KAUSHAL PRABHUDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal arises out of an oral order dtd. 20/10/2022 passed by the learned Single Judge in the captioned writ petition by which the appellant's petition has been dismissed. The appellant had prayed for a writ of mandamus, order or direction to the respondents to give him admission in the Bachelor of Education Programme.

(2.) Briefly stated, the facts are that the appellant was a student of the Sardar Patel University who had passed his Bachelor of Science (Biotechnology) with 45.87% and Master of Science in Medical Technology (Clinical Laboratory Technology) with First Class i.e. 59.71%. It is the case of the petitioner that he applied for admission to the B.Ed course under the Sardar Patel University and his candidature was rejected on the ground that he did not have requisite 50% of marks in the subject of Biosciences.

(3.) The learned Single Judge on the basis of arguments made by the party-in-person and on perusal of the affidavit-in-reply filed by the University dismissed the petition holding as under: