M. ANUVARSHINI Vs. UNIVERSITY GRANTS COMMISSION AND ORS.

JUDGEMENT

(1.) This writ petition has been filed for the issue of a writ of mandamus directing the 4th respondent to include the subject "Knowledge Tradition and Practice"? as one of the options along with Physics, Chemistry and Biology in order to enable the petitioner to submit her application for the course B.Sc., Agriculture.

(2.) The case of the petitioner is that she successfully completed Senior Secondary Examination in the year 2020 conducted by the 2nd respondent and wanted to join B.Sc., Agriculture. The petitioner had selected Group-II while she underwent the Senior Secondary Course which had English, Physics, Chemistry, Biology and the selective subject "Knowledge Tradition and Practices of India"?. The petitioner also secured good marks and cleared her Senior Secondary School Examination. When the petitioner attempted to submit her Online application, she found that out of the various options that were provided to apply for the course, there was no option which provided for including "Knowledge Tradition and Practices of India"? as one of the selective subject. Aggrieved by the same, the present writ petition has been filed before this Court seeking for appropriate directions.

(3.) The learned counsel for the petitioner submitted that the Brochure that was issued by the 4th respondent shows that the Group-II that is covered, only had various other subjects and there was no option with the selective subject "Knowledge Tradition and Practices of India"?. The learned counsel for the petitioner further submitted that the 4th respondent from time to time has made various amendments to the electives in the information Brochure. In order to substantiate the said submission, the learned counsel for the petitioner brought to the notice of this Court the Brochure that was given in the year 2014-2015 and also the Brochure that was given during the year 2016-2017. By drawing the attention of this Court to all these Brochures, the learned counsel for the petitioner submitted that the 4th respondent had changed the elective subject by including all those new subjects which have been brought into the curriculum at a later point of time. However, the 4th respondent has not included "Knowledge Tradition and Practices of India"? as one of the elective subject in the Brochure that was issued for the academic year 2020-2021. Therefore, the petitioner was not able to apply for the course.