MANDEEP SINGH SACHDEV Vs. GURU NANAK DEV UNIVERSITY

JUDGEMENT

(1.) This order will dispose of Civil Original No. 1 of 1989, Civil Original No. 2 of 1989, Civil Original No. 3 of 1989 filed by Mandeep Singh Sachdev, Jagmohan Singh, Mandeep Singh, Rajinder Pal Singh, Sudhir Kumar and Miss Inderjit Kaur respectively (hereinafter referred to as plaintiffs Nos. 1, 2, 3, 4, 5 and 6 respectively) and will be read in continuation of my order dated September 27, 1989 passed in Civil Revision No. 2769 of 1989. Civil Original No. 1 of 1989, Civil Original No. 2 of 1989 and Civil Original No. 3 of 1989 were filed before Subordinate Judge, Ist Class, Jalandhar, while Civil Suit No. 861 of 1989 was filed before the Senior Subordinate Judge, Amritsar.

(2.) Admission to LLB. Course 1989 in Guru Nanak Dev University, Amritsar and its Regional Centre at Jalandhar was made on the basis of a competitive entrance test. The total number of seats is 200-100 in the Department of Law, Guru Nanak Dev University and 100 in the Department of Laws at its Regional Centre, Jalandhar. The merit list was prepared under the Rules. Names of the plaintiffs appeared at serial Nos. 42, 55, 127, 169, 203 and 213 respectively on the Merit List. The plaintiffs were not to the Course. The plaintiffs, who were on the Merit List, were denied admission on the ground that the selection for admission to the LLB First Semester Course was made on July 27, 1989 and July 28, 1989 and the plaintiffs' result was not declared by that time and they were not considered eligible for admission.

(3.) The Vice Chancellor ordered scrutiny of answer sheets of various students including those of plaintiffs 1, 2, 3 and 4. The scrutiny of answer sheets was not finalised expeditiously. The matter was ultimately referred to the Standing Committee dealing with the Unfair Means cases and plaintiffs Nos. 1, 2, 3 and 4 were called upon to appear before it on July 28, 1989. They appeared before the Committee on July 28, 1989 and were told by the representative of the Committee that the charge against them had been dropped. Their result was declared on August 4, 1989 and the Result-cum-Detailed Mark Sheets were supplied to the plaintiffs on August 7, 1989.