P.C.MARKANDA Vs PUNJAB UNIVERSITY .
Case number: C.A. No.-001072-001072 / 2009
Diary number: 6277 / 2008
Advocates: SANJEEV ANAND Vs
SHIVAJI M. JADHAV
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1072 OF 2009 (Arising out of S.L.P. (C) No.10348 of 2008)
P.C. Markanda ...Appellant(s)
Versus
Panjab University & Ors. ...Respondent(s)
O R D E R
Leave granted.
Heard learned counsel for the parties.
The appellant made an application for enrolment for Degree of Doctor of
Laws on topic “Adoption of UNCITRAL Model Law for International Commercial
Arbitrations by Commonwealth Countries – Impact, Emerging Trends and
Interpretation”. Along with the application he annexed the papers presented by him
at the National and International Forums and the books authored by him. His
application was considered in the joint meeting of the Academic Committee and
Administrative Committee of the Department of Laws, Panjab University, held on 29th
July, 2008, and was rejected. The High Court dismissed the writ petition filed by the
appellant by observing that he does not have an enforceable right for consideration of
degree of Ph.D and the issue raised by him does not call for interference under Article
226 of the Constitution.
It is not in dispute that in terms of Regulations 1, 2 and 3 of the Panjab
University Calendar Volume-II, 1995 (for short ‘the Regulations’), the appellant’s
case was required to be considered by the Research Degree Committee on
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being recommended by the Faculty of Law. It is also not in dispute that the
appellant’s case was not considered by the Faculty of Law for the purpose of being
recommended to the Research Degree Committee. The High Court overlooked this
patent illegality in the rejection of the appellant’s application and summarily
dismissed the writ petition. In our view, the High Court should have considered the
issue raised by the appellant in the light of the Regulations and decided the same on
merits. This having not been done, the decision taken in the joint meeting of the
Academic Committee and Administrative Committee as also the order passed by the
High Court cannot be sustained.
In the result, the appeal is allowed, impugned order rendered by the High
Court is set aside and it is directed that the appellant’s application for enrolment for
the degree of Doctor of Laws shall be considered by the Faculty of Law and,
thereafter, by the Research Degree Committee. This exercise must be completed
within three months from the date of receipt of copy of this order by the University.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi, February 16, 2009.