HIMMAT SINGH SIDHU Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) EXEMPTION allowed subject to just exceptions except to the extent that certified copy of the impugned order has to be filed in accordance with law. LPA -2067 -2013:

(2.) THE appellant appeared in the entrance test for admission to B.A.LL.B (Hons.) Five Years Integrated Programme and B.Com. LLB. (Hons.) Five Years Integrated Course, but his merit did not permit him to be admitted to the Panjab University Centre at Chandigarh. The appellant took admission in another institute. The appellant, however, came to know that two seats under the NRI Category have remained unfilled and, thus, submitted a representation dated 23.8.2013 for conversion of these two unfilled seats into General Category in which eventuality, as per the appellant, his merit would rise and even undertook to pay fee payable by an NRI student. This representation elicited no response and, thus, a writ petition was filed under Article 226 of the Constitution of India which has been dismissed by the impugned order dated 7.11.2013 of the learned single Judge.

(3.) LEARNED senior counsel for the appellant contends before us that the learned single Judge fell into an error in assuming that the rules for admission to the courses offered by the University Teaching Departments/Centres/Institutes at page -68 which, inter alia, specify as to how NRI seats have to be dealt with were applicable only to law while the fact is that they are applicable across the board to all courses of the University. In this behalf, the relevant portion is being extracted hereunder: -