BISMA RASOOL Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the petition is taken up for final disposal.

(2.) The petitioner is aggrieved of and has called in question the selection Notification No.03 Session- 2022 (IG Programmes) dtd. 2/8/2022 issued by the Cluster University, Srinagar to the extent the respondent-University has selected respondent Nos. 5 to 7 for admission to Post-Graduation (Integrated) in the subject of Zoology. The petitioner also prays for a writ of mandamus directing the respondent-University to treat and select the petitioner for admission to the said course in the category of Scheduled Tribe.

(3.) The respondent-University, in terms of Admission Notification No.02-CUS of 2022 dtd. 3/3/2022, invited online applications from eligible candidates for admission on provisional basis to various 5-Year Bachelor's plus Master's Integrated PG Programmes for the Session2022. The said admission notification invited applications, inter alia, for admission to Integrated PG Programmes in the subjects of Environmental Science and Zoology. As per the admission notification, online application forms were made available to the eligible candidates by the University on its website from 4/3/2022 and the last date for submission of online application forms was 12/3/2022. It is pertinent to notice that the said notification would also indicate that the candidates desirous of making application for multiple subjects were required to submit their online preferences for selection in the notified Integrated PG Programmes.