GANGA PRASAD YADAVA Vs. ALLAHABAD AGRICULTURAL INSTITUTE

JUDGEMENT

(1.) The petitioner seeks that a writ of mandamus be issued to Allahabad Agricultural Institute, Naini to admit him in B. Tech. Agricultural Engineering Course in the 1993-94 session and also that the admission granted to respondents 4, 5 and 6 be cancelled.

(2.) Allahabad Agricultural Institute (hereinafter referred to as the Institute) was founded in 1911 by Churches under the leadership of Dr. Sam Bigginbottom. It is a professional college which offers several courses of study in Agricultural Sciences and is an Institution established and administered by the Christian Religious Minority. It is recognised as a Christian Minority Institute by the Government of U.P. It is not in dispute that the Institute is receiving grant-in-aid from the Government and salary to its teachers and other employees is paid in accordance with Chapter XI-A of U.P. State Universities Act, 1973 (hereinafter referred to as the Act) under Section 60-E of the Act, the State Government is liable for payment of salaries of teachers and employees of the College.

(3.) In the Academic Session 1993-94, there were 40 seats in B. Tech. Agricultural Engineering part I out of which fifty per cent were reserved for Christian candidates and thus 20 seats were available for the General Candidates. The petitioner stood at Sl. No.55 in the Merit List of the General Candidates. Thus the petitioner is not entitled for admission and the relief claimed by him in that regard cannot be granted.