G.S. Sandhawalia, J. - (1.) THIS judgment shall dispose of four writ petitions, bearing CWP Nos. 7782 to 7784 of 2014 & 7902 of 2014, involving common questions of law and facts. However, to dictate orders, facts have been taken from CWP No. 7782 of 2014 titled Harshdeep Narang & others Vs. Panjab University, Chandigarh & others.
(2.) THE present writ petition has been filed for directing respondents No. 1 & 2 to allow the petitioners to take the examination of the 8th semester of the 4th year of B.A.LL.B. (Hons.) 5 Year Integrated Course (hereinafter, to be referred to as the 'Course'), in all the papers, as has been allowed by respondents No. 1 & 2, in the case of respondents No. 3 & 4. The case of the petitioners is that they are students of the said Course and are studying in the 8th semester. They suffered shortage of lectures in the 8th semester and petitioner No. 1 is short of 91 lectures in the 5th semester due to suffering from asthma (breathing problem) whereas petitioner No. 2 suffered fracture on her ankle and is short of 80 lectures and petitioner No. 3 suffered from piles and remained under treatment and is short of 82 lectures. The medical certificates were submitted and request was made for condoning the shortage of lectures since the examination was to be held on 22.04.2014. A joint representation was also made on the said date to the Vice -Chancellor of the University (Annexure P1) but no decision had been taken on the same though they had been marked to the Director of the Regional Centre, Ludhiana, on the said date. Reference was also made to the rules to show that deficiency could be condoned by the Head of the Department upto 30 lectures and by the Vice -Chancellor and by the Syndicate, upto 10 lectures each and in such circumstances, the present writ petition was filed. It was further pleaded that respondent No. 3, Simarjit Singh Bedi was short of 96 lectures but he had been given permission to sit in the 1st paper of the 4th semester whereas respondent No. 4 -Anmol Jindal, a student of the 2nd semester, was short of 68 lectures but he had been allowed to appear and take examination of the 2nd semester.
(3.) NOTICE of motion was issued on 25.04.2014 and on account of the submission of counsel for the petitioners that advance copies have already been supplied to counsel for respondents No. 1 & 2, Mr. Ramanjit Singh, Advocate, appeared on behalf of the University and interim relief had been granted on the consent given. However, the same was only provisional and subject to the final decision of the writ petition. Even the University had also been directed to give the details of the number of students studying at Ludhiana, number of faculty members apart from the number of lectures delivered and number of lectures attended by the petitioners and by the private -respondents.;