NARAYAN SINGH Vs. AGRICULTURAL UNIVERSITY JODHPUR
LAWS(RAJ)-2014-12-72
HIGH COURT OF RAJASTHAN
Decided on December 05,2014

NARAYAN SINGH Appellant
VERSUS
Agricultural University Jodhpur Respondents

JUDGEMENT

Arun Bhansali, J. - (1.) THIS writ petition under Article 226 of the Constitution of India has been filed by the petitioners seeking setting aside of orders dated 23.08.2014 (Annexures -9 and 10) and a direction to the respondent University to give 5% quota of supernumerary reservation to the wards of the petitioners in accordance with the order dated 16.08.2014 (Annexure -3) and, in accordance thereof, the wards of the petitioners may not be disturbed from their studies of their respective courses.
(2.) THE petitioners are employees of Agriculture University, Jodhpur; the petitioners' wards applied for Joint Entrance Test - 2014 ('JET') conducted by Swami Keshwanand Rajasthan Agricultural University, Bikaner ('SKRAU') for different courses and cleared the same; in the first Academic Council Meeting of the University held on 06.08.2014 a resolution was passed approving 5% reservation in under graduate admission for children of employees of the University and it was resolved to approve 5% reservation for admission in B.Sc. (Ag) in the constituted colleges of the University for the wards of the employees; the reservation would be in addition to the sanctioned intake capacity and the admission shall be based on the merit of JET; pursuant to the resolution dated 06.08.2014, an office order dated 16.08.2014 was issued by the Director Education of the University indicating that in accordance with the resolution dated 06.08.2014 approved by the Academic Council and subsequent approval from Vice Chancellor, providing reservation of 5% quota in admission of B.Sc. (Ag.) for children of the employees of the University in the constituent Colleges of the University. Based on the office order dated 16.08.2014, vide circular dated 19.08.2014 the Dean and Faculty Chairman, College of Agriculture sought application from eligible candidates and the last date of receiving application was fixed at 21.08.2014.
(3.) IT is claimed that the wards of the petitioners applied in pursuance of the Circular dated 19.08.2014 and on 21.08.2014 itself they were admitted provisionally in B.Sc. (Ag.) Part -I in Academic Session 2014 -15 and colleges were allotted to them; the students were asked to deposit requisite fees on the same day itself and were issued provisional registration slip.;


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