DEEPAK SINGH KIRAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The petitioner being aggrieved by the same, has filed the present petition on the ground that there were three seats in the MDS Course in the respondent no.7 College and one seat out of the three had to be filled from the State Quota.

(3.) It is submitted that the petitioner was the only State Quota candidate and, therefore, his admission could not have been cancelled. It is submitted that the respondent/authority, contrary to the provisions of law, had granted admission to the students on all the three MDS seats treating them as Management Quota although one seat out of three was a State Quota on which the petitioner had been admitted.