DEEPAK WADHWA Vs. PUNJABI UNIVERSITY, PATIALA

JUDGEMENT

(1.) The petitioners in these three cases have a common grievance. They have not been considered for admission to the Engineering Courses against the seats reserved for the terrorist/riot victims only on the ground that the requisite certificate had not been issued by the competent authority before the last date for submission of applications. Counsel for the parties have referred to the facts as averred in CWP 11553 of 1995. These may be briefly noticed.

(2.) The petitioner passed the 10+2 examination in March, 1995. He appeared in the common entrance test held on May 28, 1995. The result was declared on June 22, 1995. On July 2, 1995, the petitioner submitted his application form by registered post. Alongwith the application form, he attached a copy of the certificate issued by the Sub Divisional Magistrate, Jagraon in which it was mentioned that Mr. Om Parkash, resident of House No. 194, Housing Board Colony, Ferozepur City had died in the evening of December 26, 1991 in the indiscriminate firing by terrorists in the train near village Sochian. On August 2, 1995, the Deputy Commissioner, Ludhiana issued a certificate to the effect that the petitioner is the "dependent son of Shri Om Parkash Wadhwa, who was killed as a result of terrorist action which took place at Sohian, near Jagraon on 26.12.1991 in Ludhiana District." He also obtained a similar certificate dated July 26, 1995 from the Deputy Commissioner, Ferozepur. These certificates were produced by the petitioner before the authorities. He also filed a representation dated August 4, 1995. Nothing having been done, he has approached this Court through the present writ petition. It is alleged that the respondents have acted arbitrarily in not considering his claim against one of the reserved seats.

(3.) In the written statement filed on behalf of the respondents, it has been inter alia averred that since the petitioner had failed to furnish the certificate from the competent authority, before the last date for submission of applications, he was not entitled to be considered against one of the reserved seats.