GIRDHARI SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) Quality of Education in professional institutions is not supposed to be compromised This has been repeated time and again. Appellants, who are not qualified went to be sent to the Course on the plea that once upon a lime, one time relaxation was given.

(2.) FACTS are under: -

(3.) AS indicated above, this was one time exception. Notwithstanding the issuance of this Government order, the appellants were not deputed. This was for the session 2000 -01. A learned Single Judge of this Court came to the conclusion that as candidates stood already selected for the session 2000 -01, and as the duration of the course is one year, and as that duration of the course is over, no effective relief can be granted to the appellants. It is this view expressed by a learned Single Judge of this Court, which is subject matter of challenge in this appeal.