STATE OF RAJASTHAN Vs. BHUPENDRA SINGH

JUDGEMENT

(1.) We have heard Mr. M. R. Singh, learned counsel for the appellant and Mr. Vijay Agarwal for the respondent.

(2.) The learned single Judge by the impugned order dated 4-12-2000 has allowed the writ petition and directed the State and Guru Nanak Khalsa College, Sriganganagar, to remove the discrimination in minimum percentage prescribed for admission in the LL.B. First Year. A further direction has been given to grant admission to the writ petitioner Bhupendra Singh.

(3.) The writ petitioner Bhupendra Singh after obtaining B.Com. Degree from the University of Punjab with 45% marks in aggregate applied for admission to LL.B. First Year in Guru Nanak Khalsa College, Sriganganagar. The said college is affiliated with Maharshi Dayanand Saraswati University, Ajmer. The say of the writ petitioner is that the College has refused to consider his case for admission in LL.B. First Year on the ground that as per the policy for admission, he has not secured minimum 60% marks being a graduate from the University outside the State of Rajasthan and having secured less than 60% marks. It was contended on behalf of the petitioner that the provision providing 60% marks for the graduates from a University outside the State of Rajasthan and 45% marks for the graduates from the University within the State of Rajasthan, is violative of Articles 14, 15 and 21 of the Constitution, inasmuch as it makes an unreasonable classification resulting into a hostile discrimination on the basis of region.