SATISH GOEL AND ANOTHER Vs. DIRECTOR, TECHNICAL EDUCATION AND INDUSTRIAL TRAINING, PUNJAB, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) The two petitioners who are working in different Government departments were studying for a part time Diploma in Engineering at the Central Polytechnic, Sector 26, Chandigarh. Aggrieved by the order dated July 8, 1993, by which their names were struck off the rolls while they were studying for the 6th semester, they have approached this Court through the present writ petition.

(2.) Initially, the respondents contested this petition by filing a written statement. However, during the pendency of the writ petition and in view of the interim orders passed by this Court, the two petitioners have completed their course of study. They have also taken the 6th and 7th semesters examinations and appeared in one of the papers relating to the 8th semester. However, the result of these examinations has not been declared on the ground that the petitioners were not eligible under the Regulations to take these examinations.

(3.) In view of this factual position, Mr. PS. Patwalia, states that in view of the Regulations the petitioners can be permitted to take the 7th semester examination to be held in or about December, 1994 and the 8th semester examination to be held in or about June/July, 1995. Mr. Rajiv Anna Ram, on instructions from both the petitioners who are present in court, states that they have already paid the fees for all the semesters and that they have attended the requisite percentage of lecturers for the full course. He further accepts the offer made on behalf of the respondents to the effect that the petitioners may be permitted to take the 7th and 8th semester examinations to be held in December, 1994 and July, 1995, respectively.