Punjab-Haryana High Court
Harshman Sharma vs P.U. Through Its Vice Chancellor And Ors on 16 March, 2026
CWP-4004-1998 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
102 CWP-4004-1998
Date of Decision: 16.03.2026
Harshman Sharma ...Petitioner
Versus
Punjab University and others ...Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present: - Mr. K.K. Goel, Advocate for the petitioner
Mr. Sukhpal Singh, Advocate for respondent Nos.1 to 3
Ms. Apoorva Kinra, Advocate for respondent No.4
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JAGMOHAN BANSAL, J. (Oral)
1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking directions to respondents to award University Medal/Prize at the University Annual Convocation along with certificate. He is further seeking directions to respondents to award Shri Kartar Singh Chadda Gold Medal for standing first in the LL.B. Examination.
2. In 1997, the petitioner passed LL.B. Examination by securing 637 marks out of 900 marks. On 12.09.1997, he was awarded Provisional Certificate for passing LL.B. (Professional) Examination for the year 1996-
97. Respondent-University got published his photograph in different newspapers for standing first in LL.B. final examination 1996-97. The petitioner made a representation to respondent-University for award of medal/prize for standing first in LL.B. Examination but to no avail.
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CWP-4004-1998 -2-
3. On being asked, learned counsel for the petitioner submits that it is factually correct that with the efflux of time, the prayer made in the petition has rendered more academic than substantive.
4. In the backdrop, this Court does not find it appropriate to further dilate on the issue. In the wake of statement of learned counsel for the petitioner, the petition stands disposed of.
(JAGMOHAN BANSAL)
JUDGE
16.03.2026
Mohit Kumar
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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