VIKAS Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Same issues arise for consideration in this writ petition as well as in the Civil Writ petition No 2078 of 1997. so, we consider it advantageous to dispose them of by this common judgement.

(2.) Petitioner in this writ petition joined the three-year diploma course in Architecture Assistant ship in 1989. in 1991, he passed his first semester. In the examination held in May, 1993, he was to re appear in papers 3, 4 and 5 of 4th semester. When he took the examination of the 5th semester in Jan., 1994, he was to re-appear in papers 3 and 5. He wrote the third examination in Dec., 1994, Where he was to re-appear in 5th paper. In the examination held in July, 1996, it is stated that he cleared second and third semesters, but got re-appearance in paper No. 3 of 4, 5 and 6th semesters. He submitted his application form in Dec., 1996 for appearing in paper No. 3 of the three semesters. They are theory of structure of sixth semester modern movements in fifth semester and history of architecture in fourth semester. Respondents though accepted the application form seeking permission for taking the examination, but did not issue roll number to the petitioner. Their action is purported to be based on the minutes of the special examination committee which had met on Nov. 28, 1996.

(3.) Petitioner in civil Writ petition No. 2078 of 1997 Joined the three year diploma course of architecture assistant ship in 1981, she passed her first semester. In Nov., 1996, she passed the sixth semester. IN Dec. 1996 she filed application form for appearance in the fifth semester re-appear paper. Though the application form was accepted by the respondents, roll number was not issued, presumably on the basis of the minutes of the special examination committee meeting held on Nov. 28, 1996.