RAJIV PRATAP SINGH Vs. GURU GHASIDAS VISHWAVIDYALAYA

JUDGEMENT

(1.) The instant petition concerns with the selection to the Ph.D., programme in Journalism and Mass Communication, School of Arts Group, Guru Ghasidas Vishwa Vidyalaya Bilaspur.

(2.) The facts of the case are that an advertisement of an information bulletin dated 11.01.2019 was issued by the University, respondents 1 & 2 inviting applications for admission to Ph.D., progamme through Vishwa Vidyalaya Research Entrance Test (for short "VRET") and VRET Exempted category. . According to said bulletin, for admission to Ph.D., programme through VRET, the candidate/applicant should have possessed the qualification of Masters Degree or Professional Decree declared equivalent to Master's degree by the corresponding statutory regulatory body, with at-least 55% marks in aggregate or its equivalent Grade 'B' in UGC 7 point scale ( or an equivalent grade in a point scale wherever grading system is followed). The petitioner pleaded that he is possessing the requisite admission eligibility as he has secured more than 55% of marks in Master's of Journalism. The petitioner contended that after passing out the examination of VRET category, he was allowed to appear in the interview for admission to Ph.D. programme in Journalism and Mass Communication for the academic session 2018-2019. Total 7 seats were shown to be available for VRET category, out of which 5 seats were allotted for Unreserved, 1 reserved for OBC and 1 for SC. Likewise, total 2 seats were available for the category of VRET exempted, out of which 1 seat was allotted for Unreserved and 1 seat was reserved for OBC.

(3.) After the interview, the petitioner was placed at Serial No.3 out of the selected candidates of 5 and two were in waiting list candidates, out of which respondent No.4 Raj Kumar Das was in waiting list at at Sr.No.1. The further the pleading of petitioner is that the admission was uploaded in the website of the University on 30th April, 2019 in the afternoon and candidates were instructed to pay the prescribed fee of Rs.1145/- for admission to Ph.D., Course f on or before 30th April, 2019 as the classes were to commence on 1st May, 2019. The petitioner further contended that when the petitioner wanted to deposit the fee, he was not allowed to do so and was asked to get permission from respondent No.3 Dr. Gopa Bachi who is Associate Professor, Head of Department, Journalism and Mass Communication. It is stated that within few hours of publication of final merit list in the website, the admission process was closed.