V SHYAM PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these two writ petitions, the only question that arises for consideration is whether the petitioners, who possess Diploma qualification in Mechanical Engineering in specialised branches awarded by the Department of Technical Education of the State Government, are eligible for admission to the I Semester B.E., in Mechanical Engineering (General) (part- time).

(2.) The first petitioner, Shyam Prasad, secured Diploma in Mechanical Engineering (Heat Power Technology) in April 1977. The second petitioner, Rama Prasad, secured Diploma in Mechanical Engineering (Automobiles) in April 1972. The State Government has framed rules prescribing the conditions of eligibility for admission to the said course which is obviously based on regulations framed by the University. The relevant portion of rule 3 (2) reads as follows :

(3.) Sri G. R. Nataraj, learned High Court Government Pleader, appearing for the selection-committee submitted that according to rule 3 of the rules regulating selection, the petitioners are not eligible for selection to the I Semester B, E., in Mechanical Engineering (Part Time) as they do not possess the Diploma in the appropriate branch of Engineering. He pointed out that the petitioner in W. P. 16784 of 1980 possessed Diploma in the special subject of 'Heat power technology' and the petitioner in W. P. 16785 of 1980 possessed Diploma in the special subject of 'Automobile engineering' and, therefore, they were not eligible for selection. He submitted that in the opinion of the selection committee only candidates, who possessed Diploma in 'Mechanical Engineering (general) 'were eligible for selection and, therefore, the cases of the petitioners could not be considered for selection.