SHRUTI GANDHARLA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Denial of admission to the course of B.Sc. Agriculture (Hons.) for the academic session 2020-2021 under the category of "dependents of naxal affected persons" and also on "merit" by the 2nd Respondent/University, is under challenge in this writ petition, besides challenging the constitutional validity of Rule 7.9 read with Form-7 of the Indira Gandhi Krishi Vishwavidyalya Ke Snatak Pathyakramo Mein Pravesh Hetu Niyam, 2020 (for short 'the Rules, 2020') dealing with the extent of reservation under the category of dependents of naxal affected persons.

(2.) The pleadings are opposed by the 2nd Respondent/University both on the question of facts as well as in law.

(3.) We heard Shri M.P.S Bhatia, the learned counsel for the Petitioner, Shri Shashank Thakur, the learned counsel appearing for the 2nd Respondent/University as well as Shri Sudeep Agrawal, the learned Deputy Advocate General representing the 1st Respondent/State.