BISHWADEEP PODDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner is aggrieved by the refusal of admission in the Assam Engineering College, Jalukbari, Guwahati, for having failed to satisfy the requirements of Clauses 5 (b) and 5 (c) of the Information. Bulletin issued by the Directorate of Technical Education, Assam, laying down inter alia the conditions of eligibility for induction in the two State Government Engineering Colleges, Assam Engineering College, Guwahati and Jorhat Engineering College, Jorhat.

(2.) I have heard Mr. P. C. Dey, learned Counsel for the petitioner and Mr. Thomas, learned Standing Counsel, Education Department.

(3.) BRIEFLY stated the facts essential for dealing with the contentions raised are that the petitioner had passed the 1st year H. S. (SC.) Examination in the year 2004 from Cotton College, Guwahati, under the Assam Higher Secondary Education Council in the first division obtaining 64% marks in average. Thereafter he appeared in the H. S. 2nd year examination in 2005 and passed the same in the first division securing 61. 4% marks though he failed in the forth paper i. e. Maths. He availed the betterment chance under the Assam Higher Secondary Education Council Rules,2006, and reappeared in the H. S. Examination in three subjects- Physics, Chemistry and Maths and obtained 73% marks in average.