RAVI KARAN SINGH Vs. BABA FARID UNIVERSITY

JUDGEMENT

(1.) Concededly, the petitioner had secured 47% marks in his 10+2 Examination. In the general category candidates, he was not eligible to be considered since the eligiblility condition for general candidates was 50% marks. However, since the petitioner belonged to backward class category, therefore, he claimed relaxation in conditions by maintaining that eligibility conditions for reserved category candidates was minimum 40% marks.

(2.) On the basis of the aforesaid relaxation, the petitioner appeared in PMET Examination. He secured 58.03% marks in the aforesaid Common Entrance Test. On the basis of the aforesaid rank, he claimed that his ranking was higher than even General Category candidates and as such he claimed that he is entitled to be admitted in management quota since the candidature of the petitioner has been cancelled, it is in these circumstances, that the petitioner is before this Court.

(3.) Notice of motion was issued by this Court taking note of the contention raised by the learned Counsel for the petitioner that the candidature of the petitioner has been cancelled only on the ground that the backward class certificate of the petitioner was an old certificate whereas, as per form No. 9, the aforesaid certificate could not be more than one year old prior to the period of counselling.