GITANSHU KAMBOJ Vs. PUNJAB AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) This petition has been filed claiming that the petitioner be given admission in the B.C. category in the B.Sc. (Honours) Agriculture, 2+4 years programme at the Agricultrual Institute of Gurdaspur which is run by the Respondent No.1 - Punjab Agricultural University.

(2.) The claim of the petitioner, who is otherwise from the B.C. category, is that he is eligible for admission but he had to fill up his option and inadvertently he did not fill up the option of Gurdaspur and since he did not make merit list at Bathinda he was not considered for admission.

(3.) In normal circumstances, this omission on the part of the petitioner would have disentitled him to any relief but other facts supervened insomuch as similarly situated candidates had filed a writ petition bearing CWP No. 17238 of 2020 which came up for hearing on 15.10.2020 and notice of motion was issued on 28.10.2020 and the admission at Gurdaspur was kept in abeyance. On the next date of hearing i.e. 28.10.2020 the respondents appeared before the Court and stated that they have created 17 extra seats and thus the petitioners in that case would be adjusted against those seats. It is in view of this action of the respondents that the petitioner states that once other similarly situated persons had been adjusted he also has a right to be similarly treated.