PARAS KUMAR MANDHNIYA Vs. M D S UNIVERSITY

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioner has moved this writ petition under Article 226 of the Constitution of India seeking direction to the respondents to issue mark sheet of PGDCA Examination which the petitioner has passed and for returning the original documents of the petitioner.

(3.) Brief facts of the case that the petitioner passed his class 10th examination in the first division in the year 1995 and thereafter passed his class 12th examination in the year 1997. Thereafter the petition got admission in B.Com in the University of Calcutta and appeared in the examination for the graduation degree course. The mark sheet of first year examination in the University of Calcutta are not issued and the mark sheets are issued only after a candidate clears Part II examination. The petitioner cleared the said examination from the aforesaid university. After completion of graduation examination, the petitioner got admission in the Post Graduate Diploma in Computer Applications (for short, hereinafter referred to as ' PGDCA') in Kuchaman College, Kuchaman City, under the Maharishi Dayanand University, Ajmer. The petitioner paid the requisite fees of Rs. 12,000/- for admission in PGDCA course and Rs. 100/- as registration fees, so also the petitioner paid the examination fees etc. with the Kuchaman College.