MUKESH RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was a candidate for admission to the two years Diploma Course in Pharmacy. According to the stipulation made in the prospectus issued by the State Board of Technical Education of Haryana, the candidate who had passed the 10+2 Examination was eligible to be admitted to part II of the Two years Course. The petitioner was admitted to part I while admittedly, other candidates who were similarly situated were admitted to Part II, Aggrieved by this action, the petitioner has approached this Court through the present petition.

(2.) The motion Bench vide its order dated February 12, 1992 directed the respondents to provisionally admit the petitioner to the Second year of the course.

(3.) The petitioner was admitted to the Second year. She has taken the Examination. However, her result has not been declared so far. I have heard learned counsel for the parties.