VIKRAM BANJARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner, in the present Writ Petition, seems to be aggrieved of the allotment of the College for pursuing B.Sc. Ag. (Hons) graduation course having cleared the examination of PAT.

(2.) In the examination of PAT, the overall ranking of the Petitioner was 135 th and in the Scheduled Caste category to which he belongs his rank was 6th. That, in choice of preference of the Institutions where he wanted the admission, he had shown the College of Agriculture, Raipur to be his first preference and the College of Forestry, Sankra Patan to be the 23rd option. However, now when the College has been alloted, the Petitioner has been alloted the College of Forestry, Sankra Patan and not the College of Agriculture, Raipur.

(3.) Upon the correspondence made by the Petitioner, the Respondents No.2 to 4 had informed the Petitioner that he has been alloted the College of Forestry, Sankra Patan as per the choice of option given by the Petitioner himself and they have shown the choice of preference allegedly given by the Petitioner as is reflected from the document enclosed along with Annexure P-4.