YOGITA SANGWAN Vs. VICE CHANCELLOR

JUDGEMENT

(1.) This Civil Writ Petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to consider the case of the petitioner for admission in M. Tech (Computer Science and Engineering) Course In the category of sports persons.

(2.) The case set up by the petitioner is that she is an outstanding sports person. She had been captain of cricket team (Girls) of Haryana and represented the State in national games, therefore, has outstanding sports record, which has been authenticated by way of issuance of a Gradation Certificate issued by the Director, Directorate of Sports, Haryana, placed on record as Annexure P-1. As per the prospectus issued for Session 2007-08, two seats had been reserved for the category of sports persons with the following provisions :

(3.) It is the case of the petitioner that the first merit list of provisionally selected candidates for admission to Ist Semester of M. Tech. (Computer Science and Engineering), was issued, however, no list for the category of sports persons was displayed. On inquiry, the petitioner was informed that her candidature had been rejected as she was not eligible. It was further clarified that there was no candidate in the category of sports persons available, thus, the seats were lying vacant.