PRADEEP SINGH DOGRA Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) Petitioner in this writ petition filed under Articles 226/227 of the Constitution of India has sought a writ of mandamus, directing the respondents to consider his candidature for admission to the Government College of Education, Sector 20-D, Chandigarh, and admit him in B.Ed. course on the basis of marks/merit secured by him in the Joint Entrance Test.

(2.) Admitted facts of the case are that Government of Punjab issued Notification No. 15/53/92-3 Edu. 6/1152, dated April 28, 1992, whereby it was formulated that admission to B.Ed. course in all the Colleges of Education affiliated to Guru Nanak Dev University, Amritsar, Punjabi University, Patiala and Panjab University, Chandigarh, shall be made on the basis of Joint Entrance Examination. Guru Nanak Dev University, Amritsar, was assigned the job of conducting all procedural formalities on behalf of above-mentioned Universities for conducting Joint Entrance Test and preparing merits of the candidates.

(3.) The eligibility criteria/qualifications for admission to Colleges of Education affiliated to Panjab University, Chandigarh, was that a candidate must have a first degree in any faculty of the University obtaining not less than 45 per cent marks in the aggregate. The petitioner is a Graduate from Himachal Pradesh University, Shimla, having secured 50 per cent marks in his graduation. Thus, being eligible, he submitted his application for the Joint Entrance Test alongwith all relevant documents; he appeared in the said Test on July 3, 1994; the result was declared by the Guru Nanak Dev University on July 23, 1994, for admission to B.Ed. course, and the result-sheet was despatched to him on July 26, 1994 by the Co-ordinator, Joint Entrance Test B.Ed. 1994 Guru Nanak Dev University, Amritsar, vide registered letter dated July 26, 1994 (Annexure P-1).