Punjab-Haryana High Court
Smt. Santra Devi College Of Education vs State Of Haryana And Others on 6 October, 2020
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
217 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-35468 -2019(O&M)
Date of decision: 06.10.2020
SMT. SANTRA DEVI COLLEGE OF EDUCATION
.......Petitioner
Versus
STATE OF HARYANA AND OTHERS ......Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present:- Mr.Praveen Gupta, Advocate for the petitioner
Mr. Samarth Sagar, Addl. AG, Haryana
Mr. Avinash Kumar, Advocate for
Mr. Kuldeep Tiwari, Advocate for respondent no.2
Ms. Harshikha Verma, Advocate for respondent no.3
ANIL KSHETARPAL, J. (ORAL)
In deference to the order dated 1.10.2020, Prof. Rajesh Punia, the Registrar of respondent no.3-University has attended the Court proceedings through video conferencing.
On 1.10.2020, the following order was passed by this Court:-
"On 28.9.2020, the following order was passed by this Court:-
"Learned counsel for the petitioner contends that inter alia prayer in the present petition is to direct respondent No.3 to release/issue Detailed Marks Cards with respect to the students/candidates of B.Ed.Course of the petitioner-College. He submits that examinations were conducted in the month of June 2019 as per the order dated 29.05.2019 (Annexure P-15), passed by this Court. He further submits that result of these students has already been declared in September 2019. This Court would have relegated the 1 of 3 ::: Downloaded on - 07-10-2020 21:24:23 ::: CWP-35468 -2019(O&M) 2 petitioner to its remedy for filing Contempt Petition, but, on further submission of the petitioner that a direction for the release of Detailed Marks Cards, the present writ petition would be appropriate remedy.
Notice of motion for 18.03.2020."
Ms. Harshikha Verma, Advocate, has appeared for respondent no.3 and prays for one month's time to file.
As already noticed, students participated in the written examination held in the month of June, 2019 whereas result whereof was declared in September 2019. Even after a lapse of one year, still the detailed marks cards, migration certificates and degrees, have not been issued by respondent no.3-University. In these circumstances, prayer for further time is not justified.
Keeping in view the aforesaid facts, Registrar of the University- respondent no.3, is directed to attend the proceedings of the Court through video conferencing on 6.10.2020."
Sh. Punia, has stated that respondent no.3-University has already issued detailed mark cards of the students of the petitioner- college.
Learned counsel for the petitioner submits that combined detailed mark cards of First year and Second year are required to be issued by the respondent no.3-University. He further submits that migration certificates as well as degrees have also not been issued.
Sh. Punia has assured the Court that combined detailed mark cards of the students would be issued within a period of 10 days from today. He further states that as and when any student applies for the migration certificate, the same will be processed and issued within two weeks thereafter. He further informs the Court that degrees would 2 of 3 ::: Downloaded on - 07-10-2020 21:24:24 ::: CWP-35468 -2019(O&M) 3 be issued when convocation in the University takes place.
Keeping in view the aforesaid statement of the Registrar of respondent no.3-University, learned counsel for the petitioner submits that the present petition may be disposed of with liberty to the petitioner to move an application for revival of the writ petition, if required.
Ordered accordingly.
06.10.2020 (ANIL KSHETARPAL)
rekha JUDGE
Whether speaking/reasoned Yes / No
Whether Reportable Yes / No
3 of 3
::: Downloaded on - 07-10-2020 21:24:24 :::