ANCHAL JINDAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition seeks quashing of letter dated 17.11.2006, Annexure P.7 issued by respondent No. 3, University declaring the petitioners to be ineligible and not recognising their admissions.

(2.) Case of the petitioners is that they applied for admission to the BDS in pursuance to advertisement Annexures P.1/P.2 dated 30.9.2006 issued by respondent No. 4 (a private Dental College) and were given admissions on 30.9.2006 as per recommendations of the Selection Committee. By the impugned order, for out of nine petitioners were declared ineligible for having secured less than 50% marks in PMET and other five candidates have been declared to be ineligible to appear in the exam on the ground that their admissions were not legitimate.

(3.) Contention raised on behalf of the petitioners is that even those candidates who secured less than 50% marks in PMET, were eligible in absence of other eligible candidates being available and admissions of all the nine candidates were legitimate based on recommendations of the Committee, which also included University representative. The petitioners having undergone the studies for one year, their admissions could not be cancelled at this stage.