KUMARI SANJU Vs. MAHARSHI DAYANAND UNIVERSITY, ROHTAK

JUDGEMENT

(1.) Petitioners, in this writ petition, are seeking a direction to the respondents to admit them to the M.B.B.S. Course in Maharshi Dayanand University, Rohtak, (in short, the University) under the Socially- Educationally-Economically-Weaker Sections of the Society (in short, the SEEWS section). Both the petitioners applied to the university for admission to MBBS course under the SEEWS category, for the year 1993-94. Petitioner No. 1 secured 582 marks and petitioner No. 2 secured 528 marks in the Combined Entrance Examination held on 18.7.1993. They were provisionally placed at Sr. Nos. 26 and 43 respectively in the merit-list under SEEWS category against 11 seats to be filled in, subject to fulfilling of the eligibility conditions under this category. On 18.8.1993, petitioners appeared for an interview, whereafter they were asked to furnish two documents, namely Affidavit of Parents education and Income Certificate from the Tehsildar. As per allegations made in the petition, petitioners along with the said two documents went to the respondents for admission to the said course, but were told that they could not be admitted to the MBBS course under the SEEWS category. In the present petition, petitioners have impugned the action of the respondents in not admitting them to the MBBS course on the condition that parents of the petitioners are having qualification above Matric standard.

(2.) In response to notice of the petition, written statement has been filed by the Registrar of the university, in which, it has been stated that admission to MBBS/BDS course was made strictly on the basis of provisions laid down in the prospectus.

(3.) Learned counsel for the petitioner has contended that Note (ii) printed at page 14 of the Prospectus for the year 1993-94 of the university is illegal, arbitrary, unwarranted, unjust, unreasonable and has no regional basis and, therefore, the same deserves to be quashed.