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Deepika Verma & Ors Vs State Of HP & Ors

Case No: CWP No.1010 Of 2024

Date of Decision: Jan. 16, 2025

Hon'ble Judges: Bipin Chander Negi, J

Bench: Single Bench

Advocate: Vikrant Chandel, Rajan Kahol, B.C. Verma, Anuj Bali, Archna Dutt

Final Decision: Disposed Of

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Judgement

Bipin Chander Negi, J

CMP No.1691 of 2025

Applicants have prayed for permission to deposit the requisite fee and to appear in the examination of 3rd semester of B.Ed, scheduled to be held in

February 2025. Vide order dated 14.03.2024, passed in CMP No.1584 of 2024 and order dated 15.07.2024 passed in CMP No.11340 of 2024, the

respondents-University/College had been directed to permit the applicants to participate in the examination of B.Ed 1st semester, scheduled to be held

on 15.03.2024 and 2nd semester commencing from 16.07.2024, respectively, provisionally. The results of the same were not be declared without the

leave of the Court.

Notification dated 30.12.2024 issued by the Controller of Examination, Himachal Pradesh University has been appended along with present application

Annexure A1, whereby the 3rd semester exams have been notified to be conducted in the month of February 2025. As per the said notification, last

date of filling up of examination form is upto 20.01.2025.

In furtherance of the aforesaid notification, the applicants had applied for permission to fill the examination form. Letter in this respect addressed to

the Vice Chancellor, Himachal Pradesh University is appended as Annexure A2. In response to the aforesaid letter, the Additional Controller of

Examination Himachal Pradesh University, HP, vide letter dated 03.12.2024 (Annexure A3), has forwarded his response to respondent No.3-Director

of Indian Institute of Education, stating therein that the issue with respect to the admission of the applicants is sub-judice before the Hon’ble

Court. In the same it has further been mentioned that the permission to participate in the examination has been provisionally granted to the applicants

by the High Court. In view thereof, no further action is required to be taken at end of the University concerned.

Taking into account previous orders dated 14.03.2024 and 15.07.2024, whereby the applicants have been permitted to participate in the examination

for the 1st and 2nd semester and the fact that the exams are to be held in the month of February 2025 for which the last date of filling up of

examination forms is 20.01.2025, in the interest of justice, prayer made in the application is accepted. Respondent No.2-University is directed to permit

the petitioners to appear in the examination of the 3rd semester provisionally by permitting them to fill the examination form and to deposit the requisite

charges/fee in that respect on or before 02.01.2025. Result of examination shall not be declared without the leave of the Court. Application stands

disposed of.