SANU A S Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) THE Writ Petition is filed by the petitioner seeking for a direction to the 4th respondent to grant admission to the petitioner to M.Sc.Physics Post Graduate Course. It is submitted that the petitioner is seeking admission in the sports quota. Exhibit P2 is the application. According to the petitioner, he is the eligible candidate for admission. The certificates relied upon by the petitioner have been produced as Exhibits P4 to P7.

(2.) THE learned counsel appearing for the College submitted that already the 5th respondent has been admitted.

(3.) IT is submitted by the learned counsel for the petitioner that two other seats in the sports quota are vacant and the petitioner may be admitted in any of those seats. The said submission is disputed by the learned counsel appearing for the College.