VIJAY KUMARI Vs. STATE OF J&K

JUDGEMENT

(1.) THESE petitions involving similar nature of controversy shall stand disposed of vide this common order. The facts which are not in dispute are as under: -

(2.) RESPONDENTS -Board of Professional Entrance Examination (here -in -after referred to as the Board) invited applications from eligible candidates for B.Ed. course for the year 2006 -07. Vide notification No. 48 -BPEE of 2006 dt. 25th of Aug06. The petitioners being eligible, submitted their applications for admission to the said course and were allowed to appear in the entrance examination which was conducted by the Board on 18th of Sept06. Vide notification No.80 -BPEE of 2006 dt. 7th of Oct06, the Board, issued a provisional select list in which the names of the petitioners also figured and they were recommended to be admitted in Government B.Ed. College, Jammu. The petitioners after completion of the requisite -formalities appeared before the respondent No. 6 and deposited the fee also for undergoing the said course. Subsequently, the admission of the petitioners was cancelled and the respondent Board vide notification impugned No. 87 BPEE of 2006 dated 18th of Oct06, issued a revised select list of B.Ed, candidates for the said session in which the names of the petitioners did not figure. The said select list was issued on the plea that there was a mistake in applying key to the series. It is this action of the respondents which is the subject matter of challenge in the present writ petitions.

(3.) ALONG with the writ petitions, the petitioners moved CMPs seeking interim direction on the ground that as the petitioners have already been selected and have also deposited the requisite fee, therefore, they may be allowed to attend their classes.