MINOR Y VANDANA Vs. COMMISSIONER OF TECHNICAL EDUCATION

JUDGEMENT

(1.) THE petitioner, who is aspiring for admission to B.Arch degree course in anyone of the colleges affiliated to Anna University, Chennai-25, has filed this writ petition challenging the circular issued by the first respondent dated 30.4.2012 to quash the wordings "Business Mathematics not eligible" occurring under Note to Clause 1 of Guideline No.13 and to direct the first respondent to consider the application No.1920 of the petitioner for admission to B.Arch degree Course 2012-2013.

(2.) THE brief facts necessary for disposal of the writ petition are that the petitioner passed Plus Two (+2) examinations held in March, 2012 from the Tamil Nadu State Board and secured 1130 out of 1200 marks. Petitioner passed Business Mathematics as one of the subject in Plus Two and appeared for National Aptitude Test in Architecture, conducted by the second respondent, Council of Architecture. She scored 82 out of 200 marks in the Aptitude Test. The eligibility prescribed for admission to B.Arch degree course fixed by the second respondent is 80 out of 200 marks in Aptitude Test. Petitioner belongs to Puthirai Vannan community, which is recognised as Scheduled Caste community by the State Government. The Tahsildar, Mylapore-Triplicane Taluk issued community certificate, certifying that the petitioner belongs to Scheduled caste community.

(3.) THE first respondent has filed counter affidavit contending that in the Co-ordination Committee Meeting for admission to 2012-2013 was held on 30.3.2012 and this subject was discussed which noted that the subject Mathematics is taught at Plus Two level focusing on science/Engineering/Architectural streams and the subject Business Mathematics is taught primarily for commerce students and the syllabus for the subjects in Mathematics and Business Mathematics are not identical. For admission to Engineering/Architectural programme, the students, who have studied Mathematics focusing on science/Engineering/ Architectural stream alone can be considered as eligible for pursuing B.Arch degree course. In the counter affidavit it is further stated that based on the resolution adopted by the Tamil Nadu Engineering Admission Co-Ordination Committee, the first respondent issued guidelines by circular dated 30.4.2012 and there is no illegality in the said decision communicated through the impugned circular.