Punjab and Haryana High Court: In a petition filed by an aspirant for admission to five years B.A. LL.B. (Hons.) course in law, seeking directions for conduct a fresh entrance test and eventually praying for withdrawal of the petition, the Division Bench of Sheel Nagu*, CJ and Yashvir Singh Rathor, J. dismissed the petition by allowing the prayer of withdrawal with a cost of Rs 50,000 calling the initial prayer untenable in law.
The petitioner’s grievance occurred because of his own default as he could not appear in the entrance examination held by the respondent on the scheduled date. He prayed for the respondent to either conduct a special entrance test or grant admission on merit basis based on his academic record without crossing the barrier of the entrance examination.
Later, the petitioner prayed for withdrawal of this petition. The Court allowed the prayer of the petitioner for withdrawal and imposed a cost of Rs 50,000 holding that the initial prayer was totally untenable in law. Further, the Court stated that the money would be deposited in favour of the Punjab & Haryana High Court Bar Association, Chandigarh within 15 days.
[Naman Sharma v. State of Haryana, CWP No. 22586 of 2025 (O & M), decided on 5-8-2025]
*Judgment by Chief Justice Sheel Nagu
Advocates who appeared in this case:
For the Petitioner: Sube S. Kaushik, Advocate
For the Respondents: Deepak Balyan, Additional Advocate General, Haryana
