ANITA TANGRI Vs. PUNJABI UNIVERSITY PATIALA

JUDGEMENT

(1.) Vide this judgment four petitions are for disposal : C.W.P. Nos. 899 of 1988, 2625, 2627 and 2810 of 1989. Petitioners to these cases sought admission to Post Graduate Training and Research Course (3 years M.D. Ayurveda Course) in the Government Ayurvedic College, Patiala for the Session 1988 and 1989. They were declined the admission. To some of the petitioners eligibility certificates were issued by the Punjabi University but were cancelled. To others such certificates were not issued.

(2.) Civil Writ Petition No. 899 of 1988 has been filed by Anita Tangri and Sudarshan Kumar Vermi. They passed Ayurveda Acharaya 5 years Course from All India Ayurveda Vidya Peeth, Delhi in the year 1983 and 1982 respectively. Annexure- P-1 is copy of the provisional certificate in respect of Anita Tangri. As per Annexure- P-2 a notice published in the Tribune dated January 3, 1988 applications were invited for admission to the 3 years M.D. Ayurveda Course. Anita Tangri submitted her application along with eligibility certificate Annexure- P-3 issued by the Punjabi University. Such certificate in respect of Sudarshan Kumar was withheld and not issued by the University. The eligibility certificate issued in respect of Anita Tangri Annexure- P-3 was withdrawn by the University vide letter dated January 21, 1988 Annexure- P-4. Annexure- P-5 is a certificate that Sudarshan Kumar petitioner was a bonafide resident of Himachal Pradesh. Annexure- P-6 is a certificate that Sudarshan Kumar belonged to Lohar community. In view of the facts stated above these petitioners were not called for interview for admission to the course which was fixed for January 27, 1988. In other words they could not be admitted to the Course for want of eligibility certificates.

(3.) The stand of the University-respondent No. 1 is that the degree obtained by the petitioners was neither recognised by the Punjabi University nor any other University and on that account eligibility certificate issued in respect of Anita Tangri was withrawn. Both these petitioners were thus not eligible for getting admission. Vide order March 10, 1988, passed by this Court the petitioners were granted provisional admission for the M.D. Course subject to the decision of this writ petition.