DEEPTI PATHANIAITIONER Vs. CHAUDHARY SARWAN KUMAR HPKVV

JUDGEMENT

(1.) This petition is filed by the petitioner for quashing and setting aside admission given to respondents Nos. 2 to 4 by Chaudhary Sarwan Kumar H.P.K.V.V., respondent No. 1 herein, on 7/08/2001 in B.Sc. (Agriculture) B.V.Sc. and AH course and for further direction to give admission to the petitioner on the basis of merits.

(2.) The case of the petitioner was that the first respondent-University issued a prospectus for admission to B.Sc. (Agriculture) B.V.Sc. and AH course for the Sessions 2001-02. The petitioner applied for admission against 30 seats as also for self-financing seat before the last date of receipt of application. On 24/06/2001, the petitioner appeared in the Combined Entrance Test. A notification was published on 21/07/2001 declaring the result of Combined Entrance Test in daily edition of Indian Express, copy of which is annexed to the petition. The petitioner was qualified at the Combined Entrance Test as she had secured 121 marks out of 150 marks. On 23/07/2001, the petitioner submitted an application for paid/self financing seat in prescribed pro forma. On 30/07/2001, the petitioner appeared before Committee for getting admission under the self-financing/paid seat.

(3.) A Notification was issued by the first respondent-University, inter alia, stating therein that the candidates whose particulars were mentioned, were selected for admission and they were required to remain present. Similarly, certain candidates were placed in the Waiting List in order of merit and they were advised to report in person to the respective Deans of the Colleges on the date given against each programme latest by 2.00 p.m. on 7/08/2001 to check up about the availability of vacant seats. The candidates were required to enter their names in the register kept in respective Colleges and sign it indicating date and time of their reporting. It was also mentioned that vacancies will be filled in categorywise on merit from the candidates who reported by 2.00 P.M. They were also asked to deposit fees and get themselves registered on the same date by 5.00 P.M.