SHAMSHER SINGH Vs. VICE CHANCELLOR

JUDGEMENT

(1.) In the present writ petition, the petitioner has prayed for issuance of a direction to the respondents to admit him to B.Ed. Class in Rural College of Education, Kaithal for the session 1988-89.

(2.) This Court, vide its order dated November 3, 1988 had granted provisional admission in B.Ed. Class to the petitioner for the session 1988-89 in Rural College of Education, Kaithal forthwith at his own risk and responsibility subject to the result of the writ petition.

(3.) The learned Counsel for the petitioner contends that the petitioner has appeared in the B.Ed. Examination and the result of the same has not been declared so far.