PANKAJ Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) In view of the decision of this Court reported in 1990(1) Recent Service Judgment 405 no reservation can be made for wards of management and staff of an institute. For the academic year 1990-91 admissions to the extent of 7 per cent were made for the wards of management and staff of the institute and the same was challenged in Civil Writ Petition No. 12424 of 1990.

(2.) This matter came up for consideration. On behalf of respondent Nos. 3 and 4 an argument was raised that the petitioner got only 66 marks and even if reservation is quashed he would not get admission and since no student with 66 or below 66 marks granted admission it would be futile to go into this question but at the same time we made the following observations :

(3.) Notice of motion was issued and in reply to para 6 of the writ petition, wherein the aforesaid averments are made, the following submission is made :