GAURI SHARMA DAUGHTER OF SHRI RAMESHWAR DASS SHARMA Vs. HIMACHAL PRADESH UNIVERSITY SUMMER HILL SHIMLA

JUDGEMENT

(1.) PETITIONERS have filed the present writ petition praying for the following reliefs:

(2.) A notice of the petition was issued to the respondents, who filed their reply.

(3.) THE case of the petitioners is that all the petitioners, after passing their Masters in Arts in the subject of Psychology, took admission to M.Phil. Course in the subject of Psychology. It was alleged that out of 8 petitioners, 7 have done their Masters degree from the H.P. University and one has done from Delhi University. It was alleged that all the petitioners completed the Masters degree in Sessions 2006-2008. Thereafter, the petitioners were admitted to M.Phil.Course in the respondent-University on the basis of their merit obtained in the Masters Degree, which was completed by them in October 2008. The main grievance of the petitioners is that when they took admission to M.Phil. Course in the year 2008, admissions were made on the basis of their academic merit in the Masters degree. Thereafter, from the next session i.e. from 2009, all admissions to M.Phil. Courses were made through an entrance test. Thus, the petitioners have done their M.Phil. Course on the basis of their academic merit while now, the admissions are being made to M.Phil. on the basis of an entrance test.