ADITI MANGALBHAI PATEL Vs. GUJARAT UNIVERISTY

JUDGEMENT

(1.) IN the present petition, the petitioner has challenged the validity of rule 7. 1 (B) of the rules governing the admission to Post-graduate Dental Courses at the affiliated Dental Colleges/institutions from 7. 8. 2007 (hereinafter to be referred to as "the said Rules" ). The petitioner has further prayed for a direction to prepare a fresh merit list as per the contentions raised in the petition.

(2.) THE said Rules provide for the manner in which admissions to Post-graduate courses in the Gujarat University are to be governed. Rule 7 in particular pertains to determination of merit order. Rule 7. 1 (A) provides for an entrance examination to be conducted by the University. Rule 7. 1 (B) provides for weightage to be given to the under-graduate examination of the concerned student. Rule 7. 1 (B) reads as follows:

(3.) ACCORDING to the said Rules, the University prepares merit list of eligible candidates by combining the performance of a student in the entrance test as well as in the under-graduate examination as provided under the said Rules. It is an undisputed position that entrance examination consists of 400 marks. As per rule 7. 1 (B), total weightage of 400 marks is assigned to performance of the student in the undergraduate examination also.