(1.) By this petition, the petitioner has prayed for a direction to the respondents to grant her admission in B.A. L.L.B. Course for academic session 2020-2021 under the sports quota.
(2.) The facts in nutshell are that petitioner had applied for admission in B.A. L.L.B. Course on the basis of the admission brochure of the respondent No.1-University and had participated in the entrance test conducted All India basis on 17.10.2020. The petitioner is an OBC candidate and her name was not included in the meritlist, therefore, she has approached this Court.
(3.) The respondents have filed the reply stating that the petitioner had obtained marks less than the cut off marks for the OBC category and the petitioner is also not entitled to the benefit of relaxation under the sports quota, therefore, she has been deprived the admission.