PREETI SHARMA Vs. SIKKIM UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Korah Joy, learned Counsel for the petitioner and Mr. Manish Kumar Jain, learned Counsel for the respondents.

(2.) The petitioner took Ph.D written test, 2018, conducted by Sikkim University on 04.06.2018 on the subject of "Law". The result of written test was declared on that very day and the petitioner did not come out successful. The petitioner belongs to general category. Prospectus of Sikkim University for the year 2018-19 indicates that Ph.D courses will be offered in "Business Law", being the broad area of specialization. Total intake was indicated as four seats, out of which two seats were reserved for general candidates, one for OBC candidate and one for SC candidate.

(3.) The contention advanced in the writ petition is that setting of the question paper was in violation of Clause 41.8 of Prospectus 2018- 19. It is, primarily, on the aforesaid grievance, the writ petition was filed with the following prayers: