PANKAJ KUMAR Vs. UTTARAKHAND TECHNICAL UNIVERSITY

JUDGEMENT

(1.) Present writ petition has been filed by the petitioner for the following reliefs:-

(2.) Brief facts mentioned in the writ petition are that the Central Board of Secondary Education, Delhi conducted an All India Engineering/Architecture Entrance Examination, 2010 (AIEEE) for admission in various degree courses of engineering. The petitioner submitted his application and appeared in the examination. The petitioner was declared qualified for the first round of counselling for the allotment of seat. On 16.07.2010 the petitioner got himself registered for the counselling and was given score card by the respondents in which 70 marks were given to him. Petitioner's all India ranking was shown as 159677 and State ranking was shown as 2344. Petitioner also submitted a list of institutions/colleges of his preference. On 08.07.2010 first online counselling guidelines were issued by the Uttarakhand Technical University, Dehradun in which date for first round of online counselling was shown as 08.07.2010 to 25.07.2010. On 21.07.2010 the petitioner was given provisional letter of seat allotment and petitioner was allotted College of Technology (Pantnagar University), Pantnagar under the category of Scheduled Caste. When the petitioner approached respondent no.2 for admission, the petitioner was asked to bring caste certificate as he was given admission under the Scheduled Caste category.

(3.) Learned counsel for the petitioner submitted that as per instruction (xi)(m) of the instructions issued alongwith the application form, students are treated eligible for State quota if they have passed their +2 examination from that State. Instruction (xi)(m) of the instructions is quoted below:- (m) State Code of Eligibility of the candidate: