PRANAB BARUAH Vs. BANARAS HINDU UNIVERSITY VARANASI

JUDGEMENT

(1.) This is an unfortunate proceeding involving admission of a student in M.D. (Ayurved) Course in Banaras Hindu University.

(2.) Admittedly, provisional admission of the petitioner was decided in the meeting held on 17-7-1996. There was no complaint of petitioner's taking in any requisite qualification. By letter dated 1-8-1996 the petitioner was informed that his provisional admission was kept in abeyance "till the clarification regarding caste certificate submitted by you is received from the main Registry of this University."

(3.) Approaching the respondents, the petitioner did not get any decision and so this writ petition was filed. Opportunity granted by this Court to the University authorities for a decision by the Admission Committee was not availed of and the matter was postponed recording that since the matter had gone into the Courts of law it is felt that the decision of the Court should be awaited. Then, this Court took up the matter for consideration and after argument by the respective learned counsel for both the sides interim order was passed on 26-8-1996 directing the respondents to allow the petitioner to be admitted provisionally and to allow him to attend classes.