ABHIMANYU AMBAWTA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 11.5.2015 passed by the learned Single Judge in Civil Writ Petition No. 24066 of 2014 whereby the petition of the appellant has been dismissed. Alongwith the appeal CM No. 2534-LPA of 2015 has been filed seeking condonation of 52 days delay in filing the appeal.

(2.) The claim of the appellant is for grant of admission to the Rashtriya Indian Military College, Dehradun ("RIMC" for short) for the Session that had commented in July 2014. One of the contentions raised by learned counsel for the appellant is that candidates who have less than 50% of marks in aggregate in all the subjects were called for interview, which is in violation of the terms and procedure for admission to the RIMC. The appellant has thus been denied admission to the RIMC.

(3.) The relevant clause in the guidelines of admissions for the said claim is clause 7(j) which reads as follows:-