KOMALPREET KAUR DHILLON Vs. UNION OF INDIA

JUDGEMENT

(1.) The sole petitioner in the present petition belongs to Backward Class, she being a Jat Sikh (except in Bharatpur and Dhaulpur Districts) Community, Rajasthan which is recognized as Backward Class under the Government of India.

(2.) It is contended by learned counsel for the petitioner in view of the fact that despite law laid down by the Apex Court in the celebrated case of Indira Sawhney vs. Union of India 1992 Suppl.(3) SCC 217, where, reservation for Other Backward Classes has been upheld and also looking to the fact that other National Law Universities have provisions for reserving 27% of seats for OBC category, the respondent No.2 University by not providing any reservation for OBCs has acted unconstitutionally.

(3.) This Court need not enter into the prolixity of adjudication since similar issue of non-reservation for OBC category in the Panjab University has already been decided by this Court in its common judgment dtd. 14/8/2024 in CWP-16520-2023 titled 'Vyom Yadav and Union of India and others' and connected matters. Relevant portion of the said judgment reads as under:-