DILIP K DOSHI Vs. VICE CHANCELLOR

JUDGEMENT

(1.) The question is regarding admission to the Part-time Post Diploma Degree Course (Electronics & Communications) There is no dispute that the two petitioners are eligible for admission to this course as they have passed Diploma in Electronics and Radio Engineering (DERE) after passing Standard XII (Science) examination.

(2.) The contention of the petitioners is that the respondents Nos. 5 6 and 7 are not eligible and not entitled to be admitted to this course and if these respondents are excluded from admission the petitioners would get the same. These respondents have been admitted to this course in December 198 5/01/1986 and the semester examination is commencing from 30-6-1985 (three das hereafter) and the petitioners have stated that if they are entitled to be admitted they are entitled to appear at the examination so that they will not lose their valuable Semester or year of the academic career.

(3.) The respondents Nos. 5 6 and 7 have not passed the Standard XII examination and after Standard X examination they have directly gone to the Diploma Course in Radio Technology (DRT) held by the Gujarat State Board of Technical Education. It is a course of six semesters (i.e. three years.) The minimum eligibility standard for admission to that diploma course is Standard X with Mathematics Science and English. After that course of Diploma in Radio Technology comprising of six semesters (i.e. 3 years) they are eligible for another diploma of three semesters called Additional DERE i.e. Additional Diploma in Electronics and Radio Engineering. The question is whether this additional diploma in Electronics and Radio Engineering is equivalent to the DERE of three years after Standard XII(Science) examination.