KAMALDEEP Vs. PANJAB UNIVERSITY, CHANDIGARH

JUDGEMENT

(1.) The petitioner is seeking a direction to respondent No.2 for his admission in the LLB (3 year course) in the Session 2013-14.

(2.) The case set up by the petitioner is that he applied for LLB Course in physically handicapped (PH) category through online application and was issued "provisional E-Admit card for Entrance Test PU-LLB (3 year) 2013". He appeared in the entrance test held on 23.6.2013 and secured 439 rank. There were 12 seats in the PH category out of which six seats were in the morning session and 6 seats in the evening session. The petitioner was at serial No.4 in the merit in PH category and being a government servant preferred the evening session. Respondent No.2 pasted a notice on the notice board of the department for the schedule of counseling. The relevant portion of the notice extracted from the petition, reads thus: -

(3.) As per the notice and schedule, counseling was to be held on 17th and 18th July 2013 (Wednesday & Thursday) and the list of final selected candidates was to be affixed by 19.7.2013 (Friday) and the fee was also to be deposited on the same day.