ANIL SEHRAWAT Vs. HARYANA AGRICULTURE UNIVERSITY, HISAR

JUDGEMENT

(1.) The petitioner has filed this writ petition for issuance of a mandamus commanding the respondent to create a reserve quota for the handicapped and give admission to him in the M.Sc. (Agriculture) under that quota.

(2.) The case of the petitioner is that he applied for admission in M.Sc. (Agriculture) in the respondent-University. He is a handicap person being hard of hearing and a certificate in this respect is attached as Annexure P-3 to the writ petition. He is also a sportsman of national level but despite this, he was not given admission. On enquiry he came to know that the candidates lower in merit have been admitted. He made representations Annexures P-4 and P-5 in this behalf, but the respondent did not take any action. Petitioner also came to know that though no reservation was provided in the prospectus for the wards of freedom fighters yet reservation quota had been created for their wards who have been given admissions. He further came to know that despite the fact that there was no reservation quota for sportswomen provided in the prospectus yet it has been created for them and they have been given admissions. It was also averred in the petition that there is reservation for sportsmen in the prospectus but while filling up the admission form, inadvertently the petitioner could not seek his admission on the basis of his being a sportsman. However, he claimed the weightage under the handicapped category.

(3.) The grievance of the petitioner is that the respondent-University is not giving benefit of reservation of sportsman category by not creating an additional seat and that no weightage is being given to him of his being handicapped, whereas reservation quota has been created for the wards of the freedom fighters. The respondent has filed detailed written statement and controverted the case of the petitioner.