INDERPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition seeks quashing of order dated 8.5.2007, Annexure P.1, cancelling the admission of the petitioners.

(2.) Case of the petitioners is that they were given admission by respondent No.3-College on 29.9.2005 against theft over seats. They completed first year of BDS course and also attended for Second year before issuance of the impugned order and in these circumstances, cancellation of their admissions was not justified.

(3.) Vide Order dated 10.5.2007, while issuing notice, the respondents were directed to issue Roll Numbers provisionally so that the petitioners could appear in Second year Annual examination commencing 11.5.2007.