NAVAL KISHOR KAUSHIK Vs. RASHTRIYA SANSKRIT VIDYAPEETHA

JUDGEMENT

(1.) The petitioner isholding a Bachelor Degree in Sanskrit known as Sastri from Maharaja Sanskrit college of Jaipur in the State of Rajasthan. That degree is said to be equivalent to any basic Under-graudate degree. The petitioner wanted to join a course leading to Shiksha Shastri. The petitioner has secured 44.5% of marks in aggregate in the said degree examination. The petitioner wanted to join the course leading to award of Shiksha Shastri which is said to be a teaching degree course run by Rashtriya Sanskrit Vidyapeetha, Tirupati, Chittoor District. Rashtriya Sanskrit Vidyapeetha, Tirupati is a deemed University. The respondent deemed University conducted Pre-Shiksha Shastri Test on 28-5-1995 and in that test the petitioner secured rank 398. It is stated that there are 118 seats available in the respondent-college. Under the regulations 80% of the seats are earmarked for candidates belonging to traditional stream whereas 20% of seats are earmarked to the candidates belonging to modern stream.

(2.) The petitioner was denied admission against seats earmarked for the candidates belonging to traditional stream. The grievance of the petitioner is that certain candidates having lesser rank but belonging to the traditional stream are given admission whereas he is denied admission. Therefore he has sought for a declaration that the action of the respondent-deemed University in denying admission to the petitioner is illegal and violative of the regulations governing admission and a consequential direction to the respondent to give him admission against a seat earmarked for the candidates belonging to traditional stream.

(3.) On service of notice the learned Standing Counsel for the respondent deemed University has filed a detailed counter and subsequently an additional counter.