Punjab-Haryana High Court
Shivji Prashad And Anr vs State Of Haryana And Anr on 30 November, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-30297-2018 (O&M)
Date of Decision:30.11.2018
Shivji Prashad & another ... Petitioners
Versus
State of Haryana & another ... Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Ms. Gagan Mohini, Advocate for the petitioners.
...
TEJINDER SINGH DHINDSA, J. (ORAL).
Petitioners herein are students of B.Tech Course with the respondent No.2, Central University of Haryana, Mohindergarh.
Instant writ petition has been filed seeking issuance of a writ of mandamus for directing the respondent/authorities to shift the petitioners to any other Central University. Such prayer is founded on the assertion that respondent No.2/University is obligated to conform to the All India Council for Technical Education/UGC norms and which in reality are not being adhered to. Counsel submits that respondent No.2/University is lacking in terms of necessary infrastructure, adequate teaching faculty, computer facilities etc. Having heard counsel for the petitioners at length and having perused the pleadings on record, this Court is of the considered view that the petitioners in the first instance ought to approach the apex body i.e. the All India Council for Technical Education/UGC as regards their grievance and for necessary corrective steps to be initiated as deemed fit.
Without going into the merits of the case, the instant writ petition is disposed of in terms of granting liberty to the petitioners to approach the 1 of 2 ::: Downloaded on - 06-01-2019 20:46:37 ::: CWP-30297-2018 (O&M) -2- appropriate authorities as regards their grievance including All India Council for Technical Education/UGC.
Disposed of.
30.11.2018 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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