AJAY SHARMA Vs. H.P.UNIVERSITY

JUDGEMENT

(1.) Respondents have stated that they have filed the reply and a copy thereof has been furnished to us, which is placed on record. Registry to place original reply on record,

(2.) Petitioners contention is that he is a physically handicapped person and as per Paragraph 10.3 of the prospectus, 3% of the seats shall be reserved for physically handicapped candidates. It is contended by the petitioner that this year no physically handicapped candidate has been selected and the petitioner ought to have been selected. This contention has been met by the respondents by pointing out in the reply that they are following 120 points reservation roster, which is clearly set out in Paragraph 111 of the prospectus. As per that roster, the first seat available to the physically handicapped persons is at point 34S the second at point 66 and the third at point 100. These three physically handicapped persons will be entitled to get reservation benefit only if 100 candidates are selected.

(3.) It is stated in the reply that the reservation roster came to an end with the academic session 1995 -96 and, therefore, for the current session the respondents had to start from point No, 1 of the roster. The number of seats vacant in the Course was 30 and 30 persons were selected. Out of the said 30 seats, there is no reservation for physically handicapped persons. As pointed out earlier, the first seat available for physically handicapped persons is at roster point 34. Hence, the petitioner cannot get benefit of the reservation for physically handicapped persons and seek admission on that score.