HARIDAYAL Vs. STATE OF J&K

JUDGEMENT

(1.) HARIDAYAL and Vijay Kumar petitioners who had been selected for admission to the M.B.B.S. course and were actually admitted in the Medical College, Jammu, have filed this petition challenging the order of respondents by which their admission to the M.B.B.S. course has been cancelled from the said college.

(2.) BRIEFLY stated the facts of the case are that respondent No. 1, issued a notice inviting applications from Permanent Residents of the State for admission to the Medical Colleges at Srinagar and at Jammu. On the basis of the said notice, the petitioners applied for admission on the prescribed form and they were admitted to the Medical College, Jammu, in December, 1975, after selection by a Committee appointed for the purpose. After payment of the necessary fees, the petitioners started attending their lectures in the first year of the M.B.B.S. class. On 30th January, 1976, respondent No. 2 conveyed to the petitioners the information that their admission to the Medica College at Jammu, had been cancelled under orders of the Government of Jammu and Kashmir. After their admission was cancelled, the petitioners filed the present writ petition in the court on 8th March, 1976. In the writ petition it was stated that the respondents had no jurisdiction to cancel the admission once granted and that in any event, the order of cancellation of admission could not be passed behind the back of the petitioners.

(3.) I have heard Mr. J. L. Sehgal, Advocate for the petitioners and Mr. R. P. Sethi, Advocate for the respondents.