ANKIT THAKRAN Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) Petitioner seeks quashing of the order dated 17.09.2012 (Annexure P9) whereby his admission was cancelled in the B.Tech (Bio Technology) by the Registrar of the respondent No.3-University.

(2.) The ground for cancellation was that the petitioner had been admitted against the resident category of "Village Murthal" (ROM) for the session 2011-12. The same was passed on the verification report received from the Tehsildar, Sonepat that the petitioner was residing at Zilmil Dhaba, G.T.Road, Village Murthal and was not a resident of Village Murthal. The reply received from the petitioner, to the show cause notice dated 23.05.2012 (Annexure P5) was found to be unsatisfactory and accordingly, the admission was cancelled, which had been granted under the ROM category.

(3.) Petitioner was granted interim protection vide order dated 12.10.2012 and he was allowed to attend the classes at his own risk and responsibility. Thereafter, the writ petition was admitted on 21.12.2012, with the direction that the interim order would continue.