ANJU RANA Vs. VICE CHANCELLOR, JAMMU UNIVERSITY

JUDGEMENT

(1.) The petitioner is seeking admission to the B.Ed. course in a non-governmental affiliated college of Education for the academic session 1998-99. The petitioner is neither a graduate of Jammu University nor she belongs to the area coming within the territorial jurisdiction of University of Jammu. She has passed the basic examination i.e. the Degree course from the University of Himachal Pradesh. She submitted an application for the B.Ed. course and sought preferential treatment claiming to be the daughter of a defence personnel. As her claims against this category were rejected, she preferred this writ petition. This petition was admitted on 20th Nov. 1998.

(2.) Shri D.S. Thakur, advocate, has put in appearance on behalf of University. He submits that the matter requires interpretation of the relevant clauses of Brochure under which the admission is to be granted. Under these circumstances, he submits that the parawise reply in the shape of counter affidavit is not necessary.

(3.) The brouchure-cum-application form makes a provision for the distribution of seats. 75% of the sanctioned seats available in a non-government college of Education are to be filled from amongst the candidates who are either graduates of Jammu University or belong to the area falling under the territorial jurisdiction of Jammu University but have passed the qualifying examination from the University other than the Jammu University. Petitioner does not belongs to this category.