RANSHIR SINGH SANGWAN Vs. KURUKSHETRA UNIVERSITY AND ANOTHER

JUDGEMENT

(1.) The petitioner, who was admitted to the two years LL.M. course (1994-95) conducted by the Department of Distance Education through correspondence course has prayed for directing the respondents to permit him to appear in LL.M. Part II examination.

(2.) In terms of the prospectus issued by the Department of Distance Education, Kurukshetra University 75% atteaence at personal contact programme was made an essential condition for eligibility to appear in the examination. This is borne out from condition No. 6 incorporated on page 6 of the prospectus under the heading important instructions (for special attention of the candidates) and para (e) of Sec. X of the prospectus with are reproduced below:-

(3.) While the petitioner has asserted that he did not receive any intimation about the time schedule fixed by the University for Personal Contact Programme, the respondents have pleaded that all the students were given intimation vide letter No. DE-VI/96-97/8643-87 14 dated 21.4.1997 about the classes held from 11.5.1997 to 17.5.1997 and as the petitioner did not take part in the Personal Contact Programme, he was not allowed to appear in the examination. In paragraph 8 of the written statement the respondents have stated that letter Annexure P. 1 dated 21.4.1997 was posted through the postal franking machine of the department.