(1.) Heard the learned Advocates appearing for the parties.
(2.) In the instant case, it is the grievance of the petitioner that his selection for admission in the post of graduate course of Pharmacy has not been done properly and the authorities have followed admission procedure which is contrary to the University Regulation. It has been further asserted that percentage of marks of "Gate" Examination has' been considered wrongly but the interview marks have not been allotted properly judging the merit.
(3.) This writ application has been opposed by the University by filing affidavit. In the affidavit, the University has disclosed the selection chart in respect of all the candidates who appeared in such selection for the said course under "Gate General Category."