Punjab-Haryana High Court
Amarbir Singh Bhalla vs Guru Nanak Dev University And Ors on 27 May, 2016
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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CWP No.26418 of 2015
Date of Decision:27.05.2016
Amarbir Singh Bhalla .....Petitioner
Vs.
Guru Nanak Dev Uni. & others .....Respondents
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present:- Mr. D.S. Patwalia, Senior Advocate with
Mr. Sehajbir Singh, Advocate for the petitioner.
Mr. Amrit Paul, Advocate for respondents No.1 and 2.
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RAKESH KUMAR JAIN, J.(Oral)
The petitioner is doing Ph.D in Commerce since 2011 and his supervisor was Dr. Jasveen Kaur, Associate Professor. It is alleged that at the fag end of the submission of thesis, the supervisor of the petitioner was relieved at the back of the petitioner and he was asked to take consent of any teacher of the Department as Supervisor. The said order dated 20.11.2015 (Annexure P.4) has been challenged in the present petition.
After notice, the respondents No.1 and 2 have filed reply and produced order dated 15.1.2016 as per which the direction issued to the petitioner to take consent of any teacher of the Department as Supervisor has been withdrawn.
Today, learned counsel for the respondent- University has produced the proceedings of the Special Meeting of the Board of Control held on 18.5.2016 in which decision has been taken and Dr. B.S. Hundal, Professor, University Business School, who has consented to be appointed as the new supervisor of the petitioner for the completion of his Ph.D work for which he is already registered.
1 of 3 ::: Downloaded on - 31-05-2016 00:07:38 ::: CWP No.26418 of 2015 -2- Counsel for the petitioner submits that though he is satisfied with the appointment of new Supervisor but has prayed for extension of period of one year, as his prayer for extension of one year has not been accepted or rejected so far. In this regard, he has referred to the Ph.D Ordinances of Guru Nank Dev University, Amritsar in respect of Clause 8 Submission of Thesis (a) Time Limit (ii) which reads as under:-
"ii) A thesis shall have to be submitted normally within four years of registration. The Dean, Academic Affairs may on the application of the candidate recommended by the Supervisor and forwarded by the Head of the department concerned, extend this period by one year followed by another year. After a period six years after the date of registration, on a request made by the candidate, the Vice-Chancellor after considering the recommendations of the Dean, Academic Affairs may condone further delay in the submission of thesis up to one year in very special circumstances. A fee will be charged as prescribed by the university from time to time for each extension in submission of thesis. The registration of the candidate will automatically stand cancelled after he/she has availed the extensions to be allowed by the Dean, Academic Affairs/ Vice-Chancellor for submission of Ph.D. Thesis.
Further that the maximum time limit for submission of thesis after the date of registration shall be seven years, after which no extension shall be granted."
2 of 3 ::: Downloaded on - 31-05-2016 00:07:39 ::: CWP No.26418 of 2015 -3- Counsel for the respondents No.1 and 2 has submitted that for the purpose of extension of time, the petitioner has to file an application which has to be recommended by the Supervisor and forwarded by the Head of the Department concerned. Since the new professor has been appointed, namely, Dr. B.S. Hundal, therefore, the petitioner is required to file an application for recommendation by him and for forwarding by the Head of the Department concerned only, then his application for extension of one year time shall be considered.
Counsel for the petitioner has made an earnest request that some direction may be issued by this Court to the respondents to consider his application sympathetically as the petitioner has already suffered a lot as his application moved as far as back on August, 2015 has not yet been decided.
Keeping in view the aforesaid facts and circumstances, the present petition is hereby disposed of with a direction to the newly appointed Supervisor Professor Dr. B.S. Hundal to sympathetically consider the application made by the petitioner for extension of time (Annexure P.3) and be taken to its logical end. This exercise of consideration of the application of the petitioner for extension of time should be started forthwith and be completed within fifteen days.
May 27, 2016 ( RAKESH KUMAR JAIN )
renu JUDGE
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