High CourtsSingle Bench(2019) 11 SIK CK 0013

Preeti Sharma vs Sikkim University And Anr

Sikkim High Court · Decided on 27 November 2019

HON’BLE JUDGES
Arup Kumar Goswami, CJ
RESULT
Dismissed
CASE NUMBER
Writ Petition (C) No. 29 Of 2018

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Judgment

18 paragraphs · 257 words

Date,Programme,Departments/ Subjects

4th June

2018

(Monday)",M.Phil.,"Anthropology, Chemistry, Economics, English, Geography, Hindi, History, International Relations, Law, Mass Communication,

Mathematics, Microbiology, Nepali, Peace and Conflict Studies and Management, Physics, Political Science, Psychology,

Sociology, Tourism.

,Ph.D,"Anthropology, Botany, Chemistry, Chinese, Commerce, Computer Applications, Economics, Education, English, Geography,

Geology, Hindi, History, Horticulture, Law, Management, Mass Communication, Microbiology, Music, Nepali, Peace and

Conflict Studies and Management, Physics, Political Science Psychology, Tourism, Zoology.

“41.8 The written examination shall be of one hour duration from 11:00 AM to 12:00 Noon and will be held at respective department. The written,,

examination shall be of 50 marks. The syllabus of written examination consists of 50% research methodology and 50% subject specific. List of,,

selected candidates in written test shall be displayed in respective departmental notice boards.“,,

12.

Clause 41.8 spells out that the written test will be of 50 marks. The syllabus of the examination indicates that questions to the extent of 50 % of,,

the total marks shall be in respect of research methodology and the rest 50% in respect of subject specific.,,

13.

Clause 41.8 finds place immediately after the schedule for written test for M.Phil/Ph.D where subject of “Law†is only indicated as a,,

programme for Ph.D. In the above context, there is no scope to accept the contention of the petitioner that the questions in respect of subject specific",,

ought to have been on “Business Lawâ€​ and not on “Lawâ€​.,,

14.

In view of the above discussions, I find no merit in the writ petition and, accordingly, the same is dismissed. No costs.",,