RAVINDER SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) None apppers for respondent Nos. 3 to 5 despite service.

(2.) We have heard the learned counsel for the parties.

(3.) The present controversy relates to admission to Diploma in Phyasical Education Course (hereinafter referred to as 'D.P.Ed. Course'). It is not a matter of dispute that the claim of the petitioner is for admission against the seats reserved for Scheduled Castes candidates. It is also not a matter of dispute that 14 seats in the D.P.Ed. Course were reserved for Scheduled Castes candidates.