GUDDI @ RUCHIKA Vs. PRINCIPAL SECRETARY EDUCATION DEPARTMENT (HIGHER EDUCATION), GOVERNMENT OF RAJASTHAN & ORS.

JUDGEMENT

(1.) The matter comes up on second stay petition preferred on behalf of the petitioner, however, with the consent of learned counsel for the parties, the matter is finally heard at this stage.

(2.) By way of this writ petition, the petitioner has questioned the legality of order dated 29.7.13 passed by the Dean and Faculty Chairman, College of Agriculture, Bikaner, whereby the petitioners admission to B.Sc. Agriculture (Honours) Programme, stands cancelled.

(3.) The relevant facts are that the respondent-Swami Keshvanand Rajasthan Agricultural University, Bikaner ("the University) conducted Joint Entrance Test (JET) 2013 for admission to various degree programmes, including B.Sc. (Agriculture) and B.Sc. (Home Science). As per the Scheme of Examination, the candidates were required to attempt a single question paper for seeking admission in under graduate programme in Agriculture, Home Science, Horticulture, Forestry, Fisheries, Dairy Technology, Food Technology and Bio Technology. The question paper was to be framed in any three of the six subjects specified as per the candidates choice. It was clarified in unequivocal terms that the candidates desiring admission in Agriculture/Horticulture/Forestry/Fisheries have to attempt any three subjects except Home Science. It was further clarified that the female candidates attempting the questions of Home Science will only be entitled to take admission in Home Science and she will not be eligible for admission in other degree programmes.