ANURAG DHINGRA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This is an application under section 114 read with section 151 and Order 47 Rule 1 of the Code of Civil Procedure for recalling/reviewing the order dated 20th Dec., 1994 passed by a Division Bench of this Court.

(2.) The basic ground seeking review of the order dated 20.12.1994 is that the Government of Haryana vide letter dated 12th May, 1995 has informed the Dean, Faculty of Medical Sciences that the Domicile certificate was issued by filing a wrong affidavit by the applicant. On the basis of this letter, the university claims to have issued a notice to show cause to the petitioner in the writ petition dated 12th July, 1995 stating therein that the admission of the candidate is liable to be cancelled for that reason. The candidate has filed a detailed reply dated 19th July, 1995 and no final order in that regard has yet been passed by the University. After having issued the show cause notice dated 12th July, 1995, the University has filed the present application on or about 14th July, 1997. The application seeks review of the order of the Division Bench dated 20th Dec., 1994 which reads as under:-

(3.) Even now no order has been placed on the record of this file which shows that the Government has cancelled the domicile certificate issued to the petitioner in the writ petition. Even if such an order was passed, still the authorities concerned and the university would have to take action in accordance with law but in no circumstances could it constitute a valid ground for seeking review of the judgment of the Division Bench dated 20th Dec., 1994, in face of the settled principles of law governing the subject.