TALVEEN KAUR Vs. PUNJAB UNIVERSITY AND ANOTHER

JUDGEMENT

(1.) The petitioner participated in Common Law Admission Test (CLAT), 2009, conducted by respondent University and obtained rank No. 15 against 80 seats. The petitioner was required to fill up the admission form for seeking admission in the Five Years Law Course for which the necessary advertisement/notification was issued and the last date for submitting the admission form was 30.6.2009. It is petitioner's own case that on account of her illness she sent form on 30.6.2009 from Jammu. This clearly implies that the form has been received by the respondent University beyond time fixed for receipt of the application form. On that basis, the petitioner has been denied participation in the counselling. The petitioner has accordingly approached this Court through the medium of this petition seeking a direction to permit him to participate in the counseling and to admit him in the Five Years Law Course in the Law Department of respondent -University. The averment made in this petition, itself establish that the petitioner admission form was not submitted within the prescribed period. This question is no more res integra having been decided by a Division Bench of this Court in the case of Sachin Sharma v. Punjab University,2002 1 SCT 1124 wherein following observation has been made:-

(2.) In view of the above, no relief can be granted to the petitioner, despite his higher rank in the test, I find no merit in this petition which is accordingly dismissed.