PRADEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution is directed against the action of the respondents in refusing to admit the petitioner to Diploma in Education (J.B.T.) and(O.T. Course started by the Haryana Education Department in the Institute of Education and Training for the session 1991-93. This is a two years course and the petitioner claims that he was entitled to admission on the basis of marks obtained by him in the qualifying examination and also as per the merit list prepared thereafter. He, was however, denied admission on the ground that he was under age by two months.

(2.) When this petition came up for motion hearing on September 16, 1991 notice was issued to the respondents and in the meantime they were directed to allow the petitioner to join the course at his own risk and subject to the result of this petition. In pursuance of this interim order the petitioner was admitted to the course and he has by now completed the same.

(3.) Now that the petitioner has completed the two years course it would not be in the interest of justice to cancel his admission at this stage. I am, therefore, of the opinion that no useful purpose would be served in deciding the writ petition on merit and that the ends of justice require that the respondents be directed to regularise his admission and declare the result of the examination forthwith. I order accordingly. The petition stands disposed of with no order as to costs.