NUPUR MINOR Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) This order will dispose of CWP No. 9709 and 8732 and 8659 of 1995.

(2.) Briefly in pith and substance, the facts, in order to deal with the questions raised, are taken from Civil Writ Petition 8709 of 1995.

(3.) The petitioners passed 10+2 examination in March, 1995 in commerce group with various subjects-combinations as well as choice available for optional subjects from the Central Board of Secondary Education. The petitioners are now seeking admission to lst B.Com. course. The admission to the said course was on the basis of merit, determined on the percentage of marks obtained in aggregate in 10+2 examination as per the rules, regulations and instructions prevalent at the time the petitioners commenced their studies in 10+2 system.