SARABJIT SINGH Vs. PANJAB UNIVERSITY, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) During the last two months a large number of candidates have come before us for seeking admission to L.L.B. course for the seats which have remained unfilled and we have been issuing orders to fill those seats.

(2.) The case of the appellant is much better than those candidates as he sought admission to L.L.B. course in the year 1989-90. At that time he was seeking admission under the sports category and his writ petition was dismissed and this is Letters Patent Appeal filed by him.

(3.) Since we have been granting admission to L.L.B. course for the year 1990-91 to other students irrespective of merit or the category on first come first serve basis, the appellant before us is claiming admission earlier thereto. We, therefore, direct that the appellant should be granted admission forthwith in the L.L.B. course. Since the examinations of the first semester arc already going on he will be allowed to appear in the first semester alongwith the second semester.