Punjab-Haryana High Court
Amrik Singh And Another vs The Punjab Technical University And ... on 21 October, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.19997 of 2011
Date of Decision : October 21, 2011.
Amrik Singh and another .....Petitioners
versus
The Punjab Technical University and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.P.S.Chhina, Advocate, for the petitioners.
-.-
1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
---
Surya Kant, J. (Oral)
The petitioners' admission to M.Tech. (Part-time) in Electronic and Communication Engineering Course has been cancelled by the respondent-University vide order dated 13.9.2011 (Annexure P-17) on the plea that contrary to the eligibility conditions laid down in the 'Admission Brochure', the petitioners have not completed the B.Tech/B.E. Degree as 'regular students'.
The petitioners are said to have submitted an appeal to the Vice-Chancellor of the University against the said order.
In my considered view, the petitioners' claim, if accepted, would require relaxation in the eligibility conditions for which the CWP No.19997 of 2011 [2] University-authorities alone are competent. The writ petition is accordingly disposed of with a direction to the Vice Chancellor, Punjab Technical University, Jalandhar-Kapurthala Highway, Kapurthala, to consider and dispose of the petitioner's aforementioned appeal by passing a speaking order, within a period of two weeks from the date of receiving a certified copy of this order.
Ordered accordingly.
Dasti.
October 21, 2011 (SURYA KANT) Mohinder JUDGE