YASHWANT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioners in these two writ petitions are aggrieved by clause 8.2 (XII) of the prospectus of PGMAT examination 2000 issued by Bihar Combined Entrance Competitive Examination Board. The aforesaid clause in the prospectus provides thus: - ''If a candidate who has been admitted in a P.G. Degree/Diploma Course in any speciality, then he will not be eligible for admission in a Post Graduate Degree or Diploma Course of another speciality. However, if a candidate has been admitted in Post Graduate Diploma Course of any speciality, then he will be eligible for admission in a Post Graduate Degree Course of the same speciality for the same academic session. ''

(3.) THE grievance of the petitioner is that such a provision puts unreasonable restriction upon right of a candidate to improve his performance in a subsequent admission test and get his choice of speciality on account of such subsequent test and result. No doubt such submission appears to be attractive at the first instance but seats being limited for Post Graduate course, allowing such transfers to take place in subsequent years will amount to loss of such seats as the transaction for admission to such seats will be over on account of passage of time during which admission could have been permissible. Such wastage of nation 's limited resources should not be permitted. Hence on this account no unreasonableness is found in the aforesaid provision of the prospectus.