SAROJ ARYA AND OTHERS Vs. KURUKSHETRA UNIVERSITY, KURUKSHETRA

JUDGEMENT

(1.) The petitioners were seeking admission to B.Ed. (Science Course) in any one of the affiliated Colleges of the Kurukshetra University running the course. The last date for submission of the applications was 25.6.1990. Both the petitioners submitted their applications before the stipulated date, but their result of the qualifying examination had not been declared till 25.6.1990. Because of this reason, the petitioners were not considered for admission to the B.Ed. Course. It is this action of the University that was challenged by the petitioners.

(2.) It is not necessary to go into the details of the grounds of attack by the petitioners regarding their non-consideration for admission because of the fact that during the pendency of the writ petition, seats of B.Ed. (Science Category) lying vacant in College of Education at Kurukshetra, Ambala City, Hissar and Mandi Dabwali, were re-advertised in the newspapers on 28.7.1990 and in response to that advertisement both the petitioners applied for admission to B.Ed (Science Category). Their first option was for the University College of Education, Kurukshetra and the second option was for the College of Education at Kamal and Ambala City respectively. Their cases were duly considered and petitioner No. 2 Miss Kamlesh got admission in the B.Ed. Course on the basis of merit, having secured 71.45 per cent marks which were higher than the marks of the last selected candidate in the general category which were 71.26 per cent. However, petitioner No. 1 failed to make the grade inasmuch as she got 63.24 per cent marks in the qualifying examination which were less than the marks of the last selected candidates.

(3.) In view of the fact that during the pendency of the writ petition, the means of the petitions have been considered for admission to the B.Ed. Course and one of them has been selected, the writ petition has become infructuous and is dismissed as such. No costs. Ordered accordingly.