Punjab-Haryana High Court
Sahib Singh Son Of Daljit Singh vs Panjab University on 3 April, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.6248 of 2012
Date of Decision. 03.04.2012
Sahib Singh son of Daljit Singh .....Petitioner
Versus
Panjab University, Chandigarh through its Registrar and others
.....Respondents
Present: Mr. Jinder Pal Singh Rajput, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
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K. KANNAN J.(ORAL)
1. The petitioner is at liberty to approach the Principal or the Head of the college as contemplated under the Rules seeking for the condonation. It will be impermissible for a person to complain on denial of permission to take the examination through a writ petition without approaching the authority in the manner contemplated under the relevant Rules.
2. The writ petition is dismissed but with liberty as aforesaid to approach the Principal or the Head of the college or any competent authority, who is competent to condone.
(K. KANNAN) JUDGE April 03, 2012 Pankaj*