PREET PAL SINGH SOHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, which was filed on 13.11.1995, the petitioners have made the following substantive prayers :-

(2.) The facts which are necessary for the purpose of deciding the writ petition and which have remained uncontroverted due to the non-filing of reply by any of the respondents are that the petitioners took joint Lateral Entry Engineering Test, 1994 (for short 'LEET-94') conducted by the respondent No. 5 for admission to third semester of the B.E. (Civil/Mechanical/Electrical/ Electronics and Communication/Production) in Guru Nanak Dev Engineering College. All the petitioners, who were already having Diploma in the respective branch of Engineering were admitted to the third semester on being successful in LEET-94. After completing the course of the third semester they appeared in the examination held in the month of November 1994. Immediately thereafter they were promoted to fourth semester in their respective courses. The result of third semester was declared by the Punjab University in April/May 1995. Against the roll numbers and and names of the petitioners, the following remarks came to be entered in the resultsheet :-

(3.) The petitioners represented to the College and the University but they did not get any reply. The fourth semester examination was held in May 1995. All the petitioners appeared in the examination on the basis of the roll numbers issued by the University. Result of this examination was declared in October 1995. However, against the names of the petitioners remarks similar to the one entered qua the examination of third semester came to be incorporated in the resultsheet. Due to the non-declaration of the result of the third and fourth semesters examinations, the petitioners were not issued roll numbers by the university and apprehending that they may be deprived of the fruits of their labour, the petitioners approached this Court and made the aforementioned prayers.