Arun Tandon, J. - (1.) PETITIONER before this Court seeks a writ of mandamus asking the University to accept the examination form of the students admitted in the college of the petitioner in the additional Sections as per the Government Order dated 4.2.2011. In the opinion of the Court the prayer so made by the petitioner is wholly misconceived, so far as it pertains to the additional Sections in respect of B.Com. and B.Sc. Degree Courses.
(2.) IT may be recorded that the Government Order dated 4.2.2011 relied upon by the Counsel for the petitioner refers to the Government Order dated 27.1.2011, copy whereof has been produced today before this Court. The Government Orders pertains to the subjects of Arts faculty only. The same has no application in the matter of calculating the intake of students in B.Com. and B.Sc. Courses as per the selections. It may be recorded that so far as the B.Sc. three years' Degree Course is concerned, admission to the students is provided group wise, for example Mathematics Group, Biology Group etc. Each group comprises of three subjects e.g. Mathematics Group comprises of the subjects Physics, Chemistry and Maths while the Biology group comprises of the subjects of Zoology, Botany and Chemistry.
(3.) IT will be seen that at least two of the subjects in each group include practical papers for which necessary Laboratory etc. has to be provided for with supporting staff and equipment. The method of calculation of number of intake of students, therefore, cannot be compared with one which has been provided for Arts subjects under the Government order.;