SHASHI BHUSHAN KUMAR Vs. POST GRADUATE SCHOOL

JUDGEMENT

(1.) The petitioner has moved this Court for issuance of a direction against respondent No. 1 to admit him to Ph.D. course in Agricultural Physics for the academic session 1996-97.

(2.) The petitioner passed Matriculation Examination in the year 1984 from Bihar School Examination Board, Patna obtaining about 77 per cent marks. He passed his I.Sc. Examination from the same University in the year 1986 obtaining 53 per cent marks and passed B. Sc.(Agriculture) Examination from Rajendra Agricultural University, Pusa in the year 1993 obtaining 83.01% marks. Thereafter he joined Indian Agricultural Research Institute, New Delhi and passed M Sc; Examination in Agricultural Physics in the year 1995 securing 3.06 grade out of the highest grade of 4. Therefore, it is contended, that the petitioner has a very good academic record and is fully competent and eligible for higher studies in specialised course in his Discipline for Agricultural Physics.

(3.) Respondent No. I is an Institution run by respondent No.2 Indian Council of Agricultural Research, and was established by the Government of India in 1905 at village Pusa in North Bihar. In 1936 it was shifted to New Delhi. The administrative control of the Institute is vested in the Indian Council of Agricultural Research. It is argued that respondents are covered by the term 'State' and are amenable to writ jurisdiction of this Court.