CHAMAN LAL TALWAR Vs. GURU NANAK UNIVERSITY

JUDGEMENT

(1.) IT is unnecessary to advert to the facts in detail because the preliminary objection on behalf of the respondents as to the maintainability of this writ petition must succeed.

(2.) THE petitioner who avers himself to be an Income-tax practitioner at Amritsar was one of the 473 applicants for admission to the Evening Classes of the newly commenced Law Department of the Guru Nanak University at Amritsar. Admittedly there were only 80 seats in the class abovesaid. He was declined admission on the ground that he was a self-employed person and thus did not full within the category of persons eligible for admission. The relevant extract from annexure R2/ 1 which is averred to be an order of the Vice-Chancellor in exercise of his emergency powers given to him under Section 8 of the Guru Nanak University Act 1969 is in these terms:-

(3.) IT is significant to note that no allegation of mala fides or any extraneous consideration are leveled against the respondents on behalf of the petitioner. The express relief claimed is in the following terms:-