PUNJAB ENGINEERING COLLEGE CHANDIGARH Vs. SANJAY GULATI:DHARMINDER KUMAR SINGHAL:CHANDIGARH ADMINISTRATION UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) Eight candidates were admitted to the Punjab Engineering College, Chandigarh for the academic year 1982-83, by what is described as the "spot test". Their admission has been struck down by the Punjab and Haryana High Court on the ground, that it is contrary to the rules and regulations governing admissions to the institution. We are of the opinion that since these students have already completed one or two semesters, it will be unjust to cancel their admission at this stage and to remove their names from the rolls of the College. We therefore direct that they will be allowed to continue their further studies in the College uninterrupted.

(2.) By the same standard, even though the admission of seven wards of the employees of the Punjab Engineering College has been quashed by the High Court on the ground that such admissions are contrary to the relevant rules of admission, it will not be fair to cancel their admission at this stage. They have also, like the eight "spot test" students, completed either one or two semesters of the academic year 1982-83. They will be allowed to continue their further studies in the College uninterrupted.

(3.) The admission granted to the candidate Ashok Kumar Kaushik has also been struck down by the High Court, but he too will be allowed to continue his further studies in the College. We cannot apply to him a different standard than the one which we have applied to the fifteen candidates referred to above, who are being allowed to continue their studies as if their admission to the College suffered from no defect or illegality.