T P KABBILAWSH MINOR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In this writ petition, the petitioner has prayed for quashing the records relating to "204/Policy/XV/A on 1.11.2001 issued by the third respondent and the test conducted on 27.12.2001 for VI Standard admission in the Military School, and further to direct the first respondent to allot a seat to the petitioner's son in the third respondent's institution for the year 2002-2003.

(3.) By an interim direction by this Court, the first respondent was directed to consider the question of selection of the petitioner's son. By way of an additional affidavit, it has been indicated that even though the petitioner's son was considered on merit, he was not selected. Since the admission to Class VI for the year in question is over and the academic year is also over, in normal course, the question raised in the writ petition does not survive for consideration. However, the learned counsel for the petitioner submits that, since such question is cropping up almost every year and the question of admission in future year also to be agitated by the present petitioner, the writ petition should be disposed of on merits.