SHARDA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner who claims to be a member of the backward classes, was a candidate for admission to the Diploma-in-Education course at Training School, Dharla. When her request for admission was declined, she approached this Court praying inter alia for the issue of a direction in the nature of mandamus directing the respondents to admit her to the course. The Motion Bench by its order dated Feb. 4, 1993 directed that the petitioner be provisionally admitted. In pursuance to the directions given by the Bench, the petitioner was admitted to the course. She completed her course of study in the year 1994. It is admitted that she has already taken the examination. However, on account of the pendency of the petition and the provisional nature of her admission, the result has not been declared. Counsel for the parties have been heard. Admittedly, the petitioner has completed her course of study. She has even taken the examination. Cancellation of her candidature at this stage would help no one. In fact, it would result in avoidable loss of time, money and energy already spent by both sides. Even otherwise, Mr. Longia, counsel for the petitioner points out that the results of various other candidates who were similarly admitted after filing certain writ petitions, have already been declared. In view of the above position, the respondents are directed to declare the petitioner's result of the examination held in the year 1994. If she is declared to have passed, the Diploma as admissible under the rules shall be issued to her. The needful shall be done within one month from the date of receipt of copy of this order. In the circumstances of the case, there will be no order as to costs.