Punjab-Haryana High Court
Seema Rani vs Kurukshetra University And Another on 5 March, 2014
Author: Gurmeet Singh Sandhawalia
Bench: Gurmeet Singh Sandhawalia
CWP No.4114 of 2014 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.4114 of 2014.
Date of decision: 05.03.2014
Seema Rani
...Petitioner
Vs.
Kurukshetra University and another ...Respondents
CORAM: HON'BLE MR.JUSTICE GURMEET SINGH SANDHAWALIA
*****
Present: Mr. V.D.Sharma, Advocate for the petitioner.
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G.S.SANDHAWALIA, J. (Oral).
1. The present writ petition has been filed for issuance of writ in the nature of Mandamus directing respondent no.1 to declare the result of the petitioner of Bachelor of Education (B.Ed.) course for the session 2012-13 and issue Detailed Marks Certificate (DMC).
2. It is the pleaded case of the petitioner that she has passed three years Bachelor Degree of Arts from the Eastern Institute for Integrated Learning in Management University, Sikkim (for short "the EIILM") through distance education. She took admission in Bachelor of Education (B.Ed.) course for the session 2012-13 in respondent no.2- Mittaso College of Education, Uklana Road, Narwana which is affiliated to respondent No.1-Kurukshetra University, Kurukshetra. She was issued Roll No.0405488 after verification of all documents and appeared in the examination conducted by the respondent no.1-University. On 31.10.2013 on the net result of B.Ed. course was declared but the result of the candidates who have passed the graduation from the EIILM had not been declared. The University vide letter dated 4.12.2013 asked Kumar Pardeep 2014.03.12 09:24 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh CWP No.4114 of 2014 -2- respondent no.2-College for verification of documents/certificate issued by the EIILM. Respondent No.2-College vide communication dated 8.1.2014 replied to the said letter and pointed out to the University that petitioner had already submitted her documents before the final examination and Roll No. had been issued to her and, therefore, her result should be declared. It has further been averred that similarly situated candidates had approached this Court by filing Civil Writ Petition No.122 of 2014-Santosh Kumari and others Vs. State of Haryana and others wherein direction was issued by this Court on 9.1.2014 to intimate the said candidates regarding their result in respect of B.Ed. course. It has further been averred that in pursuance of the order passed by this Court, the result of said similarly situated candidates has been declared on 10.2.2014. Accordingly, it is submitted that there is no valid reason with the respondent no.1-University to withhold the result of the petitioner.
3. From perusal of the writ petition, it transpires that the petitioner has filed representation dated 9.1.2014 (Annexure P/6) praying for the said relief but no action has been taken. Accordingly, a direction is issued to respondent no.1-University to intimate the petitioner (Roll No.0405488) regarding her result in respect of Bachelor of Education (B.Ed.) course within two weeks from the date of receipt of a certified copy of this order. In case of declaration of the result of the petitioner, the Detailed Marks Certificate be also issued to her.
4. Accordingly, the present writ petition is disposed of.
05.03.2014 (G.S.SANDHAWALIA)
Pka JUDGE
Kumar Pardeep
2014.03.12 09:24
I attest to the accuracy and integrity
of this document
Punjab and Haryana High Court,
Chandigarh