G.S.SANDHAWALIA, J. - (1.) The petitioners seek quashing of the merit list dated 16.07.2016 (Annexure P-3) and 18.07.2016 (Annexure P-4) whereby, private respondents no. 3 to 7 belonging to the sport of "skating" have been included in the merit list for admission in B.E. and Bachelor of Architecture course for the academic session of 2016.
(2.) The sole contention is that the sport of "skating" is not included in the list of sports to be considered for admission against the reserved category for sports persons as mentioned in the information brochure/prospectus (Annexure P-1).
(3.) The petitioners' grievance is that they were seeking admission with respondent no. 1-institute against the seats reserved for sports persons and further had all the essential requirements. The petitioners were holding gradation B certificates in the game of base ball and softball and out of the 13 seats reserved for the sports persons, two seats were reserved for the discipline of computer science and engineering course. Clause 5.7.2.4 of the information brochure provided the benefit of reservation to the sports persons for which 28 disciplines were there and the sport of skating was not in the said list. In the list published on 16.07.2016 (Annexure P-3) only the roll numbers had been published and the petitioners figured at Sr. Nos. 7 and 5 respectively. Thereafter, on 18.07.2016 (Annexure P-4), the persons mentioned at rank 1 to 4 were included on the basis of achievements in the discipline of skating, which was not part of the list of sports given in the information brochure. Resultantly, the fresh merit list was put up giving the complete list of the details of the candidates. The private respondents were accordingly given the benefit and the petitioners have been caused loss as they would have been ranked higher than in the current positions which would affect their admission to the preferred branches.;