HIRENDRA RATNASHANKER PANDEY Vs. MEMBER SECRETARY

JUDGEMENT

(1.) By filing this petition the petitioner seeks a direction against the respondent Authorities to consider his case for admission to the course of B.E. Mechanical. It is prayed to declare that the petitioner is eligible for admission to the said course.

(2.) The second respondent in the array of parties is the College where the petitioner seeks admission. The first respondent is the Admission Committee for Professional Courses formed under Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 and regulates the mechanism of admission as well as fixation of fees for Bachelor of Engineering course and other professional courses. The Rules are framed by the State Government called Bachelor of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013.

(3.) The petitioner passed the H.S.C. qualifying examination in Academic Year 2015-16 from one Green Valley High School, Vadodara and aspired to be admitted to the course. It is averred in the petition that he secured 52.6% marks in total subjects. In the theory subjects, which only count for the purpose of admission, he could secured 44.67%. As per the admission procedure published for the academic year concerned, as far as the Management Quota seats was concerned, to which the petitioner wanted to be admitted, it was stipulated that those securing minimum requisite marks and having got their names figured in the merit-list prepared by the first respondent, shall be considered to be eligible for grant of admission.