DEVANSHI SHARMA Vs. PANJAB UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court claiming admission to Masters of Business Administration (MBA) in the University Business School, Panjab University, Chandigarh, against the seat meant for sports quota.

(2.) The petitioner graduated from Goswami Gnesh Dutt Sanatan Dharma College, Sector 32, Chandigarh, with 79% marks in the academic year 2007-08. The petitioner is a player of Korfball game and participated in Inter University Tournament as well as at State Level. The petitioner applied for admission in MBA Course at University Business School, Panjab University, Chandigarh, and also claimed seat under the sports category. The petitioner appeared in the Entrance Test held on 18.11.2007 and obtained 71.25 percentile score in the written examination.

(3.) The grievance of the petitioner is that in terms of the conditions in the prospectus, the number of candidates to be called for Group Discussion and Personal Interview are contemplated to be equal to eight times of the number of seats in all the courses in each category. It was, thus, alleged that the total number of seats are 90 and, therefore, 720 candidates of general category would be called for Group Discussion and Personal Interview. Similar number of candidates were to be called in respect of other categories.