(1.) The petitioner after qualifying 10+2 examination was admitted in B.Sc. Course at Punjabi University, Patiala. The petitioner obtained 59.7% marks in B.Sc. Part-I and 55.9% in Part-II examinations. The petitioner appeared for B.Sc. Part-III examination in April, 2007.
(2.) The petitioner appeared in the Joint Entrance Test for B.Ed. (Sessions 2007-08), conducted by respondent No. 2-Punjabi University. The petitioner appeared in the Joint Entrance Test held on 15.7.2007. However, the result of the petitioner for B.Sc. Part-III examination was declared on 19.6.2007. The petitioner got compartment in mathematics. The petitioner appeared in the supplementary examination in the said subject in September, 2007 and qualified the same.
(3.) The petitioner has attended Classes of B.Ed. Course. It was on 14.3.2008, respondent No. 4 has requested the Vice Chancellor, Panjab University, Chandigarh to permit the petitioner to appear in the annual examination treating her as a special case. It was on 29.3.2008, the Panjab University, cancelled the candidature of the petitioner on the ground that she has qualified B.Ed. Examination in September, 2007, though she was was required to do so in April, 2007. Aggrieved against the said action, the petitioner approached this Court by way of the present writ petition and vide order dated 11.4.2008, the petitioner was permitted to continue to attend the classes.