- (1.) This petition seeks quashing of corrigendum dated 24.7.2007, Annexure P.2 issued by respondent No. 1, State of Punjab and order dated 1.8.2007, Annexure P.3 issued by the Guru Nanak Dev University, to the effect that no admission to NRI sponsored seat shall be made.
(2.) On 13.8.2007, following order was passed: The eligibility of the petitioners in NRI category has been cancelled. Admittedly, the petitioners are not NRIs nor the children or wards of the NRI. Merely being first degree relation is not enough for eligibility in NRI category in view of the law laid down in P.A. Inamdar v/s. : AIR2005SC3226 . The petitioners are thus not entitled to any relief. At this stage, learned Counsel for the petitioners says that respondent Nos. 5 to 7 have also been illegally admitted in the NRI category and the said admissions ought to be cancelled. Issue notice of motion confined to this relief for 14.9.2007. It has also been pointed out that if admission of illegally admitted candidates was cancelled, the petitioners might have a chance of getting admitted in general category on their merit. This aspect will also be considered. 2. Inspite of time taken and opportunity granted, the University has not filed any reply. However, it has been orally explained that some candidates have been given admissions who were lower in rank to the petitioner before receipt of intimation about amendment in the policy of the State Government and on August 1, 2007, decision was taken not to give any further admissions for NRI sponsored seats.
(3.) Stand of respondent No. 5, one of the candidates, who has been given admission is that he took the admission in NRI sponsored quota in good faith.;