ROHIT KUMAR Vs. H.P.TAKNIKI SHIKSHA BOARD

JUDGEMENT

(1.) This case is another classic example of the manner in which colleges which are supposed to be engaged in the noble task of imparting education have become nothing more than teaching shops. These so called colleges are least concerned with the standard of teaching or the standard of the students but are only concerned with the collection of huge amounts of money as fees.

(2.) The Petitioner was admitted to the 3rd semester for Diploma in Electrical Engineering when he had not cleared his 10+2 examination and had a compartment in one subject. He was granted admission by Respondent No. 2 Sai Ram Education Trust's Group of Institutions, in May, 2010. Only candidates who have cleared 10+2 (vocational) with 60% marks or above or are I.T.I. pass are eligible to get admission in 3rd semester of the diploma in engineering courses. The Petitioner was not eligible since he had not cleared his 10+2. He was, however, granted admission and had to deposit a sum of Rs. 20,000/- on account of registration charges.

(3.) When the examinations were to take place in December the Petitioner field the present writ petition praying that Respondents be directed to grant him registration, roll number and he may be permitted to sit in the examination. On 9.12.2010 when the petition was taken up interim directions were issued permitting the Petitioner to appear in the 3rd semester of Diploma in Electrical Engineering. A direction was also issued to the Secretary, H.P. Takniki Shiksha Board and the Director of the Sai Ram Education Trust to appear in person. The second Respondent did not care to appear in person and therefore, bailable warrants had to be issued to secure his presence.