KUMARI M. VIDHYASHREE Vs. UNIVERSITY OF AGRICULTURAL SCIENCES, REP. BY ITS VICE-CHANCELLOR AND ITS REGISTRAR, GKVK

JUDGEMENT

(1.) THE petitioner is before this Court seeking for a declaration that the procedure followed by the respondents in making admissions to the B.Sc. Agricultural course for the academic year 2013 -1.4 pursuant to the notifications dated 25.03.2013 and 21.08.2013 is arbitrary and illegal. The petitioner is also seeking for a direction to the respondents to consider and admit the petitioner to B.Sc. (Agricultural) course for the academic year 2013 -14 at its GKVK College, Bangalore. The petitioner being desirous of pursuing the B.Sc. (Agricultural) course from the academic year 2013 -14 and being denied a seat by the respondents is before this before Court making out grievance with regard to the denial of seat to the petitioner. It is in that circumstance, the petitioner contends that the procedure followed by the respondents is not justified and the petitioner should have been granted with the seat to pursue her course as claimed by her.

(2.) THE respondents have filed their objection statement. The procedure followed by them in admitting the students to the B.Sc. (Agricultural) course for the academic year 2013 -14 has been detailed in the objection statement. It would be necessary to extract the contents of Para 6 of the objection statement. 6. It is further submitted that the petitioner is an applicant for admission to B.Sc. (Agri) at college of Agriculture, GKVK, Bangalore, under General merit category. Agricultural college, GKVK, Bangalore has got 2 seats under General Merit Category. She secured 17940th ranking in the CET and appeared for walk -in -interview on 28.08.2013. Two candidates viz., Mr. Bharath Kumar.N., whose CET ranking is 7088 and Ms. Sindu Reddy, B.V. whose CET ranking is 7632 were given admission against the two seats available under General Merit Category at Agriculture College, GKVK, Bangalore, though their category is 3AG. The General merit seats will be filled up based on the higher ranking irrespective of their category.A perusal of the same would indicate that the seats have been allocated depending on the ranking that had been assigned in the CET. From the said ranking it is seen that the petitioner had secured 17940th rank while the students who have been admitted to the course were ranked 7088 and 7362. They are given the seats available under the General Merit category. This alone is sufficient to indicate that the petitioner did not merit admissions to said course and the respondents have in fact admitted the students who were more meritorious than the petitioner who deserved the seats to pursue the course. In that view of the matter, the relief sought in the instant petition cannot be granted to the petitioner. In terms of the above, the petition stands disposed of.