LAWS(P&H)-1999-9-193

VINAY KUMAR MONGA Vs. PANJAB UNIVERSITY, CHANDIGARH

Decided On September 21, 1999
Vinay Kumar Monga Appellant
V/S
PANJAB UNIVERSITY, CHANDIGARH Respondents

JUDGEMENT

(1.) Petitioner Vinay Kumar Monga seeks a direction to the respondents to consider the candidature of the petitioner for admission to M.B.A. (Part Time) in the University Business School, Panjab University, Chandigarh.

(2.) The relevant facts are that Panjab University respondent issued a prospectus for admission to Master of Business Administration (Part Time) (MBA PT) course. One of the terms was that candidate should have 2 years whole time executive experience in a Commercial or industrial establishment. The petitioner had passed B.Com. from Himachal Pradesh University in April, 1995. He had done Post Graduate Diploma in Marketing and Sales Management from Bhartiya Vidya Bhawan, Chandigarh in the year 1996. The petitioner has experience of working as Sales Supervisor with M/s Whirlpool India Limited from Jan., 1997 to Sept., 1997 and was holding an executive post. After that he joined with M/s North India Computers as Marketing Executive on 1.1.1998 and is still working there on regular basis. In this process he has two years experience as an executive on 31.7.1999.

(3.) The petitioner was called for Group discussion on 19.5.1999. His eligibility was duly checked and he was allowed to sit in the examination on 28.3.1999. The Interviewing Board was only to assess the petitioner for granting him marks in the Group discussion but he was told that he did not have the necessary experience and, therefore, was not eligible.