JIWANDHAR KUMAR Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) This appeal under clause 10 of the Letters Patent is directed against the order of the learned Single Judge of this Court passed on 5th September, 1967, in Civil Writ No. 1335 of 1967 brought by the appellant under Articles 226 and 227 of the Constitution of India.

(2.) The appellant Jiwandhar Kumar, a student of the Government College, Hissar, appeared at the Pre-engineering Examination of the Punjab University in April, 1967. The results of that Examination were published on 14th June, 1967 and the petitioner was declared to have failed, as in the subjects of English and Mathematics he had secured 48 and 50 marks respectively out of 150, being less than 35 per cent of the maximum marks prescribed as pass marks under the University Regulation 10 for the Pre-Engineering Examination as amended by the Senate of the Panjab University on 10th December, 1966, and published in the Gazette of India on August 5, 1967.

(3.) Prior to its amendment, this Regulation 10 read as follows :-