J.L. Gupta, J. - (1.) The three petitioners in this case initially approached this Court with a prayer for the issue of a writ of mandamus directing the respondents to allow them admission in the written test on the basis of which the candidates were to be selected for undergoing the revenue patwar training course. By an interim order passed by the motion Bench on December 5, 1991, the petitioners were allowed to take the test starting on December 8, 1991. The three petitioners took the test. It is the admitted position that only petitioner No.1 secured the requisite grade in the test. In view of this factual position, the motion Bench by its order dated June 1, 1992 directed the respondents to allow petitioner No.1 (Yadvinder Singh) to be admitted to Patwar Training School, Jalandhar.
(2.) Learned counsel for the parties are agreed area reed that petitioner No 1 was eligible for admission and is entitled to continue to attend the training course. He will be entitled to complete the course and take the examination. So far as petitioner No.1 is concerned, the interim direction given by the motion Bench is made absolute. In respect of the remaining two petitioners, Mr. S.C. Chhabra, learned counsel for the petitioners states that since they had failed to make the requisite grade in the admission test, their petition has become infructuous and may be dismissed as such. He appears to be right. It is ordered accordingly. In the circumstances of the case, there will be no order as to costs. Ordered accordingly.;