NAVNEET GODARA Vs. HARYANA AGRICULTURAL UNIVERSITY, HISSAR

JUDGEMENT

(1.) The petitioner has applied for issue of a mandamus to the respondent-University to admit him to the 4th year of B.Sc. Agriculture in the session of 1985. He had also prayed for issue of an interim order directing the respondents to give him provisional admission.

(2.) After notice of motion was issued, this Court passed an order dated 27.8.1985 directing the respondents to give provisional admission to B.Sc 4th year. At the same time, the Court made it clear that the admission would be subject to the decision of the writ petition.

(3.) Although the matter is coming up for consideration after a period of one decade neither learned counsel for the petitioner nor learned counsel for the respondents is available. The respondents have not filed any reply and this shows that they are not interested in contesting the petition on facts.