UNIVERSITY OF JAMMU Vs. GURCHARAN SINGH

JUDGEMENT

(1.) THIS Letters Patent Appeal has been preferred by the University of Jammu / Appellants against the judgment dated 19.04.2001 passed by learned Single Judge in SWP no. 196/1998 whereby the writ proceedings initiated by both the respondents herein as writ petitioners in the Writ Court challenging the Notification / Order dated 15.12.1997 issued by the University of Jammu / appellants disqualifying the respondents, who took B. Ed. Examination 1996, for a period of two years from appearing or passing any University examination with a further prayer to declare their result in B. Ed. Examination 1996 (February Session), was allowed setting aside the Notification in question and directing to declare their result within a period of two months' from the date of passing the impugned judgment.

(2.) THIS Court on 29.11.2001 admitted this LPA for hearing and also stayed the impugned judgment of the Writ Court.

(3.) THE brief facts as emerged from the perusal of the pleadings of the parties are that the writ petitioners - respondents herein, serving as teachers in the State of Jammu and Kashmir Education Department since the year 1979 and 1983 respectively, in order to earn higher promotion, appeared in the B. Ed. (Correspondence) Examination conducted by the University of Jammu, appellants herein in the month of February 1996.