GIRISH KUMAR Vs. DIRECTOR OF ANIMAL HUSBANDRY

JUDGEMENT

(1.) THE Petitioner is a Livestock Extension Officer in the Animal Husbandry Department of the Government of Uttaranchal. He is aggrieved by the denial of admission to him in the B.V.Sc. and A.H. Course conducted by the Govind Ballabh Pant University of Agriculture and Technology Pantnagar in the seats set apart for candidates sponsored by the Government of Uttaranchal.

(2.) ACCORDING to the averments in the counter affidavit, the Petitioner was denied admission on the ground that he was not eligible for admission for want of the required minimum eligibility qualifications.

(3.) IT is not disputed that when the Petitioner passed High School examination in 1988, he had not obtained 50% marks in High School examination. It is also not disputed that when the Petitioner passed Intermediate examination in 1990, he had not studied or taken examination in Science with Biology. However, the contention of the Petitioner is that after entering service as Livestock Extension Officer, with the permission of the department he appeared in additional subjects in High School examination in the year 2004 and in those additional subjects he obtained more than 50% marks. It is also stated that in the year 2002, the Petitioner appeared in Intermediate examination in three additional subjects -Physics, Chemistry and Biology and in that examination, he obtained more than 50% marks. Thus, the contention of the Petitioner is that in view of his obtaining more than 50% marks in additional subjects in the High School examination and in the Intermediate examination, he should be treated as eligible for admission.