HEMANT KUMAR Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner who is a student of Ph.D. challenging the orders dtd. 30/1/2016 and 2/1/2017 cancelling registration of the petitioner for doing Ph.D. Course from the respondent-University of Rajasthan (hereinafter shall be referred to as "the respondent-University"). The petitioner has also prayed in the writ petition that a direction may be issued to revive his Ph.D. registration and further permit the change of Guide for completing Ph.D. Degree.

(2.) The brief facts of the case, as pleaded by the petitioner in his writ petition, are that the petitioner after acquiring the qualification of M.Phil. and Post Graduation in Philosophy and Political Science, qualified UGC-NET Examination for eligibility for Lectureship in Political Science. The petitioner appeared in the pre-Ph.D. Entrance Examination for undergoing Ph.D. Course in the year 2012 and cleared the said Examination.

(3.) The petitioner received his registration letter whereby he was informed by the respondent-University that he was to do his Ph.D. Degree under the supervision of Dr.Naresh Dadhich, Department of Political Science, University of Rajasthan (hereinafter shall be referred to as "the respondent No.4"). The petitioner has pleaded that he was pursing his research work but his Supervisor, the respondent No.4, showed his inability to continue as Supervisor of the petitioner due to his busy schedule and as such, the petitioner submitted an application on 29/6/2015 to change his Supervisor and Dr.Shyam Mohan Agarwal had given his consent to be the Supervisor of the petitioner.