RAM BHUSHAN SHUKLA Vs. STATE OF M P

JUDGEMENT

(1.) THE present petition is filed by the petitioner seeking following reliefs:-

(2.) THE facts leading to the present case are that Madhya pradesh Professional Examination Board, Bhopal conducted common Entrance Test with regard to admissions in the pre Agriculture Test for the year 2007-08. The necessary form was also submitted by the petitioner in that regard. It is the case of the petitioner that while issuing the admission card, the petitioner was wrongly issued the admit card of pre Engineering Test in place of Pre Agriculture Test. As a consequence of the same, the petitioner could not get admission in the subject on which he submitted his form.

(3.) THE respondent No. 1 in the return has stated that as a matter of fact, Science and Maths are common for all the three examinations. However, it was open to candidates to choose the subjects which are provided in column no. 12 of omr application. The petitioner was required to opt only one subject but in his OMR application, he has darkened the ovals for science agriculture and agriculture 1,2 3 and on account of the said entries, it was difficult to decide as to which subject he had chosen for the examination and, therefore, he was given the test admit card for Science and maths which was common for P. E. T. , P. A. T. and Pharmacy.