PARMAR ARVINDKUMAR V Vs. VICE CHANCELLOR

JUDGEMENT

(1.) THE petitioner has preferred the petition for appropriate writ to absorb the petitioner in M. Pharm Post-Graduate Degree by granting him admission and the prayer is to ignore the admission rules adopted by the respondents which are violative of Article 14 of the Constitution. It is also prayed that by the petitioners that Rule 6 (A) pertaining to the unreasonable criteria adopted for Scheduled Caste candidate be not considered by the University and consequently, the relief may be granted for enrollment of the petitioner in M. Pharm Degree course in the current academic year of 1988.

(2.) IT appears from the record that at the time when the matter was considered, no interim relief has been granted and as a result thereof, the petitioner who was seeking admission in M. Pharm course in the year 1998 is not granted admission. The period of about 10 years has passed and had the admission granted, it would have been over in the year 2000. The seats on which the admission was being claimed has also lapsed by afflux of time.

(3.) UNDER these circumstances, no useful purpose would be served in examining the questions which are raised in the present petition. It can be said that the petition has become infructuous by afflux of time. Hence, the petition is disposed of as having become infructuous. Rule discharged. No order as to costs.