Punjab-Haryana High Court
Naveen vs State Of Punjab And Others on 28 October, 2024
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2024:PHHC:141077-DB
CWP-5987-2022
2022 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-5987-2022
2022
Date of decision : 28.10.2024
.10.2024
Naveen
.......Petitioner
Versus
State of Punjab and others
.......Respondents
.......Respondent
CORAM: HON'BLE MR. JUSTICE SHEEL NAGU, CHIEF JUSTICE
HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Arjun Sheoran, Advocate,
for the petitioner.
Mr. Salil Sabhlok, Senior DAG, Punjab.
Mr. Amit Bansal, Advocate, for
Mr. Ashe Kumar Goyal, Advocate,
for respondent No.3 - UGC.
Mr. J.S. Bhatia, Advocate,
for respondent No.4 - University.
****
SHEEL NAGU, CHIEF JUSTICE ( Oral )
1. Challenge in this petition by the petitioner, a student of B. Tech Electronics & Communication Engineering, is to a letter dated 09.11.2021 (Annexure P-1), P 1), whereby Karnataka State Open University (respondent No.4) declined to accept his request for release of Marks Sheet and Degree for the concerned course, completed by him in the year 2015, on the ground that respondent nt No.3 - UGC has de-recognised recognised the programme offered by respondent No.4 - University through the academic collaborators in open and distance learning (ODL) mode from the academic years 2013 2013-14 and 2014--15.
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2. Learned counsel for respondent No.4 - University ity has drawn our attention to an order dated 01.05.2018 (Annexure R R-13)
13) annexed with the reply, duly supported by an affidavit of Registrar of the University, whereby Special Leave Petition (Civil) Diary No. 10133/2018, filed by respondent No.4
- University University in respect of the same issue as involved herein, has been entertained by the Apex Court.
3. Learned counsel for the rival parties are at consensus that the said petition before the Apex Court is still pending consideration.
4. In view of above, this Court deems it appropriate to dispose of the petition with liberty to the petitioner to get it revived, in case cause arises, as and when the Apex Court decides the question involved.
5. With the aforesaid liberty, the petition sta stands disposed of.
( SHEEL NAGU ) CHIEF JUSTICE ( ANIL KSHETARPAL ) JUDGE October 28, 28 2024 narotam Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 31-10-2024 20:39:09 :::