LAWS(HPH)-2001-8-6

ANIRUDH KUMAR SHARMA Vs. H.P.UNIVERSITY

Decided On August 22, 2001
ANIRUDH KUMAR SHARMA Appellant
V/S
H.P.UNIVERSITY Respondents

JUDGEMENT

(1.) The Himachal Pradesh University (University for short) in the Department of University Institute of Information Technology (UIIT for short) invited applications for admission to Bachelor Course in Information Technology (BIT for short) for the academic Session 2000 -2001 from the desirous candidates who had passed 10 -1 -2 examination or equivalent with Physics, Mathematics and any one of the other elective subjects from a Board/University established by law in India with 50% marks or equivalent grade. Total number of seats available for the Course were 40. The distribution of seats was : (a) Subsidized seats for H.P. bona fide/domicile and passing 10+2 exam from H.P. = 18 (b) For other than H.P. = 10 (c) Non -subsidized seats for bona fide/domicile and passing +2 exam from H.P. = 6 (d) For other than H.P. = 4 (e) Seats for those from abroad (Direct Admission Seats). = 2 Total = 40

(2.) Thus, the reservation of the seats for H.P bona fide/domicile candidates who had passed+2 examination from Himachal Pradesh was 60%. Reservation of 15% for Scheduled Castes and 7.5% for Scheduled Tribes in each category was also stipulated in the subsidized category.

(3.) The basis for admission to all the seats (except direct admission seats from abroad) was merit in the entrance examination which was to be conducted by the H.P. University. Separate merit list for subsidized and non -subsidized seats was to be prepared. Two seats which were reserved for candidates from abroad called "direct admission seats" were to be filled from amongst the candidates who must have passed + 2 or equivalent examination from abroad and secured at least 75% marks or equivalent grade in physics, mathematics and one more elective subject. The fees for such candidates was fixed at US 2000 per semester. It was stipulated that in case any of the seats remained vacant or fell vacant in this category, the same was to be passed over to the candidates belonging to non -subsidized category. -The candidates were at liberty to apply for both subsidized as well as non -subsidized seats.