SUMIT YADAV Vs. VICE CHANCELLOR

JUDGEMENT

(1.) In all these Writ Petitions, the Petitioners are seeking a direction in the name of the Respondent-University to confirm their admission for B. Ed. Course Session 2018-20; accept/entertain their RRs; register them along with the Batch of 2018-20 for B. Ed. Course; and also allow them to appear in the examination of Batch 2018-20 along with other candidates. Thus, common questions of facts and the law are involved in this batch of Writ Petitions, therefore, I propose to decide the same by virtue of this common judgment.

(2.) The case of the Petitioners is that pursuant to admission notification issued by the Respondent-University in the year 2018, they, in view of the situation as was prevailing in the then State of J and K (now Union Territory), could not apply in time and, subsequently, having requested the private B. Ed. Colleges for seeking admission in B. Ed. Course for the session 2018-20. It is stated that the Respondent-University, however, did not regularize/confirm the admission of the Petitioners, despite repeated requests/representations made in this behalf, constraining the Petitioners to approach this Court through the medium of Writ Petition bearing WP(C) No. 208/2020 titled 'Manvinder Singh and Ors. v. Vice Chancellor, University of Kashmir and Ors.', which is one of the clubbed Petitions in the batch of Petitions on hand. In the said Writ Petition, the Court, in terms of an ad-interim order dated 31st of January, 2020, directed the respondent-University to consider the representation of the Petitioners for confirmation of admission for B.Ed Course, Session 2018-20. Pursuant to this interim order of the Court, the Respondent-University, thereafter, in terms of order dated 19th of October, 2020, rejected the claim of the Petitioners, which has been assailed by the Petitioners in WP(C) No. 1792/2020. Thereafter, the Respondent-University is stated to have issued notification No. F (B. Ed. 1st, 2nd and 3rd, 4th Semester) KU/2021 dated 10th of February, 2021, thereby notifying the date sheet for conduct of examination for B.Ed. 1st, 2nd Semester Batch 2018-20 and 3rd, 4th Semester Batch 2017-2019-Regular/DDE and eligible backlog for the candidates who misused their examination in Session Nov-Dec, 2020. This date sheet notification, too, has been challenged by the Petitioners in WP(C) No. 305/2021.

(3.) Learned counsel for the Petitioners submitted that the Petitioners, who have come from different States of the country and having paid huge amounts to get admission in different private Colleges, have completed the studies for the Course in question, as such, the Respondent-University is obliged under law to regularize/confirm their admission in tune with the mandate of policy in vogue. It is further submitted that in case the admission of the Petitioners is not regularized/confirmed, the entire career of the Petitioners will get married and they will be subjected to irreparable loss which cannot be compensated later on by any means whatsoever. It is pleaded that the consideration order passed by the Respondent-University in rejecting the claim for confirmation/regularization of admission has been issued without taking into consideration all the relevant facts/grounds projected by the Petitioners.