SUNIL PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the notifications dated 27.07.2020, 30.07.2020 and 11.08.2020 in addition to the challenge to the Indira Grandhi Krishi Vishwavidyalaya Ke Snatak Pathyakram Me Pravesh Niyam, 2020 (in short, the Rules, 2020) dated 08.08.2020.

(2.) The challenge to the aforesaid notifications and Rules, 2020 is more on the decision of the respondents to grant admission in the B.Sc. (Agriculture) and B.Tech. (Agriculture) courses conducted by the respondent-University based upon the marks received by a student in 10+2 examination i.e. 12th standard examination.

(3.) The facts of the case in brief is that all the petitioners in the present writ petition are students who had cleared their 12th examination in the year, 2017, some in the year, 2018 and a few in the year, 2019. Till the previous year, the admissions for the said course in the Agriculture College under the respondent-University was done on the basis of the Pre Agriculture Test (in short, PAT) conducted by the State through its agency, the respondent No.3. The petitioners could not crack or did not appear in the PAT examination conducted in the past and it is said that the petitioners had taken a drop and were preparing for the PAT examination for the year, 2020 for the academic session 2020-21. This examination has been cancelled by the respondents and the University further decided to grant admission on the basis of the marks scored in the 12th examination by a student. It is this decision by which the petitioners are aggrieved of, which has led to the filing of the present writ petition.