KUNAL KRISHNACHANDRA SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Desai, learned AGP waives service of rule on behalf of the respondents. With the consent of the parties, the matter is taken up for final hearing today.

(2.) The question arises for consideration is whether the subject of Informatics Practices can be said to be a computer related subject or not.

(3.) The short facts of the case are that the petitioner is one of the students, who has passed the 12th Standard examinations conducted by CBSE from the School situated in Gujarat. When the petitioner appeared in 12th Standard Examinations, one of the subjects opted by the petitioner was Informatics Practices. The petitioner has placed on record the syllabus for the said subject which, inter alia, includes Computer Graphics, Computers, Communication and Data Security, Advanced Lotus 1-2-3, Advanced MS-Excel-I, Advanced MS-Excel-II, Foxpro Revision Tutor, Functions, Windows, Menus and Popus in Foxpro, Structured Programming in Foxpro, Reporting through programming, Importing and Exporting Data, Structured Query Language and IT Solutions. It is the case of the petitioner that the petitioner applied for getting admission on the basis of marks obtained in the subjects, including the subject of Informatics Practices which, as per the say of the petitioner, is computer related subject and, therefore, the contention of the petitioner is that as per Rule 11, the marks of the petitioner for the purpose of preparing merit list should be made accordingly. However, respondent No.3 has excluded the marks obtained in the said subject of Informatics Practices and has treated that the subject is not computer related and has placed the petitioner in the merit list and, therefore, this petition.