SUKHMEEN MADAAN Vs. PANJAB UNIVERSITY & OTHERS

JUDGEMENT

(1.) Prayer in the present writ petition is for quashing of the notice dated 30.09.2015 (Annexure P6), whereby the candidates in the waiting list were asked to approach respondent No.2-Dental Institute, by 3 p.m., along with the necessary fees. It was mentioned that the candidates with higher merit would be admitted amongst the candidates present. Further prayer has been made to admit the petitioner in the BDS course in the General Category.

(2.) The categorical case of the petitioner is that the petitioner, by virtue of Rank No.41228 in the AIPMET, 2015, was at Sr.No.24 in the waiting list with respondents No.2 & 3. Accordingly, notice was put on the website, at the last moment, at 11.30 on 30.09.2015 and the petitioner could not be present due to paucity of time, being a resident of Moga, which is situated at a distance of more than 150 kms. It was submitted that candidates below the petitioner have been admitted.

(3.) In the reply filed, the defence taken was that no individual notice was given and the last date being 30.09.2015, serious and desirous candidates were required to be present in the institute. The mandatory duty of being present was absent in the case of the petitioner, since it was the last date, as per the directions of the Apex Court whereas the other candidates had also reported.