Sandhya And Ors vs Maharishi Dyanand ...
2021 Latest Caselaw 674 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANAAT
                          CHANDIGARH

                                                Civil Writ Petition No. 651 of 2021
                                             Date of Decision: February 19 , 2021.


Sandhya and others                                    ...... PETITIONERS

             Versus

Maharishi Dayanand University, Rohtak and another              ...... RESPONDENTS


CORAM:- HON'BLE MRS.JUSTICE LISA GILL

Present:     Mr. Akshay Panghal, Advocate
             for the petitioners.

             Mr. Amit Rao, Advocate
             for respondent No.1.
                                 *****
             1. Whether reporters of local papers may be allowed to see
                the judgment?
             2. To be referred to the reporters or not?
             3. Whether the judgment should be reported in the digest?
                                 *****

LISA GILL, J.

Petitioners in this case seek a direction to respondents No.1 and 2

to declare their result and provide detailed marksheets and degree of B.Ed.

while claiming parity with the petitioners in CWP No.22711 of 2016 (Amitava

and others v. NCTE and others) decided on 16.01.2020 and CWP No.6411 of

2020 (Ashish and others v. Maharishi Dayanand University and another)

decided on 08.10.2020.

Learned counsel appearing on behalf of respondent No.1 submits

that result of petitioners No.1, 3 and 4 has already been declared on 10.01.2020

and detailed marksheets have been sent at their respective residential addresses.

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 CWP No.651 of 2021                                                         [2]

Result of petitioner No.2, it is submitted, shall be declared within the next two

weeks and the marksheet shall be supplied to him.

Keeping in view the facts and circumstances as above, this petition

is rendered infructuous and is accordingly disposed of.

Needless to say, in case necessary steps in respect to petitioner

No.2 in terms of statement of learned counsel for respondent No.1 are not taken

within the next two weeks, said petitioner is at liberty to move an appropriate

application in this writ petition.

                                                        ( LISA GILL )
February 19 , 2021.                                         JUDGE
'om'

                    Whether speaking/reasoned:       Yes/No
                    Whether reportable:              Yes/No




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