ALKA LOHIA Vs. STATE

JUDGEMENT

(1.) Both the petitions involving identical issue were heard together at joint request of parties and are being decided by common order.

(2.) CWP-5828/2009 & CWP-6204/2009 have been filed respectively by 7 & 38 petitioners with a common grievance that after having taken admission in Three Years' Polytechnic (Engineering & Non-Engineering) Courses in academic session 2008-09 and pursued their studies in the Institutions (respondent-3), respondent-University failed to enroll them on the premise that they have failed to obtain minimum qualifying 45% marks in subjects of Mathematics & Science in Secondary School Examination.

(3.) Secondary School Examination from Education of Board, Rajasthan or equivalent examination with subjects of Mathematics & Science is the minimum qualification prescribed for admission in Three Years' Polytechnic (Engineering & Non-Engineering) Courses being held by respondent-2 (Department of Technical Education); for which at one point of time, 45% marks were fixed as minimum qualification for admission to the aforesaid technical courses.