Putting the stamp on the decision of Panjab University (PU) to scrap written examination for admission to the master’s course in law (LLM), the High Court of Punjab & Haryana dismissed a plea challenging it.
However, the Court, made it clear that the applicant could approach the university administration to take back the fee deposited for the written examination. The High Court passed these orders while relying on its prevision decision passed in Chiraag Malli’s case in which it had upheld Panjab University’s decision to scrap written examination for admission to LLB course.
The division bench comprising Chief Justice Ravi Shanker Jha & Justice Arun Palli of the High Court passed these orders while dismissing the plea filed by Anirudh Sharma.
The Bench observed, “The validity of the decision of the respondent, University, to scrap the entrance examination & to make admissions on the basis of marks obtained in the eligibility examination was upheld by this court in the case titled as Chiraag Malli Vs Panjab University, Chandigarh & others & another connected matter decided on November 4. In the circumstances, the prayer made by the petitioner for directing the university to hold the entrance examination deserves to be & is hereby rejected in terms of the decision of this court rendered in Chiraag Malli’s case".
In this case, the petitioner had approached the High Court for directions to the university to take steps for conducting PU-CET (PG) entrance test for LLM or return the examination fee charged from the petitioner for conducting the examination.
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