SHRI ROHIT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is an aspirant for admission to the course of B.Sc.(Hons) Forestry in the college of Forestry, Ponnampet. He applied for admission to the course in proper manner and he also took entrance examination held by respondent No.3. The entire seat matrix for admission to Under Graduate Degree Programme through LATERAL ENTRY for Diploma (Agriculture/Agricultural Engineering) Students in various colleges of University of Agricultural Sciences (UAS), Bengaluru, is at Annexure-A. As per the said information, brochure (Annexure-V(b)) is the seat matrix for admission to Under Graduate Degree Programme through LATERAL ENTRY for Diploma (Agriculture/ Horticulture/Forestry) for students in various colleges of University of Agricultural and Horticulture Sciences (UAHS), Shivamogga, for the academic year 2021-22. As per the same, college at serial number five is respondent No.5- College. As per the said Annexure-V(b), insofar as respondent No.5-college is concerned, the seat matrix for allotment of candidates to respondent No.5-college is as follows:

(2.) It is the case of petitioner that he had taken examination under the assurance that if he gets necessary marks in the competitive examination, he was eligible to get seat in the college of Forestry, Ponnampet under category-III-B.

(3.) However, by corrigendum dtd. 9/12/2021 at Annexure-F, he found to his shock and dismay that Annexure-V(b) was altered and one seat that was earmarked for III-B Category student like the petitioner in respondent No.5-college was deleted and it was shown to have been earmarked to student belonging to II-A Category.