Parminder Singh and Ors. vs Ch.Charan Singh University,Meerut & Ors.

R.K. Agrawal, J.—The petitioners in these three petitions have been admitted in different courses of M. Sc. (Agriculture) Par 1 at Janta Vedic College, Baraut, district Baghpat, after the last date for admission notified by Ch. Charan Singh University, Meerut had expired. Their admission forms and the examination forms has not been accepted by the University. In paragraph Nos. 14 and 19 of the petition No. 16829 of 2000, the petitioners have stated that even after the petitioners have been admitted, the University had permitted one Sri Hari Shanker, who was admitted on 422000 to fill up the examination form and the roll number was also allotted. In paragraph No. 19 of the writ petition, it has been stated that the University has permitted three other students, who have been admitted after the petitioners have admitted to fill up the examination forms and the roll numbers have also been allotted. The averments made in paragraph Nos. 14 and 19 of the writ petition has not been denied by the University Authorities in the counteraffidavit filed by Sri S.C. Bharadwaj. Only this much has* been stated that the averments made in the said paragraphs are matter of record and need no reply. Thus, the fact that those students mentioned in paragraph Nos. 14 and 19 of the petition, have been admitted subsequently and have been allotted roll numbers for the examination of M. Sc. (Agriculture) PartI has not been denied. The University cannot discriminate. The action of the university in not accepting the admission forms of the petitioners and examination form of the students in all the three petitions is arbitrary and highly discriminatory, which cannot be permitted. Thus, the Registrar, Ch. Charan Singh University, is directed to accept the admission and examination forms of the petitioners. Since, by virtue of the interim order passed by this Court, the petitioners appeared in the examination of M.Sc. (Agriculture) PartI. The Registrar, Ch. Charan Singh University, Meerut, is directed to declare the result and permit them to pursue further studies in accordance with law.

With the aforesaid observations, the writ petitions succeed and are allowed.