NEHA JAIN Vs. SHRI AVINASH MEHTA

JUDGEMENT

(1.) Contempt of the order dated 08.05.2018 passed by this court is alleged in this petition.

(2.) Vide order dated 08.05.2018 on a miscellaneous application bearing no.204/2018 in SBCWP No.23669/2017, this court directed that the petitioner registered as a Ph.D. student on 17.04.2016 when the University Grants Commission (Minimum Standards and Procedure for Awards of M.Phil/PH.D. Degree) Regulation 2009 (hereinafter 'the Regulation of 2009) were in force, be allowed to continue her Ph.D., no doubt, compliant with the requirements of aforesaid Regulations of 2009. It was further made clear by this court that in completing the Ph.D. Course the petitioner should ensure compliance with the relevant regulations.

(3.) Dr.P.C. Jain, counsel for the petitioner submitted that following the order dated 08.05.2018 the petitioner tried to contact Chief Co-ordinator on 11.05.2018 and be allowed to continue with her Ph.D. Yet the petitioner is being obstructed and no cooperation for Ph.D.'s completion coming forth from the respondents. That constitutes contempt of the Court's order dated 08.05.2018, submitted Dr.P.C. Jain.