JUHIE MOHAN Vs. UNIVERSITY OF JAMMU AND OTHERS

JUDGEMENT

(1.) The only point in controversy is as to whether rejection of claim of the petitioner for conversion of status as whole time Ph.D scholar to part time Ph.D scholar while granting relief to other identically situated whole time Ph.D scholars is legally sustainable or not.

(2.) The point in issue has to be considered in the light of Statutes 7(a), 8 (a)(iv) and 13 of the University Statutes. The same are reproduced here under:

(3.) Brief facts of the case leading to the filing of the instant writ petition are that the petitioner was registered as PhD scholar on 09.05.2012 while one Asha Rani and Usha Sharma were registered as PhD scholars on 10.05.2012 and 04.05.2012 respectively. On 15.07.2013, the petitioner got a job as Radio Jockey in Reliance Broadcast Network Limited while Asha Rani and Usha Sharma got appointment as Social workers in the Health and Medical Education Department on 7th October, 2013. Applications were submitted by all three aforementioned whole time PhD scholars for conversion of their registration from whole time Ph.D scholar to part time Ph.D scholar's. In the case of Asha Rani and Usha Sharma, decision was taken by the competent authority to convert their whole time registration to part time registration subject to production of NOC from the employer, but in the case of the petitioner, the same was rejected.