VISHAL GUPTA Vs. JAMMU UNIVERSITY

JUDGEMENT

(1.) The petitioner is claiming a seat meant for a sports man. He submits that he is an outstanding sportsman and has excelled in the table tennis. He has participated in various Inter University Sports Competitions. These have been enumerated in paragraphs 2 and 3 of the writ petition. In the writ petition, it is submitted that if his participation in the various events for the year 1994-95 and 1995-96 is taken note of in the manner projected by him, then, he would be entitled to 37.5 marks. He submits that in the year 1994-95, he participated in the North Zone Inter University Sports event. This event took place at Ludhiana. After the team came up high in the position, it further participated in an event which took place at Hyderabad. At Hyderabad also, the team performed well and due to high position obtained by the team, the team further participated at Baroda. The petitioner wants that each of the events at Ludhiana, Hyderabad and Baroda should be recognised separately and evaluated accordingly. It is in this manner he has submitted that he would be entitled to 37.5 marks. The second event regarding which single recognition has been given is for the year 1995-96. He submits that in all these events which took place, due regard has been shown to every participation at each level.

(2.) It is further submitted that private respondent No. 4 was given the benefit of certain events which were not recognised. Two events regarding which specific grievance has been made are the participations termed as Bristal Badminton National Championship 1995-96 and Briston Senior National Badminton 1996-97. It is stated that these events were not connected with the events organised at the University level, and therefore, participation in these events cannot confer any benefit on the respondent No. 4.

(3.) Respondent University has filed objections. This writ petition was admitted on 6th Nov. '98. Option was given to the University to file counter. The counter affidavit has not been filed. The counsel appearing for University submits that the objections already filed be treated as counter.