LAWS(HPH)-2021-1-41

SHIVAM THAKUR Vs. STATE OF HIMACHAL PRADESH

Decided On January 08, 2021
Shivam Thakur Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Decision of respondent-University to admit students in various entrance tests based campus courses only on their merit in the qualifying examinations, without holding the entrance tests, has been assailed in this writ petition filed by a student.

(2.) Facts:-

(3.) The academic calendar for the first year students' proposed in the Guidelines dated 29.04.2020 stands amended. Hence, the academic Session 2020-21 may commence from 01.11.2020 for the first year students. Accordingly, the following calendar is suggested for the academic session 2020-2021: