RAJEEV SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition under Arts. 226 and 227 of the Constitution of India is directed against the order of the learned Himachal Pradesh State Administrative Tribunal (hereinafter referred to as the Tribunal) dated 30-7-2004 rejecting O.A. No. 2071/2004 filed by the petitioner challenging the selections to Veterinary Pharmacist Training Course and with a prayer that the interview process be quashed and ordered to be re-conducted.

(2.) Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishwa Vidyalaya Palampur, H.P.(hereinafter referred to as "the University") issued an advertisement inviting applications from eligible candidates for admission to two years Veterinary Pharmacist Training Course. Admissions to this course were to be made on the basis of written test and interview. About 700 seats were to be filled up.

(3.) The criteria for a candidate to be eligible to apply was that he must have passed 10+2 examination. He should have also passed matriculation with science subject. Only permanent residents of Himachal Pradesh between the ages of 18 to 28 years were eligible to apply.