VIKAS KUMAR Vs. STATE

JUDGEMENT

(1.) INSTANT petition has been filed with the grievance that respondents have failed to grant admission to petitioner in STC course in category of dependents of freedom fighter.

(2.) WHILE admitting writ petition vide order dt. 11/20/06, this Court directed that petitioner may be given admission in STC course for the year 2006-07 on provisional basis. As informed, petitioner appeared in STC final examination - result whereof has been withheld by respondents on the premise that his admission was provisional in terms of interim order of this Court.

(3.) IN the reply filed by respondents, it has been averred in para 4 that as per Circular dt. 05/08/2006 issued for admission, it does not include grand-son of freedom fighter who could take admission in the said category of STC. Counsel for petitioner has drawn attention to notification dt. 18/04/59 enforcing rajasthan Freedom Fighter Pension Rules, 1959, whereby grand-son has also been considered dependent upon freedom fighter. It is not the case of respondents that the petitioner is not holding minimum qualification required for admission to STC in academic session 2006-07 and since he has already appeared in STC course final examination, it would not be proper to re-appreciate the criteria considered for his admission.