SHASHI KIRAN Vs. MAHARISHI DAYANAND UNIVERSITY, ROHTAK

JUDGEMENT

(1.) After hearing counsel for the parties and keeping in view the ratio of the decision of this Court in Dr. Pawan Kumar Gupta vs. M.D.U. and others., 1992 2 RSJ 444, and the fact that the petitioner has completed almost half the course of study after securing provisional admission under the orders of this Court, a direction is issued to the respondent-University to consider the case of he petitioner sympathetically for being allowed to continue with the Course in question.

(2.) With the aforesaid observations, the petition is disposed of. The case of the petitioner will be considered by the renondent University and appropriate orders passed within a period of one month from today and till such time that the order is passed, the admission already granted by this Court will not be disturbed. Copy of the order be given dasti.