PUSHPENDER KUMAR Vs. MAHARISHI DAYANAND UNIVERSITY ROHTAK

JUDGEMENT

(1.) Maharishi Dayanand University, Rohtak, invited applications for admission to LL.B. Five years Integrated Law Course. Petitioner applied for admission to the course. He took the entrance examination. On the basis of rank obtained by him in the entrance examination, he could not get admission to 100 seats notified as per the prospectus. All the seats available were filled up by the candidates who secured higher rank in the entrance examination. After filling up of entire seats available for the course, University created another 30 seats for LL.B. Five years' course for NRI/NRI sponsored candidates. Applications on plain paper have been invited to the above-mentioned posts from NRI/NRI sponsored candidates. Petitioner wants to get quashed the said proceedings initiated by the University to admit NRI/NRI sponsored candidates.

(2.) 100 seats alone were notified by the University for LL.B. Five years' course. For selecting candidates to the said 100 seats, an entrance test was conducted. Petitioner took the test. On the basis of rank secured by him, he could not get selected to the course. The University has not, as per Annexure P-3, tried to admit any student against any of those 100 seats. Annexure P-3 notification is only confined to another 30 seats created for admitting NRI/NRI sponsored candidates. From this, it appears that the University wants foreign exchange for its developmental activities. Creation of these additional seats for the said purpose cannot be found fault with. Petitioner has no right to get admitted to any of the seats so reserved for NRI/NRI sponsored candidates. Creation of these seats has not at all gone to adversely affect the rights of the petitioner to get selected to the 100 seats originally notified by the University. In this view of the matter, challenge made by the petitioner against Annexure P-3 is unsustainable.