ANJALI TIWARI Vs. GURU GHASIDAS UNIVERSITY

JUDGEMENT

(1.) The present writ appeal arises out of order dtd. 24/01/2024 passed by the learned Single Judge in WPC No.3124 of 2023 (Anjali Tiwari and Anr. Vs. Guru Ghasidas University and ors.).

(2.) In this appeal, the appellant has made the following prayer -

(3.) Facts of the case in brief is that the appellants are the students pursuing B.Sc. from the respondent / university passed out in the year 2023 and they were desirous to pursue Ph.D. in the ield of Biotechnology. In pursuance to the advertisement along with guidelines issued by Registrar of Guru Ghasidas University for pursuing Ph.D. present appellants applied and appeared in the examination under VRET category (written examination). According to the guidelines, the selection of VRET candidates shall be on the basis of 70% of marks obtained through the written examination and the remaining 30% from the interview. The University allowed 02 seats for the VRET Category (unreserved) and for the exempted category 05 seats were allocated for the Biotechnology subject. The written examination was conducted on 08/04/2023 and the results were declared on 18/04/2023. The appellants were declared as the merit holders for the said examination. Appellant No.1 secured 73 marks out of 100 and appellant No.2 scored 72 marks out of total of 49 students. Respondent No.4 scored 61 marks, respondent No.5 scored 46 marks. The interview was scheduled on 14th and 15/6/2023 for qualiied candidates of the VRET examination. The interview was conducted by a Committee of 5 members and the inal results were declared on 19/06/2023. Thereafter, respondents 4 and 5 were selected for the VRET category.