Dharmila Thakur vs H.P. University and another

Mansoor Ahmad Mir, C.J. (Oral) - Mr. J.L. Bhardwaj, Advocate stated at the Bar that he has filed the reply in the Registry. Registry to trace and place the same on record, if in order. He has also filed across the Board, the result of the petitioner in sealed cover which was opened in the open Court and returned to him. He further stated that in terms of the mandate of clauses 5.4 and 8.40 (b) of the Ordinance, result of the petitioner for 3rd and 4th Semester could not be declared due to gap of more than two years.

This Court cannot direct the respondents to make orders which are not in tune with the Ordinance, occupying the field.

At this stage, learned counsel for the petitioner stated at the Bar that the petitioner has filed representation for relaxation before the Vice Chancellor and he may be directed to examine the same and pass appropriate orders. His statement is taken on record.

In the given circumstances, without marshalling out the facts and merits of the case, we deem it proper to direct the Vice Chancellor to examine the representation filed by the petitioner and make decision within six weeks from today, as per law applicable. Ordered accordingly.

Accordingly, the petition is disposed of, as indicated herein above, along with pending applications.