GAGAN ARORA SON OF SRI ANAND ARORA Vs. VICE CHANCELLOR,GURUKUL KANGRI VISHWAVIDYALAY,HARIDWAR 2. PRINCIPAL,COLLEGE OF ENGINEERING AND TECHNOLOGY,GURUKUL KANGARI,HARIDWAR

JUDGEMENT

(1.) THE writ petition has been filed for a writ or­der or direction in the nature of mandamus directing the respondents to give admission to the petitioner in the final year classes of Master of Computer Application.

(2.) THE petitioner was given provisional admission in M. C. A. final class vide this Court's order dated 9.8.2003 which is quoted below:

(3.) THE counsel for the respondent has stated that inquiry regarding theft of com­puter is pending against the petitioner and as soon as the inquiry is completed result of the petitioner will be declared. Since the petitioner was given provisional admis­sion there will be no use of keeping the writ petition pending.