MASTER VAIBHAV BHARDWAJ Vs. GGSIU

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India, the petitioner seeks to direct the respondent university to comply with the eligibility norms for B.Tech course as laid down by the AICTE.

(2.) BRIEF facts of the case relevant for deciding the present petition are that the petitioner appeared for the Common Entrance Test (CET) 2011 for the course of B.Tech from the respondent university. The petitioner scored 54% marks in the aggregate of three subjects of Physics, Chemistry and Maths (PCM) in class 12 th CBSE whereas the minimum percentage required in PCM for the B.Tech course in the respondent University is 55%. The grievance raised by the petitioner herein is that the as per the norms laid down by the AICTE, minimum percentage in PCM required for B.Tech is 50% and the respondent cannot flout the same and fix its own qualifying criteria.

(3.) I have heard learned counsel for the parties.