SMT. RAMESH JAIN AND ANOTHER Vs. MANAGING COMMITTEE, SANT DARBARA SINGH, COLLEGE OF EDUCATION FOR WOMEN, TEHSIL MOGA, DISTT. FARIDKOT, THROUGH ITS SECRETARY AND OTHERS

JUDGEMENT

(1.) Petitioners filed the present writ petition under Articles 226/227 of the Constitution of India with a prayer for issuance of a writ of mandamus to respondent No. 2 to admit the petitioners to the B.Ed course. At the time of admission, this Court directed that petitioner be admitted provisionally subjected to decision of this writ petition. It is after a period of more than 12 years that this petition has come up for hearing. The petitioners must have completed their course after getting provisional admission. No useful purpose would be served at this stage to decide the dispute between the parties. The admission granted to them at the time of admission of this writ petition is made absolute. This order should not be taken to be an expression of any opinion on merits of the case.

(2.) The writ petition stands disposed of with no order as to costs. Order accordingly.