ANAMIKA PARASHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Sanjay Patel, learned counsel for the petitioners in WPC Nos.1315 of 2015 and 1616 of 2015 and Mr. Kshitij Shrama, learned counsel for the petitioners in WPC No.662 of 2016. Also heard Mr. Gagan Tiwari, learned Deputy Government Advocate, appearing for the respondents No.1,2 and 4 in all the petitions and Mr. B.D. Guru, learned counsel, appearing for respondent No.5 i.e. Institute of Technology, in all the petitions.

(2.) The facts presented in these petitions are that the Industries situated at Bilaspur and Korba had extended aid to the State Government and accordingly, the Industries were given quota for admission so that the children of the employees of these Industries can be admitted subject to their merit in Chhattisgarh Pre Engineering Test (CGPET) and All India Engineering Entrance Examination (AIEEE). The Institute of Technology is approved by All India Council for Technical Education (AICTE) and is affiliated to Chhattisgarh Swami Vivekanand Technical University. The petitioners had participated in CGPET and AIEEE for Bachelor of Engineering (B.E.) course and their parents were working in the Industries which granted aid to the Institute of Technology. On the basis of merit, the petitioners were admitted in B.E. course in the year 2012-13 and 2013-14 under management quota on the basis of a guideline dtd. 26/7/2008 issued by the State Government for nomination of the candidates for filling up the management quota.

(3.) The State of Chhattisgarh had enacted Chhattisgarh Niji Vyavasayik Shikshan Sansthan (Pravas Ka Viniyaman Avam Shulk Ka Nirdharan) Act, 2008 (for short, 'the Act of 2008') to provide for regulation for admission and fixation of fee in private professional educational institutions in Chhattisgarh and to provide reservation of seats to persons belonging to the Scheduled Castes, the Scheduled Tribes and Other Backward Classes in professional educational institutions and the matters connected therewith or incidental thereto.