SAURABH BHATIA Vs. PUNJABI UNIVERSITY

JUDGEMENT

(1.) The petitioner was a candidate for admission to the course leading to the degree of Bachelor of Architecture/Planning. He appeared in the entrance test held on May 28,1995. The result was declared on June 22,1995. The petitioner was place at No. 448 in order of merit. After having qualified in the entrance test, the petitioner submitted his application which was received in the office of the respondents on July 3, 1995. The petitioner appeared in the interview held on July 17,1995. According to the petitioner, he was placed in the waiting list. When he appeared for the consideration of his claim on August 18, 1995, he was informed that his application form has been rejected ou the ground that the certificates had not been attached therewith. Aggrieved by this action of the respondents, the petitioner has approached this court through the present writ petition. The petitioner alleges that he had produced all the certificates with the application fo-tn and that the action of the respondents in rejecting his claim, is arbitrary and unfair.

(2.) In the written statement filed on behalf of the respondents, it has been admitted that the petitioner had appeared iii the combined entrance test for admission to the Engineering/Architecture/Planning Courses. However, on scrutiny of the application form, it was found that the required documents/attested photostat copies of certificates had not been attached. Consequently, the petitioner's application was rejected in accordance with the stipulation in the Information Brochure wherein it had been specifically proved that "incomplete application or application not support by the requisite attested photostat copies of the documents... will not be entertained."

(3.) Counsel for the parties have been heard.