A.K. Goel, J. - (1.) This petition seeks quashing of order dated 5.9.2006, Annexure P -4, to the effect that Entrance Test for admission to Ph.D. course was compulsory except for certain categories.
(2.) Case of the petitioner is that she is an advocate and did her graduation in Arts from Kurukshetra University and then also passed Bachelor of Laws (Professional) and Masters of Law from the Kurukshetra University. She applied for Ph.D course and sought exemption from passing the Entrance Test by claiming parity with the categories which are exempted from passing the Entrance Test as per Circular dated 5.9.2006, Annexure P -4.
(3.) The relevant Clause in the Circular is as under: 1. The test for Ph.D. Course should be compulsory for all, except the candidate who have qualified NET, regular teachers of the Universities and its affiliated colleges, URS/ JRF/ SRF or paid scholars on a project in science or judges or reputed industrialists or journalists etc.;