RAMESH CHANDER GARG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE relevant facts of this case are given in substantial detail in my order of reference, dated August 13, 1965 which may be read as a part of this judgment.

(2.) AT the hearing of the case before us in Division Bench today Mr. G. C. Mittal informed us that he has not impleaded any of the candidates who are stated to have been illegally admitted to the Medical Colleges in question as he would be content with being allowed to join the next M. B. B. S. 1st Year Class to avoid disturbing even a single other student who would not have been admitted during the last selection in case the petitioner's application for admission had been granted. In this view of the matter, it is argued by Mr. Mittal, no other known person would be affected by the order granting this writ petition and it is open to this Court to mould the relief to which the petitioner may otherwise be entitled in such manner as may be consistent with the changed circumstances brought about by lapse of time for no fault of the petitioner. The learned counsel for the petitioner has also stated categorically that he has not joined any other institution or course in the hope that he would be able to join the M. B. B. S. Class for which he has been striving all this time.

(3.) AT the hearing before us in Division Bench Mr. Mittal has expressly stated that he does not want to press any of the questions on which I have made observations against the petitioner in my order of reference and that the solitary question which he is now pressing is about the impugned directions contained in Para. 1 (i) of punjab Government's letter, dated 6/8th October 1964 (copy Annextre R 2) and the resultant adoption of the "carry-over formula" followed by the respondents.