PARUL AROGYA SEVA MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS writ application under Article 226 of the Constitution of India is at the instance of a Public Trust registered under the Bombay Public Trusts Act, 1950, and engaged in imparting education in the discipline of Engineering and Pharmacy. The petitioner has prayed for the following reliefs:

(2.) THE case made out by the petitioner in this petition may be summarised thus:

(3.) MR . Bhatt, the learned AGP appearing on behalf of the respondents submitted that the Rules known as Bachelor of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013 and the Bachelor of Pharmacy and Diploma in Pharmacy (Regulation of Admission and Payment of Fees) Rules,2013 came to be introduced for admission of students to the Engineering & Pharmacy Courses on the basis of their percentile marks which are divided into two parts. According to Mr. Bhatt 60% of the marks secured by a student in his qualifying examination and 40% of the marks of the Joint Entrance Examination (JEE) are taken into consideration while preparing the Merit List. Thus, according to Mr. Bhatt, the Joint Entrance Examination (JEE) has its own importance because 40% weightage is being given to the marks obtained by the student in such examination.