MAHESH JHAJHARIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner who in all are 42 in numbers and are students of Bachelor of Pharmacy course, have been embroiled in a messy situation as although they were granted admission in the aforesaid Course in Baba Mungiappa College of Pharmacy-respondent No. 6 herein, after they qualified in the competitive test for such admission they were shell-shocked to realise that the respondent No. 6 was not having the affiliation for conducting the course after 1995 and approval was granted to conduct the course of pharmacy only uptil year 1995. The other limb of complaint lodged by the petitioners is that even the students of the year 1995 who were granted admission, were unable to get the required instructions expected of such course in absence of the required infrastructure of the college.

(2.) In appreciate as to whether the petitioners have a valid cause of action or not to move this Court by filing this writ petition, it is essential to record the relevant details of the entire case.

(3.) An advertisement was issued by the University of Rajasthan, Jaipur in the year 1995 published in the daily newspaper which was described as Pre PT (Pre-Pharmacy 1995 Admission Test) wherein it was published that for admission into the pharmacy colleges of the State of Rajasthan for the Session 1996 in Diploma Pharmacy and B. Pharma, a competitive test at various centres of Jaipur would be held on 26th and 27th August, 1995 wherein objective type multiple choice questions in physics, chemistry, biology or mathematics would be held and details of the formalities for appearing in the competitive test for admission into the Diploma Pharmacy and Bachelor of Pharmacy was published. The petitioners Nos. 1 to 13 herein also applied for such entrance test in the year 1995 and after they qualified for the seats, were granted admission in the college run by Baba Mungiappa Education Trust-respondent No. 6. It may further be relevant to state that as per publication of the notice, three colleges of pharmacy were made available for admission into the aforesaid two courses for pharmacy which were Bhupal Noble College of Pharmacy, Udaipur, Lachoo Memorial Pharmacy College at Jodhpur and the third one was the college run by respondent No. 6 Baba Mungiappa Education Trust at Pilani. The petitioners Nos. 1 to 13 could not qualify for seats in Bhupal Noble College of Pharmacy at Udaipur and Lachoo Memorial Pharmacy College at Jodhpur and hence to their misfortune, were granted admission as per their merit in the college run by respondent No. 6 namely Baba Mungiappa Education Trust.