PAVIKA BHARDWAJ Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) PETITIONER has sought writ of mandamus commanding respondents No. 1 and 2 to admit the petitioner in B. Tech (CSE) course in UIIT, H.P. University on the basis of her ranking in the merit obtained by her in combined entrance test, has also sought quashment of the actions of respondents No. 1 and 2 whereby the petitioner has been denied admission in the said discipline and in follow up action, if required, admission of respondent No. 3 in B. Tech (CSE) be quashed, on the grounds taken in the memo of writ petition.

(2.) THE matter came up for consideration before this Court on 9th July, 2014, and notices were restricted to respondents No. 1 and 2, at that stage. Respondents No. 1 and 2 have filed reply and resisted the writ petition on the grounds taken in the memo of reply.

(3.) THE petitioner submitted online application (Annexure P -2) for admission and has given first preference to B. Tech (IT) and second preference to B. Tech (CSE). The eligible candidates appeared in the entrance test held on 1st June, 2014 and result was declared online on UIIT site of H.P. University on 17th June, 2014 (Annexure P -3). The petitioner has obtained 140 marks out of 200 marks as a general category candidate in terms of the tentative merit list (General category) (Annexure P -4) and her ranking was 23rd. She appeared in the counselling on 23rd June, 2014, which was notified in terms of Annexure P -5.