Sachiddanand Vyas v. State Of Uttarakhand

Manoj K. Tiwari, J.:— Heard learned counsel for the parties through video conferencing.

2. Petitioner participated in a selection for admission in Ph.D. course. Petitioner belongs to OBC category, but he could not enclose his OBC certificate alongwith his application.

3. It is the case of the petitioner that prior to interview, petitioner had submitted his OBC certificate, however, the benefit falling to OBC category candidates, i.e. relaxation upto 5% marks, was not given to the petitioner.

4. By means of this writ petition, petitioner has sought following relief:—

(i) Issue a writ order or direction in the nature of Mandamus commanding and directing the respondent University to conduct the interview and call the petitioner to appear in the interview for admission in Ph.D. course by granting him benefit of reservation applicable to Other Backward Class (OBC) category.

5. Without expressing any opinion on the merits of the case, the writ petition is disposed of with liberty to petitioner to make representation to Registrar, Uttarakhand Sanskrit University, Haridwar. If such a representation is made within one week from today, decision shall be taken thereupon, in accordance with law, within a period of four weeks from the date of receipt of such representation.