PRANJAL BISHNOI Vs. U P TECHNICAL UNIVERSITY

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) It is not disputed that taking into account the aggregate of marks obtained by the petitioner-appellant in the subjects of Physics, Chemistry and Mathematics as disclosed in the mark-sheet issued for the Senior School Certificate Examination, 2002, he had secured, only 49.66% marks to his credit and thus did not satisfy the minimum eligibility criteria fixed for being considered for admission to the vacant seat for the B.Tech course in the Technical Institute affiliated to the U. P. Technical University.

(3.) The learned single Judge vide the impugned order has dismissed the writ petition filed by the petitioner holding that the petitioner was not entitled to be taken to have secured 50% marks which was the minimum simply on the ground that the percentage of marks to his credit being 49.66% was liable to be rounded of to 50% marks.