SHISHOBIT VEER SINGH Vs. THAPAR UNIVERSITY AND ORS.

JUDGEMENT

(1.) THE challenge in the present writ petition is for quashing of the minimum criteria of 55% marks in 10 + 2 examination. The said criteria is to be obtained in physics, mathematics and chemistry in the case of the petitioner. The petitioner is seeking admission in BE -MBA Programme (5 years)/B.Tech.

(2.) THE sole argument raised by the petitioner is that as per the Regulations of the UGC, namely, Affiliation of Colleges Offering Technical Education by Universities Regulations 2014 notified on 28.02.2014, the criteria was fixed for colleges offering technical education at degree level. Reliance is placed upon the norms and requirements under Clause 6.1, whereby the entry level qualification has been fixed as provided in Appendix 1. Clause 6.1 reads as under: -

(3.) RELIANCE has been placed upon the Division Bench Judgment of the Rajasthan High Court in "The Coordinator of All India Engineering/Pharmacy/Architects Entrance Examination (AIEEE) Vs. Union of India and others" : 2005 (3) SLR 515.