RITEASH BINDAL Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) The petitioner has challenged the corrigendum dated 08.07.2013 issued by the respondent rendering the petitioner ineligible for admission to B.E. Course.

(2.) The case set up by the petitioner is that he has passed Matriculation and 10+2 examinations from the Central Board of Secondary Education (CBSE) with 82% and 68.2% marks respectively. He has participated in Junior National Ball Badminton and won 2nd position in the National Tournament organized by the State Amateur Ball Badminton Association of Punjab. The petitioner, having aspiration of becoming an Engineer, appeared in JEE Joint Entrance Examination (Mains) 2013 conducted by the JEE Apex Board, CBSE, under Roll No.82902524. The result of the said examination was declared on 07.05.2013 in which the petitioner secured 57 out of 360 marks, i.e. equal to 16%. Respondent issued the prospectus for admission in B.E. Courses 2013 for its affiliated colleges in the month of June 2013 incorporating the following eligibility condition in Chapter 2:-

(3.) Counsel for the respondent has submitted that the petitioner is not eligible for admission and has relied upon a decision of this Court in the case of Amandeep Singh v. Guru Angad Dev Veterinary and Animal Sciences University, Ludhiana and others,2010 2 RSJ 478. I have heard learned counsel for the parties and perused the record.