NEELAM KUMARI Vs. GURU NANAK DEV UNIVERSITY, PATIALA

JUDGEMENT

(1.) PETITIONER joined the one year B.Ed. course in the Montgomery Guru Nanak Collage of Education, Jalandhar which is affiliated to the Guru Nanak Dev University, Amritsar (for short the University). She ought admission against a seat reserved for a scheduled caste candidate. Along with her application form, she produced a certificate from the State of Hi -machal Pradesh certifying that she belong to "Lohar" caste. After she had completed the course of studies and when the examinations were about to commence, she was not issued her roll number by the University on the ground that she was not eligible for admission to the course. It is contended by the learned counsel for the University that the petitioner is neither a resident of Punjab nor was she a scheduled caste in the State of Punjab. The argument is that "Lohar" caste has not been declared as a scheduled caste in the State of Punjab and that even the certificate produced by her from Bilaspur (H.P.) was not valid in Punjab.

(2.) WHEN this petition came up for hearing on 3.4.2001 the petitioner was allowed to take the B.Ed. examinations under the orders of this Court. Since she has completed the course and has also taken the examination, we are of the view that in the peculiar facts and circumstances of the case her admission should be regularised and should not be cancelled at this stage as she did not lack any basic educational qualification for ad - mission to the course. This being so, we dispose of the writ petition with a direction to the University to regularise her admission and declare her result according to No costs.