- (1.) The challenge in this petition is to the order dated 7th July, 2012 passed by the University refusing to accept the decision taken by the Research Degree Committee on 10th August, 2009 for allowing the petitioner to pursue his D.Sc.
(2.) Sri Indal Singh submits that the petitioner has completed his entire research work and has prepared his thesis as a research scholar for award of D.Sc. Now at the fag end of completion, he has been informed that his registration as a D.Sc. Scholar itself was not in accordance with the ordinances.
(3.) Sri Indal Singh contends that the power with the Research Degree Committee exists so as to grant relaxation and exemption and therefore in exercise of such powers the decision of the Research Degree Committee dated 10th August, 2009 cannot be set aside or annulled by the University. In essence the submission is that once the power is there with the Research Degree Committee, particularly the provisions of Clause 25 of the Ordinances applicable, then in that event the University on its own could not have taken this decision to annul the order of the Research Degree Committee referred to hereinabove.;