RANDHIR SINGH Vs. STATE

JUDGEMENT

(1.) The question, which has been raised in the present writ petition, pertains to the admission of the petitioner for the course of Physical Training Instructor (PTI), conducted by the non-petitioners Nos. 2 and 3 in the year 1991. The facts, giving rise to the present writ petition, briefly stated, are that the petitioner passed his Secondary Examination in the year 1986 in IInd Division and thereafter he had appeared in the Higher Secondary Examination and passed the same in the year 1988, which was conducted by the Board of Secondary Education, Rajasthan, Ajmer.

(2.) Non-petitioners Nos. 2 and 3 issued an advertisement inviting applications for admission to the Certificate Course in Physical Training for imparting training to the eligible candidates having passed Higher Secondary Examination and also who had passed Secondary Examination with English, Hindi and Maths., along with other 5 subjects and Certificate of Sports. Since the petitioner was eligible for admission to the said Course of Physical Training Instructors (for short 'PTI'), he obtained the requisite pro forma on payment of prescribed fee of Rs. 10.00 from the office of non-petitioner No. 4, and thereafter filled up the said pro forma enclosing all required relevant documents. The petitioner had also submitted the Certificate of Sports, in which he had participated at the State level and had secured first position in the Rajasthan State Junior Athletic Championship, held in the year 1986, vide Annexure-2 to the writ petition. The petitioner's application was duly scrutinised and the same was found in order and only thereafter the petitioner was called for interview vide letter dated 1 9/11/1991 and the petitioner was directed to appear for the said interview on 28/11/1991 along with all original certificates of sports and other documents.

(3.) In pursuance of the letter dated 11/12/1991, the petitioner deposited Admission Fee, Education Fee and Hostel Fee with the respondents on 21/12/1991.