PANKAJ KUMAR TIWARI Vs. VICE CHANCELLOR

JUDGEMENT

(1.) THIS intra-court appeal impugns the order dated 23rd April, 2014 of the learned Single Judge of this Court, declining the interim relief sought by the three appellants in W.P.(C) No.495/2014 preferred by the three appellants and listing the writ petition for hearing on 30th July, 2014.

(2.) THE appellants have filed the writ petition from which this appeal arises, impugning the denial by the respondents to the three appellants of admission to the LL.B. course in the academic year 2013 -14. The appellants sought the interim relief of directing the respondents to reserve three seats in the LL.B. course commencing in the academic year 2014 -15, to enable the appellants to be admitted thereto, if succeed in their petition, without undergoing the admission test for the year 2014 -15. Reliance in this regard was placed on Parmender Kumar Vs. State of Haryana (2012) 1 SCC 177.

(3.) WE , at the outset, enquired from the appellants as to why the appellants cannot appear in the entrance test for the academic year 2014 -15 scheduled to be held in June, 2014. The appellants state that since according to them, they were successful in the entrance test held for the year 2013 -14 and were entitled to be admitted and have been wrongly denied admission, they, if succeed in their petition, cannot be left without any relief of admission as sought in the writ petition, particularly when they have already suffered for one year.