- (1.) By this petition the petitioner has challenged the order dated February 19, 1996 passed by the respondent No. 2. There is no challenge to the order dated February 1, 1996 by which the admission was cancelled. The petition thus suffers from a basic infirmity.
(2.) It will be necessary, therefore, to see the prayers made in this petition. The prayers made in the petition are as under :- "12/I.- By an appropriate writ, order or direction Respondents be restrained from effecting the ouster of petitioner from the B.S.T.C. course she is undergoing in the Phalodi Centre. 12/II.- Any other appropriate writ, order or direction as may be considered proper in the facts and circumstances of the case may kindly be granted. 12/III.- Costs of the writ petition allowed to the petitioner."
(3.) The prayers are, therefore, for restraining the respondents from effecting the ouster of the petitioner from the course she is undergoing in Phalodi Centre. The petition was filed on March 25, 1996 when the petitioner was already transferred to Barmer Institution on November 13, 1995. The petition was filed after the order dated February 1, 1996 was passed as also the order dated February 19, 1996 filed with the petition as Annexure-1 was passed and yet there is no prayer for quashing either of the orders.;