Punjab-Haryana High Court
Manjinder Kaur vs Guru Nanak Dev University And Others on 4 May, 2010
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CWP No.7098 of 2009 (O&M)
Date of decision : 04.05.2010
Manjinder Kaur
... Petitioner
Versus
Guru Nanak Dev University and others
...Respondents
CORAM : HON'BLE MR.JUSTICE PERMOD KOHLI
Present: Mr.D.K.Bhatti, Advocate
for the petitioner.
Mr.R.K.Goyal, Advocate
for respondent No.1
Mr. Sandeep Arora, Advocate
for respondent No.2 and 3.
Permod Kohli, J. (Oral)
CM No.6197 of 2010 CM is allowed. Documents i.e. Annexures P-24 to P-29 are taken on record.
CWP No.7098 of 2009 It has been admitted by learned counsel appearing on behalf of respondent No.2 that two students namely Varjesh Chadha and Rajeev Paliwal (petitioner Nos.1 and 2 in CWP No.7248 of 2009) after withdrawing the writ petition made representations and their representations were considered by the University. It is also admitted that in the case of these students, the University had permitted them for attending extra classes and on that basis, they were allowed to appear in the examination by giving relaxation etc. Those students have already appeared in the examination and their result has been declared by the University. Insofar as the present petitioner is concerned, she has been denied the similar treatment. As a CWP No.7098 of 2009 (O&M) 2 mater of fact University/College has not adopted a uniform policy and granted relief to those students by adopting pick and chose policy. If University has any intention to permit the students extra classes, the University should apply one uniform policy to all the candidates including the present petitioner. That has not been done. The petitioner cannot be treated differently. In view of the circumstances, learned counsel for respondent Nos.2 and 3 submits that petitioner shall also be treated in the same manner as in the case of above named Varjesh Chadha and Rajeev Paliwal.
Mr.R.K.Goyal, Advocate appearing on behalf of the University has also undertaken that University will grant similar treatment to the petitioner as in case of above named two students as and when College forward her case to the University.
In view of the above, this petition is disposed of with direction to respondents No.2 and 3 to permit the petitioner extra classes as in case of above named two students to remove the deficiency of the lectures. The case of the petitioner shall be forwarded to the University immediately for appropriate action. The petitioner has already appeared in the examination. On deficiency in lecturers being removed, the University will declare her result.
Copy of the order be given dasti to the parties under the signatures of the Court Secretary.
[ Permod Kohli ] Judge 04.5.2010 sd CWP No.7098 of 2009 (O&M) 3