GAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Instant writ petition has been filed for issuing direction to the respondents for giving admission in B. Ed. Course to the petitioners by determining their merit as per Faculty -wise criteria.

(2.) The facts and circumstances giving rise to this case are that there are about 6000 seats in B. Ed. Course in the State of Rajasthan, out of which 600 seats are reserved for Shiksha Shastri, which is equivalent to B. Ed. Respondent No.2 conducted the Pre-Teachers Education Test, 2000 (for short, "P.T.E.T.") on 8-10-2000. The result was declared on 12-12-2000 but as there had been some error in publishing the result by the local newspapers the amended result was declared on 17-12-2000. Candidates had been offered admission but petitioner has not been admitted to the B. Ed. Course. Hence this petition. For deciding the case, facts in respect of petitioner No.1 are taken into consideration.

(3.) Mr. Pushpendra Singh, learned counsel for the petitioner, has submitted that persons securing lesser marks in P.T.E.T. had been offered admission ignoring the claim of the petitioner, hence he has been subjected to hostile discrimination. The candidate, who secured 460 marks had been given admission while petitioner had secured 462 marks (sic) and such a course is impermissible. Moreso, the Guidelines/ Rules for the purpose (sic) provide to prepare the merit list faculty-wise and if the merit is determined according to faculty-wise criteria, he deserves to be admitted in the course.