MANMEET SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition seeks quashing of eligibility condition contained in the prospectus for admission to the BDS course and quashing the order of cancellation of the petitioner's admission dated 1.3.2007 on the ground of his ineligibility.

(2.) Case of the petitioner is that he got admission in June 2006 to the BDS course but on 1.3.2007, the order of admission has been cancelled, which was illegal.

(3.) The order of cancellation of admission dated 1.3.2007, Annexure P.4 refers to order dated 8.12.2006 passed by the University respondent No. 2 on the ground that the petitioner did not have 50% marks in Physics, Chemistry and Biology, which was a requirement in the prospectus, Annexure P.1.