BANSI LAL Vs. PRINCIPAL REGIONAL ENGINEERING COLLEGE KURUKSHETRA

JUDGEMENT

(1.) THESE thirteen petitioners in six petitions (C.W.P. Nos. 4648, 4890, 4978, 5025, 5168 and 5273 of 1985) claim to be admitted to B.Tech. Degree Course run by the Regional Engineering College, Kurukshetra, on the ground that they stand discriminated vis-a-vis Radhesh Gupta respondent who has been admitted in spite of the fact that he is far below to the petitioners in merit. This admission, according to them, is also violative of the rules and the conditions governing the same. The Principal of the College has explained as to how and why the admission has been granted to the said respondent, in the following manner :-

(2.) HAVING heard the learned counsel for the parties in the light of their pleas referred to above I find that though the action of the respondent authorities in admitting Radhesh Gupta respondent to the course and of the said respondent in managing to be nominated for purposes of admission cannot be justified from any angle, yet I find that the setting aside of his admission cannot 'result in any redress or relief to the petitioners. I might have directed the respondent authorities to create more seats for the petitioners (i) had the petitioners been close to the last student admitted on merit and (ii) had 1 not been conscious of the fact that for this admission the measure is academic excellence not litigative persistence. As has been pointed out above, only one student could be admitted in place of Radhesh Gupta respondent on the basis of merit and it has been so done. At the same time I quite see the force of the observations of their Lordships of the Supreme Court in Punjab Engineering. College v. Sanjay Gulati, AIR 1983 SC 580 wherein they opined that such like irregular and back door admissions do cause a sense of resentment and frustration in the minds of the unfortunate young students who are wrongly or purposefully left out and leads to indiscipline in the educational institutions. The plea that such irregular admissions may be left intact on account of the delay that occurs in judging their validity undoubtedly has emboldened the erring authorities and these cannot normally be countenanced any further. But in the instant case I find that termination of the admission of Radhesh Gupta cannot help the petitioners. Thus I have not chosen to quash the same. At the same time I am of the view that their coming to Court through these petitions is not unjustified. I, therefore, feel that the ends of justice would be well served if the admission of Radhesh Gupta is not disturbed at this stage and the respondents, who infringed the rules, are made to pay exemplary costs to shake the conscience of the authorities concerned and to meet the expense the petitioners have undergone. In view of this I burden the respondents with costs to the extent of Rs.20,000/- out of which 25% would be paid by Radhesh Gupta respondent. The costs, as and when recovered, would be distributed among the thirteen petitioners equally and they would be entitled to recover these jointly and severally. This, to my-mind, may have the desired and the salutary effect of forestalling these authorities from repeating their performance in admitting students by pick and choose method. The net result, however, is that these petitions are dismissed. Petitions dismissed.