Hemant Gupta, J. - (1.) NOTICE of motion.
(2.) SHRI Sunil Nehra, AAG, Haryana, present in Court, accepts notice. The State Council of Educational Research and Training, Gurgaon published an advertisement for admission to Diploma -in -Education. The admission to such course is based upon entrance examination. It is the case of the petitioner that though the petitioner was successful in the entrance test and was also eligible for admission to the course, but still the petitioner was not admitted to the Diploma -in -Education course for the reason that the petitioner has not obtained 36% marks in English in the graduation examination.
(3.) IT is the case of the petitioner that he has graduated from Delhi University and have obtained 30 marks in the subject of English. As per the Rules of Delhi University, minimum marks required to pass the examination at the end of each year (Part I, II and III), shall be 30% in each subject and 36% in aggregate.;