Madhya Pradesh High Court
Sunil Kumar German vs Dr. Hari Singh Gour University ... on 4 September, 2013
W.P. No. 11990/2013
4.9.2013
Shri Vikas Mahawar, learned counsel for
the petitioner.
Shri C.A. Thomas, learned counsel for
respondents/State.
Craving for award of PHD in Criminology from Hari Singh Gour University, Sagar, petitioner by this petition seeks following directions :-
1. To issue a writ in the nature of Certiorari quashing the impugned advertisement of Phd entrance test 2013 (Annexure P-1) so far as it relates to the Phd for department of Criminology and Forensic Science and to direct the respondents to issue fresh advertisement with separate subject codes for criminology and Forensic Science.
2. To issue a writ in the nature of Certiorari quashing the impugned lists (Annexures P-2 and P-3) and to direct the respondents to prepare fresh and separate lists for criminology and Forensic Science according to the merits of the candidates and as per the UGC and MHRD norms.
3. To issue a writ in the nature of mandamus directing the respondents to select the petitioner for his Phd in Criminology on the basis of his merits and as per the norms prescribed by UGC and MHRD.
4. To grant any other relief deemed fit in the facts and circumstances of the case.
During the course of hearing, learned counsel for the petitioner instead of insisting upon the relief as sought for in the petition seeks relief that respondents may be directed to decide the representation preferred by the petitioner vide Annexure A-5 filed along with I.A. No. 12268/2013.
In view whereof, without entering into the merit the petition is disposed of with the direction to the respondent / University to decide the representation preferred by the petitioner, within a period of 30 days from the communication of this order.
It is reiterated that this Court has not expressed any opinion on the merits of the matter. Petition is finally disposed of in above term.
Certified copy by tomorrow.
(SANJAY YADAV) JUDGE VKV/-