ZARANBEN RASIKBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The following petitions are filed under Art. 226 of the Constitution of India, challenging the decision of the respondent-authorities to make sudden changes in the admission criteria of P.T.C. Courses for the Academic Year 2003-2004. 2054.htm

(2.) The First Group of Special Civil Applications is filed by those petitioners under Art. 226 of the Constitution of India, who are aggrieved by the legality, validity and propriety of the Govt. Resolution dated 7-3-2003 and/or 3-7-2003 passed by the respondent No.l i.e. Secretary, Education Department, Gujarat Government, Gandhinagar, whereby 15 marks are to be deducted from the total marks of the candidates who have passed with or without any attempt, requisite secondary school examination in earlier years, while considering and preparing the merit list for admission in Primary Teachers Certificate (P.T.C.) Course in the present year.

(3.) It is the case of the petitioners that the said Resolutions are passed without any authority and against the statutory provisions and without following any procedure, the respondent No.l has tried to amend and rescind the statutory rules, and thereby, taken such an arbitrary and discriminatory decision which is violative of Art. 14 of the Constitution of India. It is the case of the petitioners that they have passed their Higher Secondary School Certificate Examinations conducted by the Gujarat Secondary Education Board in certain years, either with or without any attempt. Most of the petitioners have cleared their examination in the last academic year, and some of them have passed the same a year before the last academic year. All the petitioners have cleared the said examination with First Class Marks and some of them have cleared the said examination with distinction.