SATAKSHI SHARMA Vs. CSK HIMACHAL PRADESH KRISHI VISHVAVIDYALAYA

JUDGEMENT

(1.) Petitioner herein, after passing her 10+2 examination in March, 2019, has applied for admission in undergraduate courses, i.e. Bachelor in Veterinary Science and Animal Husbandry (B.V.Sc. & A.H.) and Bachelor in Science (Hons.) in Agriculture (B.Sc. (Hons.) Agriculture), offered by respondent-University (hereinafter referred to as University). During hearing, petitioner has confined her claim to admission to the course of B.Sc. (Hons) Agriculture. In the Entrance Test, conducted by the University for assessing the merit of applicants, petitioner has scored 109 marks.

(2.) Apart from providing study on usual charges in various programmes, University also provides study in these programmes through admission against seats offered under Self Financing Scheme (SFS) on payment of prescribed extra fee in addition to the usual fee. Admission to these seats is also done on the basis of merit amongst the applicants who opt for admission under SFS, as per the mode of admission.

(3.) At the time of submitting online application for admission to B.V.Sc. & A.H. and B.Sc. (Hons) Agriculture, petitioner did not opt for SFS but applied for admission against General Category wherein last admitted candidate had secured 111 marks whereas in seats filled under SFS last admitted candidate was having marks lower than petitioner.