ANCHAL CHAUHAN Vs. H.P. UNIVERSITY AND ANR.

JUDGEMENT

(1.) THE matter pertains to admission of the Petitioner in under -graduation Courses for the session 2011 -12. It appears on account of the order dated 19.11.2010, the Petitioner is in difficulty. But it is seen that the Vice Chancellor, University is vested with the powers under the Statute and Ordinance to deal with an individual case which requires equitable consideration.

(2.) THEREFORE , the writ petition is disposed of. In the event of the Petitioner approaching the Vice Chancellor, H.P. University -first Respondent within three days from today, the Vice Chancellor will look into the matter and take appropriate action in accordance with law, equity and justice within another one week. Pending application(s), if any, also stands disposed of.