- (1.) CM No.11086 of 2014 Exemption granted. Annexure A/1 is taken on record. Application stands disposed of. Civil Writ Petition No.6181 of 2014 1. The petitioner seeks for a direction to the University to issue roll number to enable her to take B.A. 1st year examination. The petitioner had sought the examination as a private candidate and the refusal of the roll number was on account of the fact that the petitioner's qualifying examination, namely, a pass in +2 had not been obtained in an academic year prior to the date when the examinations were held. The petitioner's grievance is that she had obtained her pass in +2 in October 2013 and, therefore, she must be taken to be a candidate who had passed in the previous academic year on 2012-13 and, therefore, she was fully eligible. The petitioner would refer to the eligibility for admission as declared in the prospectus that reads as under:- " A. A candidate who has passed one of the following examinations with English as one of the subject shall be eligible to join the First Year Class of the B.A. General degree course:- i. B.A./B.Sc/B.Com Part I (Old Scheme), pre-Medical/Pre-Engg/Intermediate Arts/Science/ Agriculture examination of the Panjab University. ii. The +2 examination under 10+2+3 system of education of a recognized University/Board/ Council. iii. Any other examination recognized by the University as equivalent to (i) and (ii) above."
(2.) The contention is that although she had passed the examination in October 2013, it pertains to the academic year 2012- 13 and with no specific requirement of pass having been in the first examination in March-April, she had still completed +2 in 2013. That, according to her, would secure to her the necessary eligibility.
(3.) The defence of the University is that in terms of the University Calendar, the examination of the first, second and third years shall be open to a student who had passed not less than one academic year previously. The qualifying examination laid down under Regulation 4.1 which refers to a person, who had passed the examination in English as one of the subjects i.e. Ist year class of BA must be passed in a period not less than one academic year prior to the latter exam. Consequently, the petitioner, who had a pass only in October, 2013, cannot be permitted to take the examination.;