NAVIN Vs. MAHARSHI DAYANAND UNIVERSITY

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the written statement filed on behalf of respondents No. 1 and 2.

(2.) The dispute in this writ petition relates to the admission in the category of "Deceased or Disabled Defence Officers" to M.B. B. S. course in Medical College at Rohtak. The petitioner claims to be the son of Late Capt. Ranbir Singh, who according to the petitioner was killed in action. Reliance was placed on Death Certificate Annexure P-1. According to the petitioner in terms of Annexure P-4, a letter issued by the Directorate General Resettlement, Ministry of Defence, New Delhi, respondents No. 1, 2 and 3 must follow the order of precedence mentioned therein. Mr. Balhara relying upon Annexure P-4 urged that the petitioner falls in category No. 3 which read as under:

(3.) Mr. Ashok Aggarwal learned Senior Counsel appearing for respondents Nos. 1 and 2 urged that the Maharshi Dayanand University, Rohtak has published a Prospectus for admission to M.B.B.S.B.D.S. Entrance examination for the Medical/Dental Colleges in Haryana. Mr. Aggarwal drew our attention to clause (f) in Chapter-IV which relates to reservation of seats and its distribution etc. Mr. Aggarwal urged that the claim of the petitioner as well as the fourth respondent would fall in the last part of sub-clause (iii) of clause (f) which reads as under: