LAWS(SC)-2011-4-78

MAHATMA GANDHI UNIVERSITY Vs. JIKKU PAUL

Decided On April 08, 2011
MAHATMA GANDHI UNIVERSITY Appellant
V/S
JIKKU PAUL Respondents

JUDGEMENT

(1.) Leave granted. Heard.

(2.) The Government of Kerala by G.O. dated 13.11.2002, accorded sanction for admitting the diploma-holders in the state, directly to the second year of the engineering degree (B. Tech) course, subject to the concurrence of the All India Council for Technical Education (AICTE for short) and the universities concerned. The Appellant university decided to implement such lateral entry scheme, vide its order dated 21.2.2003.

(3.) AICTE made and notified the regulations to govern admission of students in Engineering degree programmes through lateral entry vide Notification dated 12.1.2007. Regulation 6.1. relating to admission of diploma holders is extracted below: