Jammu & Kashmir High Court
Mohit Tikoo vs Vice Chancellor Jammu University & Ors. on 28 July, 2017
Author: B. S. Walia
Bench: B. S. Walia
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
OWP No.1138/2016 & MP No.01/2016
Date of order:28.07.2017
Mohit Tikoo Vs. Vice Chancellor Jammu University & ors.
Coram:
Hon'ble Mr. Justice B. S. Walia, Judge
Appearing counsel:
For Petitioner (s) : Mr. C. M. Koul, Advocate.
For Respondent(s) : Mr. Ajay Abrol, Advocate.
Oral:
1. The only reason why the result of the petitioner is not being declared is on account of non-submission of migration certificate.
2. Learned counsel for the petitioner states that the migration certificate has already been submitted but without entering into any controversy on the aforementioned aspect of the matter, duplicate migration certificate which has already been applied for would be submitted immediately on receipt.
3. Learned counsel for the respondents states that on receipt of the duplicate migration certificate, result of the petitioner would be declared expeditiously. Same satisfies the learned counsel for the petitioner.
4. Statement of learned counsel for the parties is taken on record. With their consent, writ petition is taken on board and is disposed of by directing the petitioner to submit duplicate migration certificate. On receipt of the OWP No.1138/2016 Page 1 of 2 duplicate migration certificate, respondents would process the case of the petitioner and declare the result as per rules applicable, as expeditiously as possible, preferably within a period of 10 days thereafter.
With the aforementioned directions, writ petition alongwith MP stands disposed of.
(B. S. Walia) Judge Jammu 28.07.2017 Ram Murti OWP No.1138/2016 Page 2 of 2