HARSH BALA TALWAR Vs. PUNJAB UNIVERSITY, CHANDIGARH

JUDGEMENT

(1.) The petitioner has sought admission to B. Ed. Course for the session commencing in the year 1987. The grievance of the petitioner is that the candidates who have secured lesser marks than the petitioner, have been admitted for the B.Ed. Course by ignoring the claim of the petitioner.

(2.) In reply, filed on behalf of respondent No. 3, it has been pointed out that the petitioner has not given the name of the persons who have been admitted having lesser marks than the petitioner. It has been pointed out that if a person with lesser marks belonging to reserved category, has been admitted, the petitioner cannot make grievance of such admission being a general category candidate.

(3.) Keeping in view the fact that the petitioner has sought admission for B. Ed. Course in the year 1987, no substantive relief can be granted to the petitioner in the present writ petition. The facts on record do not lead to an inference that any candidate, junior to the petitioner in merit in the same category, has been granted admission.