AKHIL THAKUR Vs. VICE CHANCELLOR UNIVERSITY OF JAMMU

JUDGEMENT

(1.) Pursuant to notification inviting applications from eligible candidates for undergoing five years Law course for the Session 2003-04 issued by Respondent No. 3, the petitioner herein belonging to Lachhdayyaram Tehsil Kishtwar District Doda, a backward area, applied but was not selected, though he had obtained 52 marks. However, the respondent No. 4 who belonged to Backward Area of Leh and Kargil was selected despite the fact that he had obtained 40 marks in written test conducted for selection of the candidates.

(2.) The petitioner has challenged the selection of Respondent No. 4 out of the reserved category of candidates belonging to Backward Areas on the ground that in the said category he possessed better merit as such in place of respondent No. 4, he should have been selected for admission to the Law Course.

(3.) The case projected by the petitioner is that distribution of 50 seats included 4% reservation for candidates of Backward Areas including Districts of Leh and Kargil under Clause vi(a) of the INFORMATION BROCHURE which included the Backward Area of District Doda and therefore, he being of higher merit than Respondent No. 4 deserved to be selected. The Clause vi(a) reads :