SURAJ DAHIYA Vs. MAHARISHI DAYANAND UNIVERSITY

JUDGEMENT

(1.) Petitioner - Suraj Dahiya has filed the instant writ petition praying for setting aside of the admission granted to private respondent No. 3 - Khush Dev by respondent No. 1 - Maharishi Dayanand University, Rohtak (in short "University") in Ph.D (Physical Education) course under the Haryana Open General Category (for short "HOGC").

(2.) Learned counsel for the petitioner has argued that respondent No. 1 - University has wrongly granted admission to private respondent No. 3 under HOGC by completely overlooking the fact that he had applied under the EWS Category. Therefore, it is submitted that granting of admission to private respondent under the HOGC is incorrect. It is further argued that a bare perusal of the manner in which marks have been awarded to the selected candidates in interview would show that they have been unduly favored as there is clear cut overwriting in the marks awarded to them. Thus, it is argued that the entire selection process is a mere eye wash, and therefore, is liable to be set aside.

(3.) We have heard the learned counsel for petitioner at length and scrutinized the paper book with his assistance.