KARANVEER SINGH Vs. PANJAB UNIVERSITY, CHADIGARH AND OTHERS

JUDGEMENT

(1.) The petitioner appeared in the Combined Entrance Test-2011 (CET-2011) of B.A.LL.B. (Hons.) 5 years Integrated Course on 22.05.2011.

(2.) His overall rank was 892 with merit marks 43.35, calculated by taking 50% of the 10+2 examination marks and 50% of the entrance test marks. It is alleged that 3 counsellings were held online by the University and 4th was physical counselling held on 25.08.2011. The petitioner attended the counsellings but could not get admission. It is further alleged that due to non-joining of certain candidates, who were selected in the counselling held on 25.08.2011, the petitioner was expecting 5th counselling to fill up those vacancies which, according to the University, was held on 07.09.2011, without any notice and when the petitioner reached the Panjab University Regional Centre, Ludhiana (PURC, Ludhiana), he was informed that admission has been given to three students who were lower in merit than the petitioner. The petitioner has, thus, prayed for setting aside the admission of respondent nos.3 to 5 on the ground that they are lower in merit and has prayed for a direction to the University to admit him in the B.A.LL.B. (Hons.) 5 years Integrated Course at PURC, Ludhiana.

(3.) While respondent nos.1 and 2 were asking for time to file reply, vide order dated 08.12.2011, they were directed by this Court to admit the petitioner in the B.A.LL.B. (Hons.) 5 years Integrated Course provisionally at his own risk.