- (1.)The petitioner in the Original Petition is the appellant. The appellant, a candidate for admission to the Medical and Agricultural courses, sought for a direction to treat his application as one for payment seat. Learned Judge declined to grant the said relief and hence the appeal.
(2.)Admittedly the appellant did not exercise his option for admission to the payment seats in the 4th respondent's college. It is also admitted that in the column in the application form to exercise the option for the payment seat the appellant did not indicate his option. After the publication of the results, of finding that the appellant was not selected, he submitted a petition to the 2nd respondent requesting that he may be considered for payment seat. According to the appellant, the petition was submitted in view of the decision of the Supreme Court revising the fees fixed for the payment category. Apprehending that he would not be considered for the payment category in spite of the subsequent option he came to this Court. Learned Judge declined to grant the relief.
(3.)Writ Appeal was admitted and on notice the 2nd respondent has filed a counter affidavit.
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