PARVESH KUMAR Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) The petitioner was not given admission to B.E.Degree (Electrical) in Guru Nanak Engineering College, Ludhiana, as he was not in possession of 10+2 certificate at the time of admission of the said course.

(2.) The State has not filed any written statement nor any appearance was put in by them earlier. I am of the view that the State have nothing to say in the matter and have accepted the facts of the writ petition as correct.

(3.) It has been brought to the notice of the Court that the petitioner has submitted 10+2 certificate to the authorities and is pursuing his studies in Three years Degree Course without any interruption.