MANINDER PAL SINGH Vs. PUNJAB AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) THE petitioner is seeking direction to the respondents to grant him marks for his rural background/education and that he be admitted in B. Technical (Agricultural Engineering) 4 Years Programme for the academic session 1991-92.

(2.) THE petitioner appeared from Senior Secondary School B. S. L Pandoh (H. P.) in 10 + 2 Examination conducted by Punjab School Education Board in March 1991 In the said examination he had secured 60% marks. The petitioner thereafter applied for ad-on to B Technical (Agricultural Engineering) 4 years programme from open quota. The Admission Rules envisage that there shall be entrance examination and a candidate who obtains 40% marks in the written examination will be called for interview. The relative merit of candidates is determined on the basis of the commulative marks in the written. examination and marks obtained for rural back-Sound education out of 100 marks have been spilt as follows :

(3.) THE written examination for the said admission was conducted on 15-7-1991 by the Punjab Agricultural University wherein the petitioner Roll No. 1595, the result of which was declared under Roll No. 1595, the result of which was declared on 23-7-1991. The petitioner was shown to have qualified in the said examination. The candidates, who had qualified in the examination, were called for interview on various dates. The petitioner was inter-were called at time of interview. the petitioner also produced a certificate issued by the Sub Divisional Magistrate Sadar sub Division, Mandi to show that he is a resident of Pandoh, District possesses a house in the rural area. The petitioner also produced middle Standard Examination Result Card and the Matriculation certificate issued by the Punjab School Education Board.