JUDGEMENT
K.C.Agarwal, J. -
(1.) By this petition filed under Article 226 of the Constitution, the petitioner has sought the relief of Certiorari for quashing the order of the Director, Indian Institute of Technology, Kanpur, dated 11th Oct. 1979 (Annexure '5') requiring the petitioner to submit his thesis in English instead of in Hindi, and further for a Writ of Mandamus directing the respondent to admit the petitioner's thesis submitted in Hindi and to award him the Ph. D Degree.
(2.) In the month of July 1971, the petitioner, after obtaining M. Sc. Degree in Chemistry, joined Ph. D programme in Chemistry, in the Indian Institute of Technology, Kanpur. The petitioner, thereafter, applied for admission in Ph. D. programme in Humanities Social Sciences." He was admitted in the Semester beginning from Dec. 1971. At the end of each semester, he appeared for the examination and could pass the same to continue the programme by the end of the 4th semester. Throughout, his medium of instruction was English. The question papers were also set in English, and the petitioner answered them in English. Thereafter, in accordance with the procedure of the Institute, the petitioner appeared for the comprehensive examination, which was also held in English. He answered the questions in English and did not raise any objection for being permitted to answer them to Hindi. After qualifying himself in the comprehensive examination, the petitioner, according to the prescribed procedure, had to prepare a thesis in consultation with the Department of post Graduate Committee (hereinafter referred to as D. P. G. C.). Dr. (Mrs.) Mul-lick was appoited as his guide/supervisor.
(3.) After having been in the programme for five and half years, the petitioner made an application on Aug. 3, 1977, to the Director through the Head of the Department of Humanities and Social Sciences for continuation of financial assistance. The application was forwarded by the Head of the Department on the recommendation of Dr. (Mrs.) Mullick, who was the guide of the petitioner.;
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