SWATI BISHNOI Vs. PANJAB UNIVERSITY AND ORS.

JUDGEMENT

(1.) Civil Misc. No.9016 of 2015 Prayer made in the present Civil Misc. Application for placing on record written statement on behalf of respondents No.1 and 2 is allowed.

(2.) The Civil Misc. Application stands disposed of accordingly.

(3.) The pleaded case of the petitioner is that she has obtained her Bachelor's degree in Commerce from Maharaja Ganga Singh University, Bikaner and applied for admission in the said course whereby the minimum qualification prescribed was of 45% of aggregate marks in graduation. 641 seats were to be filled in the three years LL.B. course at Chandigarh and other regional centres and the weightage was prescribed in the prospectus. The petitioner having fulfilled the minimum eligibility criteria was issued EAdmit Card and appeared in the entrance test on 21.6.2015. At that stage she was not aware of the consequence of the break up for drawing up of the merit list and the process to be adopted by the respondent-University. She obtained 45.5 marks out of 75 marks in the entrance test and her rank was shown at 221 in the result published on 29.6.2015(Annexure P/3). The merit list was put up on 14.7.2015 wherein her rank was shown as 497 on the basis of the criteria prescribed in the prospectus.