NAVJOT SHARMA Vs. C.S.K. HPKV

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) IN the reply filed by the University, it is stated that NCC training is mandatory. However, while issuing the Certificate to the Petitioner inadvertently the required grading was omitted to be recorded. According to the Petitioner, had this been communicated to the Petitioner earlier, he would have been in a position to undergo the NCC training and satisfy the requirement under the relevant instruction. Be that as it may. It is seen that the Petitioner is to be admitted in the Respondent -University. The Petitioner undertakes that he will undergo NCC training for one year and satisfy the requirement of the University during his first year of PG Course. The above submission is recorded. In the peculiar facts and circumstances of the case, this writ petition is disposed of directing the Respondent -University to grant admission to the Petitioner in PG Course in case the Petitioner is otherwise eligible. It is made clear that in case the Petitioner does not satisfactorily complete the NCC training during the first year of his PG Course, the admission given to the Petitioner shall stand cancelled.