KANWALJEET PAL SINGH Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) BY virtue of the present writ petition, petitioner Kanwaljeet Pal Singh seeks a direction declaring the action of the respondents in reducing and revising the result of the petitioner of B. A. III and declaring the action of the respondents in not issuing the migration certificate to the petitioner to be illegal, arbitrary and mala-fide.

(2.) THE facts alleged are that petitioner was a regular student of B. A III in D. A. V. College, Cheeka, District Kaithal. He appeared in final examination of B. A III held by the Kurukshetra University in April, 1995. His result was declared and he was shown to have secured 600 marks out of 1200 (50% ). THE petitioner had been issued detail marks sheet in June, 1995. After completing his Graduation, he appeared in LL. B entrance test conducted by the Punjabi University, Patiala. THE minimum qualification for the entrance test was B. A. with 50% marks. He was given the necessary roll number and the entrance test was held on 6. 7. 1995. THE petitioner was declared successful and was admitted to LL. B course in Punjabi University, Patiala.

(3.) THE petitioner's case is that he never applied for re-evaluation after his result was declared in June, 1995. He had secured 50% marks but the University revised the result of its own after the petitioner had regularly been admitted in Punjabi University. Now he had been shown to have secured 589 marks out of 1200. THE action of the respondents is illegal and arbitrary on the grounds that firstly the marks could not be reduced and secondly the migration certificate could not have been refused after the petitioner had been admitted by stating all the facts in Punjabi University for LL. B course.