MANJEET KUMAR Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) Through the medium of this writ petition, the petitioner is seeking to quash communication dated 25.07.2019 issued by the Dean Academic Affairs, University of Jammu, respondent No.3 herein, whereby the application filed by the petitioner seeking admission to the PG LLB 2019 (3 years course through JUET-2019) has been rejected. The petitioner is also seeking a direction to the respondents to treat his Bachelor's Degree in Civil Engineering as valid for taking admission to PG LLB-3 years course.

(2.) The facts in short, as averred in the writ petition, are that the petitioner after qualifying matriculation underwent three years Diploma in Civil Engineering from the J&K State Board of Technical Education. Subsequently, he also acquired B.E. (Civil) Degree through correspondence from Vinayaka Mission University, Sealem Tamil Nadu. It is averred that for validation of his Civil Engineering Degree, the petitioner appeared in the examination conducted by the All India Council for Technical Education and University Grants Commission and he duly qualified the same. The petitioner, thus, has at this credit the qualification of 10+3+3.

(3.) Further, it is averred that in response to the notification issued by the University of Jammu for conducting entrance examination known as Jammu University Entrance Test (JUET) 2019, the petitioner applied for the same for the academic session 2019-20 for undergoing LLB 3 Years Course. It is averred that the petitioner participated in the entrance examination and secured 38 marks, whereas the qualifying marks were prescribed as 30 under open merit category. The grievance of petitioner is that though he qualified the entrance test, yet the respondents did not give him admission to 3 Years LLB Course by finding fault with his qualification. The petitioner made a representation to Dean Academic Affairs, University of Jammu, respondent No.3 herein, but the same came to be rejected as the qualification of petitioner did not match as per the eligibility clause appearing at Page 102 of JUET Admission Brochure, 2019. Hence, the present writ petition.