TEJMOHAN SINGH Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) This judgment of mine will dispose of C.W.P. Nos. 15441 of 1991, 15777 of 1991 and 14591 of 1991. In all the three writ petitions the petitioners had applied for admission in the Law Department of the Panjab University for the LL.B (First Semester) Course 1991-92 Session. On the date which was fixed for their interview, they could not present themselves before the interview Board for one reason or the other. It has been provided in the Prospectus for admission to the Law Department that "those applicants who are absent at the time of interview will have no claim for admission at any stage". In view of this clause, candidates next to the petitioners were called for interview and were also admitted.

(2.) In C.W.P. No. 14591 of 1991, the petitioner passed his M.A. from Panjab University and obtained 60.19% marks and according to the entitlement for admission, those candidates who have passed the qualifying examination from Panjab University are to be given 10% weightage, This petitioner's marks would come to 66.21%. He was to appear for interview on 17.9.1991. It is alleged that he had fallen sick and therefore, could not appear for interview on that date and went to the Department on 19.9.1991 and made a representation that since he was sick on the date of interview he could not appear and his case should be now considered. It is further alleged that interviews were still going on and all the seats had not been filled up. On the basis of the marks obtained by the petitioner, his merit would be at No. 231. It may be observed here that the Motion Bench white admitting the writ petition had ordered that one seat should not be filled.

(3.) In C.W.P. No. 15777 of 1991 the contents are almost the same and the petitioner's merit was at Sr.No. 232.