R.L. Anand, J. - (1.) IT is stated by the learned Counsel for the petitioners that in pursuance of the directions of this Court, result has been declared of both the petitioners. Petitioner No. 1 -Akshay Narang has not been declared successful, therefore, he wants to withdraw the petition so far as petitioner No . 1 is concerned. Dismissed as withdrawn vis -a -vis petitioner No. 1.
(2.) THE petition shall continue qua petitioner No. 2 -Dinesh Bhardwaj who has been declared successful. The Registry shall make necessary change in the case title as "Dinesh Bhardwaj v. Panjab University and another". Dinesh Bhardwaj -the petitioner has filed the present writ petition under Articles 226/227 of the Constitution of India and he has prayed for the issuance of a writ in the nature of Certiorari for quashing the impugned order dated 3.2.2000 and that directions be given to respondent No. 1 to confirm the registration/admission of the petitioner in B.C.A. Course Part -I. The facts in this case are not in dispute. The petitioner became successful in 10 plus 2 examination taken by way of supplementary exams and has result was declared on 29.8.1999. The last date of filing of the application for admission to B.C.A. Course was 31.8.1999. The petitioner was interviewed on 30.8.1999. He deposited the fee on the same day i.e. on 30.8.1999. The admission is being deprived to the petitioner mainly on the ground that since he has passed the examination of 10 plus 2 in the supplementary exams, therefore, he is not entitled to the admission.
(3.) I have heard Mr. D.N. Ganeriwala, Advocate, for the petitioner and Mr. H.S. Mann, Advocate, for the respondents and with their assistance I have gone through the record of the case.;