J RAJASEKAR Vs. PONDICHERRY UNIVERSITY REP BY REGISTRAR

JUDGEMENT

(1.) This Writ Appeal is directed against the judgment and order rendered by the learned Single Judge in W.P.No.5664 of 2017, whereby, the writ petition of the writ petitioner is dismissed.

(2.) The facts lie in a very narrow compass. The writ petitioner has prosecuted the Post Graduate Engineering Course of M.Tech. (Mechanical Engineering) and secured the said Post Graduate Degree. When the first respondent/ Puducherry University, a Central University, issued Notification for grant of admission to Ph.D. Degree Course for the academic session 2016-2017, he responded to the said Notification for the purpose of securing admission for Ph.D Course in Mechanical Engineering, for which course, the intake is as high as 15. As per the Notification, the entrance examination has been slated to be held on 27.05.2016, between 9:00 a.m to 11:00 a.m.

(3.) The writ petitioner has claimed admission based upon his residence in the Union Territory of Puducherry. In the first respondent, Central University, 75% of the seats, it appears, are reserved/set apart for the local candidates over which the University exercises jurisdiction and the balance 25% are set apart for the other State candidates. This apart the reservation on social sector based is also contemplated and provided for.