PAUL Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) Case of the petitioner is that she was admitted by respondent No.3 College against a left over seat which remained unfilled after the counselling on 27.9.2005. The petitioner completed classes of the academic year and appeared in the first year examination and passed the same. She attended 90% classes for the Second year and was eligible for taking the examination. Roll Number was not issued on the ground that her admission had been cancelled by the impugned order.

(3.) While issuing notice on 10.5.2007, the petitioner was allowed to provisionally appear for examination commencing 11.5.2007.