BALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) After having heard learned counsel for the parties and perusing the paper book, the undisputed position which emerges is that petitioners 1, 2 and 4 had qualified the entrance test for Elementary Teachers Training Course and they were given-admission provisionally. The petitioners aforesaid had also appeared in the annual examination of said course. Since petitioners 1, 2 and 4 have completed the course and have appeared in the annual examination, the matter remains only of academic interest and it will be too harsh if any view which could prejudice their iaterest is taken at this stage. In this view of the matter, writ petition qua petitioners 1, 2 and 4 is disposed of with a direction that the admission granted to them be regularised and their result be declared.

(2.) Writ petition qua petitioners 3 and 5 is dismissed as having become infructuous as they had not qualified the entrance test and were not given admission at any stage. Ordered accordingly.