PRAMOD KUMAR Vs. S C E R T

JUDGEMENT

(1.) THE petitioner seeks a direction that the respondent should grant him admission in the ETE course for the academic sessions 2007-2009.

(2.) THE petitioner had completed his schooling and finished in the 10+2 examination successfully. Apparently, he had competed and was entitled for admission in the previous academic session 2006-2008. However, his candidature was rejected because he was unable to produce an acceptable certificate of being in the EFA category.

(3.) MR. Bisaria, learned counsel contended that the respondent's failure to admit the petitioner is arbitrary. Learned counsel submitted that according to the original schedules disclosed in the prospectus/admission rules, the declaration of list of successful candidates was to be followed by admission on 24th, 25th and 27th August, 2007 for persons whose names figured in the first list. It was submitted that the petitioner's roll number was included in the first list. However, that list was declared on 27th August, 2007. The petitioner was unable to attend and report to the institution because of a personal difficulty, his grand-mother was taken ill. The re-scheduled reporting dates were 27th, 29th and 30th August, 2007.