JATINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) It has been submitted at the Bar by the learned Counsel appearing on behalf of the petitioner that the petitioner has studied in the Institute for more than one year and seats are lying vacant in the Institute. In these circumstances, suitable directions can be given to respondent No. 1 to regularise the admission of the petitioner. The admission of the petitioner was cancelled on a highly technical ground that his application was not on a prescribed form.

(2.) Without commenting on the merits of the please of the parties, but keeping in view the fact that the petitioner is studying in this Institute for the last more than one year and the seat is lying vacant with the respondent No. 1, against which the petitioner can be accommodated, therefore, the present Writ petition is hereby allowed and directions are given to respondents to regularise the admission of the petitioner. No order as to costs.