RAJBIR SINGH DOGRA Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) WITH the agreement of the learned counsel for the parties, this petition is finally disposed of at the admission stage.

(2.) THE petitioner is trying to get into the M.B.A. (Master of Business Administration) Course of the respondent -University through the medium of Reserved category. But his entry is being blocked on the plea that he had not laid claim to the Reserved category in question in his application Form and had not attached the requisite certificate along with and, as such, he was not entitled to be considered in the Reserved category, his subsequent application in this regard, supported by the requisite certificate not withstanding. The matter raises an Interesting and important point for consideration and determination -whether the petitioner, not laying claim to Reserved category in the application Form, which was not accompanied by the requisite certificate at the time of submission of the application Form was disentitled for receiving consideration in the Reserved category inspite of his having subsequently applied and laying such claim, supported by the requisite certificate from the competent authority.

(3.) BEFORE thread -bare examination of the issue, a brief reference to the facts is required. Respondent -University invited applications from eligible candidates on prescribed Form for admission to thirty seats in; M. B. A. Course for the Session 1990 -91 through a notice published in the newspapers. The last date for the receipt of application -Forms was fixed on February 26, 1990. In response, the petitioner also appears to have applied seeking admission In the Course, but while filling up the prescribed Form, he did not lay claim to the reserved category (Defense Personnel and their children). But in the relevant colubman indicated, "Not applicable". The prescribed Form also required the candidates to attach a certificate supporting their claim.