SAHI RAM Vs. INDIAN AGRICULTURAL RESEARCH INSTITUTE

JUDGEMENT

(1.) THE petition impugns the order dated 3 rd February, 2010 of the respondent declining the award of IARI Junior Scholarship to the petitioner. THE petitioner seeks a mandamus directing the respondent to grant such scholarship to the petitioner.

(2.) THE petitioner had done Graduation in B.Sc. (Agriculture) from Rajasthan Agriculture University, Bikaner in the year 2004. THE petitioner in the Academic Year 2006-2007 applied for and was admitted to M.Sc. (Agricultural Studies) programme of the respondent Institute. As per the Postgraduate Calendar for the year 2005-2006 of the respondent Institute (and which the petitioner claims to be applicable to admissions in the year 2006-2007), scholarships/fellowships are offered as financial assistance to the Postgraduate students at the respondent Institute to assist as many as students as possible who have a good academic record and who are making diligent efforts to pursue higher education. THE scholarship under Clause 15.3 is awarded by the Dean and the Joint Director (Education) of the respondent Institute on the advice of the "Standing Committee of Scholarships, Financial Assistance and Academic Progress" after taking into consideration the merit of each applicant based initially on his admission and subsequently on his performance at the school. THE petitioner was granted such scholarship.

(3.) THE petitioner claims that he thereafter got himself treated and applied again to the respondent Institute for fresh admission in the Postgraduate programme i.e. M.Sc. (Computer Applications) in the Academic Year 2009- 2010. THE petitioner claims that though he had the 8th Rank in the All India Entrance Examination conducted for the said purpose but was declined admission leading him to then file W.P.(C) No.10732/2009 in this Court seeking direction to the respondent Institute to grant admission to him. THE respondent Institute upon receipt of notice of the writ petition granted admission to the petitioner and accordingly the said writ petition was withdrawn by the petitioner.