MANJEET KUMAR Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) Petitioner seeks quashing of consideration order dated 31.01.2020 issued by respondent No. 3 whereby the appeal of the petitioner for admission in LLB of 2019 through JUET has been rejected by the appellate committee.

(2.) Briefly stated the facts as narrated in the petition are that the petitioner after qualifying matriculation, underwent three years Diploma in civil engineering from J&K Board of Technical Education and subsequently obtained BE (Civil) Degree through correspondence from Vinayaka Mission University. The petitioner thereafter applied for admission in PG LLB (3) years course for the academic year 2019-20 as notified by the Jammu University Entrance Examination 2019 (JUET). The petitioner has participated in the said entrance examination and qualified the same having more meritorious than the last selected candidate.

(3.) The respondent-University, however did not grant admission to him in the LLB course, therefore, he approached the Dean Academic Affairs, University of Jammu by filing a representation. The petitioner's representation was rejected on 25.07.2019 by the Dean Academic Affairs, University of Jammu holding that his qualification was not the same as prescribed in Page No. 102 of JUET Admission Brochure.