DIVYA JAIN Vs. CHAUDHARY CHARAN SINGH UNIVERSITY

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and Sri Anurag Khanna learned counsel for the respondent University. The petitioner has come up before this Court assailing the order dated 18.7.2012 whereby her registration in Ph. D. has been cancelled on the ground that she had pursued her M. Phil course without having faced entrance examinations.

(2.) THE petitioner has herself admitted in para 4 of the writ petition that she had taken admission in M. Phil course without facing any entrance examinations. In view of this admitted position and there being no rule to the contrary in this regard, the writ petition has no merit and it is accordingly dismissed.