RAJIV RANJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this case, the petitioner while prayed for direction on the respondents to admit him in the Ph.D. Degree Programme in the Department of Horticulture (Olericulture) for the Session 1996-97, has further challenged the admission of respondent (No. 7), Vidya Dhar Singh (Munda) in the said course.

(2.) While the main challenge in the matter of admission of respondent No. 7 has been made that he had no requisite minimum qualification of M.Sc. even at the time of his admission in Ph.D. Degree Course, the respondents have raised the question of maintainability of the writ petition on the ground that the seat is reserved for S.C./S.T. Category and petitioner being of general category, has no locus standi to challenge the admission, as he cannot be admitted.

(3.) The brief fact of the case shows that the respondents initially invited application for admission in Ph.D. Degree Course (1996-97) Session by notice dated 11th August, 1996. Only one seat of Horticulture (Olericulture) was shown available, as unreserved seat. The petitioner tried to submit application in pursuance of said notice dated 11th August, 1996, but it was not accepted on the plea that it will be re-advertised.