MANJIT KOUR SASON Vs. STATE

JUDGEMENT

(1.) THE petitioner applied in pursuance of a Notification for her selection in B Sc. Agriculture programme. Her application was entertained and she was allotted Roll No. 2858. She appeared in the written test conducted by the respondents on 4 -7 -1993. Vide Notification No. AU/ACC/93 -94/2919 dated: 18.02.1994, twenty candidates were selected for admission to B Sc. Agriculture Programme for the session 1994. Out of these twenty candidates, some of the candidates did not join at F. A. O. Wadoora (Sopore) and Regional Agriculture Research Station, R. S. Pura. After 20 candidates were selected/admitted for undergoing the said course on the basis of their merit, some of them did not join the said course. According to the petitioner when she filed this writ petitioner, there were three seats vacant in Regional Agriculture Research Station, R, S. Pura and she and two other candidates were recommended by a letter of the Dean in the month of April. 1994, for selection/admission. Copy of this letter has been annexed with this petition.

(2.) THE simple case of the petitioner is that despite the said recommendation and inspite of the fact she was entitled to get admission because seats were vacant, the respondent No 14 has not issued formal orders of her admission. She has therefore, sought a direction from this Court that respondents be directed to grant admission to. her in B. Sc Agriculture Programme in Regional Agriculture Research Station, R. S. Pura for the session 1994, as per the recommendation of respondent No. 3.

(3.) OBJECTIONS were sought from the respondents, and the same have been filed. By an order of this Court, Mr. D. C. Raina appearing for the respondents was directed to produce the select list of the candidates, which he has submitted along with the Information Brochure. The L/C for Parties have agreed that the matter be decided at this stage.