ALINA MALIK Vs. PANJAB UNIVERSITY AND ORS.

JUDGEMENT

(1.) The petitioner is an aspirant for the Bachelor of Architecture course being conducted in the Chandigarh College of Architecture (respondent No.2). She seeks a direction to the said college to grant her admission against a vacant seat existing therein.

(2.) Having completed her Senior Secondary Education in the year 2019 through the ICSE Board, the petitioner took the JEE (Main) 2019 examination with the aim of seeking admission to the Bachelor of Architecture course. She qualified the same and applied for admission with respondent No.2, but despite four rounds of counseling, she remained unsuccessful. There are a total of 40 seats in respondent No.2 and on completion of counseling, two seats are allegedly still vacant. The last date for admission as per the brochure issued by the Joint Admission Committee was 14/8/2019. Accordingly, the petitioner wants a direction to be issued to admit her against one of the vacant seats. Reliance is placed upon order dtd. 22/10/2018 passed in CWP No.26079 of 2018 titled as 'Sana Sawhney Vs. Chandigarh College of Architecture and others' as well as order dtd. 14/11/2018 passed in CWP No.27656 of 2018 titled as 'Siddharth Mahajan Vs. Union of India and others.' Reference has also been made to a Division Bench judgment of the Bombay High Court dtd. 8/9/2004 passed in Writ Petition No.5942 of 2004 titled as 'Shri Prince Shivaji Maratha Boarding Houses's College of Architecture, Kolhapur and others Vs. State of Maharashtra and others'.

(3.) Short reply has been filed on behalf of respondent No.2, in which it is averred that no admission can be granted at this stage, since last date for making admissions was 14/8/2019 according to the brochure issued by the Joint Admission Committee. The college is bound by the admission schedule fixed by the Joint Admission Committee and therefore, the request of the petitioner was rejected vide order dtd. 29/8/2019.