SHRI KSHETRIMAYUM MAHESHKUMAR SINGH Vs. MANIPUR UNIVERSITY

JUDGEMENT

(1.) Leave granted.

(2.) To contextualize the issue raised in the present appeal, it is necessary to briefly refer to the relevant facts of the case. Respondent no. 1- University was initially established as a 'State University ' under the Manipur University Act, 1980 that came into force on 05th June, 1980. In the year 2005, the Manipur University Act was legislated, whereafter respondent No. 1 - University was converted from a 'State University ' to a 'Central University ' w.e.f. 13th October, 2005. On 04th January, 2007, the Reservation Act was notified. Section 3 of the said Act prescribed reservation of seats in the Central Educational Institutions and laid down as follows:

(3.) The expression "out of the annual permitted strength " referred to in Section 3 above, has been defined in Section 2(b) in the following words: