SANDEEP DHAWAN Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) The petitioner was a candidate for admission to the M. B. A. Course at Kurukshetra University. He having failed to get admission, has approached this court through the present writ petition with a prayer that a writ of mandamus be issued directing the University to admit him to the course against the seats reserved for the Non-Resident Indians/ Industry Sponsored candidates by giving him the benefit of weightage of 10 marks as stipulated under cl. V of the prospectus.

(2.) The respondents contest the petitioner's claim and point out that the weightage of 10 marks has not been given to any student who has been admitted to the M. B. A. course against the NRI/MRI sponsored/Industry sponsored candidates. They also point out that the petitioner had secured a total of 33.58% marks. As against this, the last candidate who has been admitted has secured 35.17% marks. Not only that. Eight candidates who have a higher score than the petitioner have not been admitted. A copy of the prospectus has also been produced along with the written statement filed on behalf of respondent Nos. 5 and 6.

(3.) We have heard counsel for the parties.