SARIKA BHATTI Vs. UNIVERSITY OF JAMMU & ORS.

JUDGEMENT

(1.) Petitioner is seeking admission in the discipline of M.Ed. She wants benefit of six marks on the basis of her being in possession of National Service Scheme certificate. As benefit of this has not been given and as a matter of fact, no candidate from this category has been granted admission, she has approached this Court. According to her, if six marks are given to her and taken into consideration, then she would steal march over others and would be entitled to admission as a matter of right against reserved seat.

(2.) With a view to appreciate the contention put across by the petitioner, it would be apt to take notice of the Brochure issued by the University. Paragraph 8(A) deals with Open Merit seats, 67% of the seats are meant for this category and remaining 33% are meant for the Reserved categories. This is not in dispute. All that is urged by the University is that in the event of a candidate from the reserved category being not available, then the seat would revert back to the open category. As condition No. 8(B) category (iii)(a) and (b) are relevant, this is being reproduced below:-

(3.) A perusal of the above category would indicate that against Category (iii), 4% seats are available; 2% are meant for NCC activities and 2% for NSS activities. If a candidate has distinction in NSS activities, then that candidate, as a matter of right is entitled to the seat under 2% quota. As to who are eligible for that benefit would become further clear from the perusal of criteria indicated in the Brochure at page 33. This category is also being reproduced below:- <FRM>JUDGEMENT_33_LAWS(J&K)10_2002(1).html</FRM>