INDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The short controversy which requires determination in this writ petition relates to the eligibility of the petitioner for admission to Two Years' Diploma Course of Electrician in the Industrial Training Institute.

(2.) The Petitioner has given out that he is a member of Scheduled Caste and has passed matriculation examination in the year 1991. He applied for admission to the Two Years' Electrician Course and appeared at the common competitive entrance test held by Sant Longowal Institute of Engineering and Technology, Longowal, Punjab. The petitioner says that he has cleared the written test and was called for interview by the Principal, Industrial Training Institute, Sunam, but he was denied admission on the ground that he had not secured 33% marks in the subjects of Physics and Chemistry, which according to the Principal, was a condition precedent for the admission to the Two Years' course.

(3.) The petitioner has pleaded that the only condition of eligibility prescribed by the respondent for admission to the Two Years course was matric pass and there was no requirement of passing the subjects of Physics and Chemistry with minimum 33% marks and therefore, it was not justified for the respondents to deny admission to him.