UNIVERSITY OF JAMMU Vs. GURCHARAN SINGH

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the University of Jammu/Appellants against the judgment dated 19.04.2001 passed by learned Single Judge in SWP no. 196/1998 whereby the writ proceedings initiated by both the Respondents herein as writ Petitioners in the Writ Court challenging the Notification/Order dated 15.12.1997 issued by the University of Jammu/Appellants disqualifying the Respondents, who took B. Ed. Examination 1996, for a period of two years from appearing or passing any University examination with a further prayer to declare their result in B. Ed. Examination 1996 (February Session), was allowed setting aside the Notification in question and directing to declare their result within a period of two months from the date of passing the impugned judgment.

(2.) This Court on 29.11.2001 admitted this LPA for hearing and also stayed the impugned judgment of the Writ Court.

(3.) Respondents have also filed Memorandum of Cross objections to this LPA, copy of which has also been received by the opposite counsel for the Appellant, Mr. D.S. Thakur.