AVINASH OJHA Vs. UNIVERSITY OF JAMMU & ORS.

JUDGEMENT

(1.) There is much ado about nothing. The Respondent-authorities have unnec essarily forced the petitioner in the litigation. Petitioner was declared to have passed graduation examination on October 20, 2010 in a supplementary examination conducted by Maharshi Dayanand Saraswati University, Ajmer.

(2.) Respondent-University issued advertisement notice no. B.Ed. Admis sion/2010/4048 dated 25.10.2010 inviting applications from eligible candidates for seeking admission in B.Ed course. The petitioner is a non-local resident of 5/118, Avinash Bhawan, Pratap Nagar Beawar, District Ajmer (Rajasthan). The petitioner was selected and was admitted to undergo B.Ed course. It is not in dispute that petitioner has completed B.Ed course and has taken examination also. The result has not been declared by the respondent-University for the reason that his admis sion along with other candidates was to be cancelled.

(3.) Feeling aggrieved of the aforesaid action of the respondent-University, petitioner has filed this petition.