AJAY KUMAR MITTAL Vs. HARYANA AGRICULTURAL UNIVERSITYHISSAR

JUDGEMENT

(1.) The petitioner applied for admission to the degree course of Bachelor of Veterinary Sciences and Animal Husbandry of the Haryana Agricultural University, Hissar in 1979. The University had made reservations for purposes of admission under Rule 1.3 (P. 1), the relevant part of which reads.

(2.) The petitioner having failed to secure admission from the open quota category has filed the present writ assailing the reservations (P. 1) for purposes of admission being violative of Articles 14 and 15 of the Constitution and has prayed for a direction to be issued to the University authorities to admit him to the B. V. Sc. & A. H. course for the year 1979-80.

(3.) In the written statement filed by the Registrar of the Haryana Agricultural University on behalf of respondents 1 and 2 it has been averred that the reservations made for various categories is constitutionally valid and is not violative of Articles 14 and 15 of the Constitution.