DINESH GOYAL Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) The petitioner was a candidate for admission to the 3 years course leading to the Degree of Bachelor of Laws (Professional). Which commenced in the year 1991. He appeared in the entrance test. He qualified by securing 36.62% marks. He was not granted admission. Consequently, he approached this Court though the present writ petition. It was alleged that he had a legal right to be admitted against the vacant seats including those which had been reserved for the members of the Scheduled Castes and Backward Classes but had not been filled up. The University has contested this claim on various grounds. However, the Motion Bench by an interim order directed that the petitioner be considered for admission along with others, who were higher than him in order of merit, the petitioner was admitted. He has completed the course of study. He has taken all the examinations. It is the admitted position that his result has been declared and he has passed the final examination.

(2.) In view of this factual position, (sic) purpose whatsoever would be served by examining the issues raised by the University in its written statement. Even the cancellation of the petitioner's candidature would not advance anybody's interest. If at all, it would only cause an irreparable and avoidable loss to the petitioner.

(3.) Keeping in view the fact that the petitioner has already passed the final examination, the writ petition is disposed of with a direction to the University to award him the degree of Bachelor of Laws (Professional). In the circumstances of the case, there will be no order as to costs.