SHASHWANT SHARMA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) In this petition, the petitioner has prayed for issuance of a writ in the nature of mandamus to Army Institute of Law (for short, 'the Institute') (erroneously described as Army Law College in the cause title of the petition) to admit him in the Ist year of B.A., LL.B., 5 Year Degree Course (for short, the course) and to quash the admissions of respondents No. 6 to 9.

(2.) The Institute was established under the aegis of Army Welfare Education Society in July, 1999. It is affiliated with Punjabi University, Patiala and approved by the Bar Council of India.

(3.) For making admissions in the Ist year of the Course for the session 2003-2004, an entrance test was conducted by the Institute on 26.4.2003. The petitioner appeared in the test. He passed the test and was placed at No. 8 in the merit list of Punjab Residents Civil Category (hereinafter referred to as 'Punjab Category'). However, his merit placement was treated provisional because he had got compartment in the paper of Physics in 10+2 examination.