SOFIA DAHIYA Vs. MAHARISHI DAYANAND UNIVERSITY

JUDGEMENT

(1.) MISS Sofia Dahiya, hag approached this Court by way of writ petition under Arts. 226 and 227 of the Constitution praying for the issuance of a writ of mandamus directing Maharishi Dayanand University, Rohtak, and the Director Principal, Medical College, Rohtak, respondents 1 and 2, to admit her to the M. B. B. S. /b. D. S. Course, by granting 2 per cent weightage in the qualifying examination on the basis of her participation in sports during her all India Senior School Certificate Examination.

(2.) THE petitioner passed her 10+2 Examination obtaining 85 per cent marks in the aggregate from Motilal Nehru School of Sports, Rai district Sonepat. She participated in the Harayana State Swimming Championships held at Kunjpura in 1982, at Karnal during 1983, and at the XXIX National Schools Games held in Oct. 1983. She participated. . in the Haryana State Championships in Volleyball at Gurgaon in 1984 and at Karnal in 1985.

(3.) IN August, 1987, the petitioner appeared in the P. M. T. Entrance Examination for M. B. B. S. held by Maharishi Dayanand University. While applying for the Entrance Examination, the petitioner attached a copy of the Certificate issued by the Director of Sports Department Haryana, declaring her B1 grade sports girl for her participation in Swimming. She secured 1711/2 marks on the basis of her performance on the academic side but 5 per cent weightage for her participation in sports/athletics was not added as prescribed in para (E), page 12, of the prospectus of M. B. B. S. /b. D. S. Entrance Examination of 1987, issued by Maharishi Dayanand University, which reads as under :--