ABHISHEK SINGH Vs. UNIVERSITY OF RAJASTHAN & ANR.

JUDGEMENT

(1.) In the year 2001, the appellant was wrongly granted admission to the B.S. course in the Darshan Dental College, Udaipur. In the Senior Secondary Examination the appellant had scored 10 marks in Chemistry the my paper 1st, 15 marks in Chemistry theory Paper 11 and 4 marks in sessional work. Therefore, in all, he secured only 29 marks out of 100 marks in Chemistry. It is not in dispute that 33% marks are required to pass any paper in Senior Secondary Examination. It was only by grant of grace marks that the appellant was declared to have passed the Chemistry paper. In the other subjects, namely, Physics and Biology, the appellant had secured 60 marks and 81 marks respectively out of a maximum of 150 marks reserved for each of the subjects. Taking his over all marks in the subjects of English, Physics, Chemistry and Biology the appellant had secured only 49.64% marks. Keeping in view the low marks obtained by the appellant in the qualifying examination the Registrar of the respondent University did not approve his admission. Consequently, the admission of the appellant was cancelled.

(2.) In the circumstances, we are of the opinion that the order of the Registrar not approving the admission of the appellant to the Dental College against the NRI seat of the Management cannot be faulted. The learned Single Judge was, therefore right in declining to interfere with the order passed by the University cancelling the admission of the appellant to Darshan Dental College, Udaipur.

(3.) It is well settled that the Court normally does not interfere in academic matters unless a very strong case of exercise of arbitrary power by the University is made out. Accordingly, the appeal fails and is hereby dismissed. Appeal Dismissed.