- (1.) Plaintiff Satyender Kumar has filed this revision petition under Article 227 of the Constitution of India assailing judgment dated 11.2.2011, Annexure P/6 passed by learned Additional District Judge, Hisar.
(2.) Plaintiff having qualified as M. Pharmacy applied with defendants (Guru Jambheshwar University of Science and Technology, Hisar) for admission to Ph.D. course. The plaintiff qualified written entrance test for the said course held on 4.12.2010 and topped the list of candidates for reserved category of scheduled castes. At the time of counselling on 13.12.2010, the plaintiff was told about discrepancy in his marks list of M. Pharmacy at 5.00 PM. The plaintiff submitted the revised result on 14.12.2010 itself. However, in the meantime, defendants granted admission to one Sanjeev Kumar. The plaintiff challenged the said action of the defendants and sought admission for himself in Ph.D. course.
(3.) The plaintiff also moved application for temporary mandatory injunction requiring defendants to grant him admission to Ph.D. course during pendency of the suit.;