ABHISHEK SINGH PANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition paints a very gloomy picture of budding career of an aspiring engineering student being killed by a typical bureaucratic, rather non-sensible attitude on the part of the Technical Education Department of Government of Rajasthan and Engineering College respondent No.5 and others, who are running the business of imparting education in our country.

(2.) Petitioner - Abhishek Singh Panwar, a student aged 17 years - a minor, through his widowed mother Smt. Rajrani widow of late Shri Jaswant Singh, in the Abhishek Singh Panwar vs. State & ors. circumstances of poverty, appeared in the admission test for engineering courses conducted by the respondent No.2 Rajasthan Technical University through its Co-ordinator, RPET, 2011, Board of Technical Education, Jodhpur. The petitioner appeared in 10 + 2 Examination conducted by the Board of Senior Secondary Education, Ajmer in the year 2011 in the month of March, 2011 and unfortunately got supplementary in Mathematics Paper. He was permitted by the said Rajasthan Board of Secondary Education, Ajmer to appear in the supplementary examination in the month of June, 2011. In the result sheet dated 27.05.2011 (Annexure 2), the petitioner secured 38 marks as against the minimum pass marks of 50 in Mathematics. In the supplementary examination vide result sheet dated 22.09.2011 (Annex.3), he passed the said paper of Mathematics by securing 54 marks, out of 120. Thus, on 22.09.2011, he fully satisfied the criteria to take admission in the Engineering Course for which he had also cleared the admission test known as RPET, 2011 and consequently was granted provisional admission by the respondent No.5 Jodhpur Institute of Engineering and Technology, Pali Road, Jodhpur. He deposited Rs.65,500/- on 20.08.2011 vide Abhishek Singh Panwar vs. State & ors. Annexure 5. The library tokens were also issued to him vide Annexure 6 dated 20.09.2011 and he was undergoing his Engineering Course.

(3.) Like a Boalt from the blue, he was served with the impugned communication Annexure 7 dated 20.10.2011 by the Registrar of the said College respondent No.5 that his application has been rejected by the competent authority i.e. RPET, 2011, the Board of Technical Education, Rajasthan, Jodhpur, respondent No.2, who has cancelled his admission in the First Year Engineering in which he studied by that time for about two months, bringing a cruel end to his budding career.