PARVEEN HANS Vs. REGISTRAR PUNJAB UNIVERSITY

JUDGEMENT

(1.) THE controversy raised here pertains to admission to the L. L. B. course of the Department of Laws of the Punjab University, Chandigarh and is founded upon the creation and reservation of 5% seats for employees of the University and their wards.

(2.) THERE was no mention in the prospectus of any reservation of seats for admission for the employees of the University and their wards. On July 26. 1. 989 the day on which admissions were to be completed and finalised, the Punjab University vide its letters of the date Annexure P/1, created additional seats to the extent of 5% and reserved them for the employees of the University and their wards. 15 seats were thus, created in the Department of Laws and these were filled up from amongst this category.

(3.) IT is the case of the petitioner Parveen Hans that reservation of seats for admission, for the University employees and their wards was not permissible in law and he being higher in merit than those admitted by virtue of this reservation, was entitled to admission, against one of the newly created seats.