NARINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) All these petitions have been filed for a appropriate writ direction or order quashing and setting aside the reservation made by Chaudhary Sarwan Kumar. H.P. Krishi Vishvavidyalaya. Palampur. District Kangra. respondent No.2 herein in Clause 2.3 of the Prospectus for the Session 2001 -2002 in first year of B.V.Sc. and A.H. Five Years Course in favour of students having qualified 10+2 Examination from "Rural Area School" and by directing the University to club all the seats together and give admission in Veterinary CoJIege. Palampur in the sad Course strictlv in accordance with merits. Other reliefs have also been prayed.

(2.) To appreciate contentions raised by the petitioners, the facts of the first petition, i.e. CWP No.833 of 2001 titled Sarinder Singh. son of Shri Hem Singh r. State of Himachal Pradesh & Ors.. may now be seated.

(3.) According to the petitioner, he is a citizen of India. He appeared in the Combined Entrance Test (CET) conducted by respondent No.2 University for seeking admission to B.V.Sc. and A.H. Five years Course for the Session 2001 -2002. For admission to the said Course, respondent No.2 University had issued Prospectus. Important dates have been given in the beginning of the Prospectus. Whereas Chapter -I deals with Introduction. Chapter -II provides for Programme Intake and Reservation. Chapter -Ill provides for Admission. Chapter IV deals with Entrance Test. Chapters V. VI and VII provide for Enrollment and Fees. Financial Assistance. Medals and Certificates of Honour and Instructions to the Candidates.