SINGH, J. - (1.) THE point to be decided in this appeal is whether the word "science" includes 'agriculture science' or not.
(2.) SHEEP and Wool Training Institute Jaipur which is a government Institute imparts training of Stock Assistant (Skandh Sahayak ). The admission to the said institute is controlled by syllabus/course of study recognised and approved by the Govt. of Rajasthan (Finance Department) since 1982. It prescribes a minimum requisite and essential qualification for admission to the course. The necessary condition according to the syllabus runs as follows : Eku;rk izkir cksmz@ fo'o fo|ky; ls tho fokku esa ftlls d`f"k fokku Hkh lfeefyr gks] ds lkfk gk;j lsd. Mjha** The appellant passed his Secondary School Examination in 1984 from the Board of Secondary Education Rajasthan with Physics, Chemistry and Agriculture Science along with the other subjects. In the Year 1986 he passed his Higher Secondary Examination from the same Board in Agriculture, Horticulture, Animal Husbandry and Biology as optional subjects along with compulsory subjects. The Director,sheep and Wool Department, Govt. of Rajasthan, Jaipur issued an advertisement on 20. 08. 1991 inviting the applications for training of 50 Stock Assistants (Skandh Sahayak ). All the seats were reserved for Scheduled Caste and Scheduled Tribe Candidates. The required qualification in the advertisement mentioned was that a candidate should have passed Higher Secondary from the recognised Board along with other subjects, in Science as well. In pursuance of the same the appellant submitted his application form within time but he did not receive any intimation/information regarding acceptance or refusal for being considered for the said training.
(3.) THE respondents subsequently declared a list of selected candidates. It was pasted on the Notice Board of the Institute. THE appellant's name did not appear in the said list. It contained the names of those candidates who were having Biology and Mathematics as Science subjects but for reason best known to the respondent, the name of the appellant was not included though he had agriculture Science as a subject in secondary as well as in Higher Secondary examination. On enquiry the appellant was informed that the candidate who had passed Higher Secondary Examination with Agriculture Science was found ineligible for being considered for training. Agriculture science was not science for the purpose of this training. The appellant filed a writ petition in this court challenging his non-selection. It has been dismissed by the learned single Judge in limine holding that rejection of the name of the appellant for admission in training course was justified as he was not eligible for training but no reason has been given as to why agriculture science could not be treated as science. This special appeal is directed against the said order. ;