VIJAY PAL SINGH NEGI Vs. VICE CHANCELLOR, G.B. PANT UNIVERSITY OF AGRICULTURE AND TECHNOLOGY, PANTNAGAR, NAINITAL AND ANOTHER

JUDGEMENT

(1.) This writ petition has been filed by Vijay Pal Singh Negi challenging the order of the Registrar, G.B. Pant University of Agriculture and Technology, district Nainital dated 3-8-82 cancelling his admission to the Undergraduate Programme 1982-83. The cancellation was ordered by the Registrar on account of the petitioner's merit having been wrongly prepared by adding rural weightage to the actual marks secured by him in the written-test for which he was not entitled under the reserved categories. The view of the Registrar was that since the merit of the petitioner had been wrongly inflated, his admission to B. Sc. Agriculture and A. H. was wrong.

(2.) On the writ petition being filed, this Court passed on ad interim order dated 20-8-82, staying operation of the order cancelling his admission by the aforesaid order dated 3-8-82.

(3.) Counsel for the petitioner has today produced before us the Provisional Degree Certificate" showing that the petitioner had passed B. Sc.