AMARTYA RAJKUMAR MESHRAM Vs. DIRECTOR OF TECHNICAL EDUCATION

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of learned counsel for the parties. The challenge in the petition is to the decision of respondent No.1 thereby not recommending/approving the candidature of the petitioner for admission to the Diploma course in Pharmacy for the academic session 2023-2024.

(2.) The petitioner was held to be not eligible by the respondent No.1 as the petitioner has neither admitted nor cleared 11 thstandard examination though it is admitted that the petitioner was holding qualification of 10+2 pattern.

(3.) The facts necessary for deciding the petition are as under :