JAGJIT SINGH Vs. PANJAB UNIVERSITY AND ANOTHER

JUDGEMENT

(1.) The petitioner seeks quashing of the provisional merit list of defence category for the Session 2016-17 for the 3 years LL.B course at Department of Law, Punjab University and admission thereafter.

(2.) Case of the petitioner is that being in merit at serial No.20 of the seats reserved for the defence personnel etc., and being ward of Ex-servicemen falling in category D-3, admissions were to be given as per the order of preference.

(3.) It is his grouse that the persons who were lower in merit, and deficiencies had been found in their documents, have been granted admission in spite of the fact that there is a condition in the prospectus that the incomplete documents would not be entertained.