SATISH KUMAR Vs. JAMMU UNIVERSITY

JUDGEMENT

(1.) WHAT is required to be interpreted in this writ petition is a condition enumerated at page 26 of the Brochure. For facility of reference, this is being re -produced below: "Having participated and performed as member of the contingent of an affiliated college/ university department in any sole/group item in a competition namely "Display Your Talent" organised by concerned wing of the University, securing - First Position 8.0 Second Position 7.0 Third Position 6.0 Certificate of merit 4.0

(2.) IT is a fact that the petitioner participated in an event namely "Display Your Talent". The team of which he was a member, was awarded first place. The petitioner was also awarded the first place. The petitioner submits that as a team was awarded first place, therefore, he is entitled to the benefit of eight marks on that count. He also submits that he is also entitled to further benefit of eight marks on the grounds that he was individually also able to get the first position.

(3.) THIS plea of the petitioner is being contested by the respondents. It is submitted that the petitioner is entitled to only one benefit and the total marks which can be given to him are those which are indicated in the above condition i.e. eight.