AIR 2014 PUNJAB AND HARYANA 76

Punjab And Haryana High Court

Hon'ble Judge(s): G. S. Sandhawalia , J

Constitution of India , Art.226— Education - Admission to BAMS Course - Cancellation on ground that it was violative of Clause 5(C) xi of PMET-2008 notification - Clauses under notification make it clear that candidates had to have minimum of 50% marks in PCB in 10+2 examination - Candidates having less than said marks not eligible for said course - @Page-PunjHar77Candidates being aware of terms and conditions of prospectus which were binding upon them cannot plead that merely because they had completed course they were entitled for regularization of admission - Cancellation of admission, proper.AIR 1990 SC 1222, AIR 1989 SC 823, AIR 2012 SC 2413, AIR 1986 SC 1448 and AIR 2012 SC (Civ) 1084, Disting. (Para 9 17 18) .....