KALPANA PAREEK Vs. UNION OF INDIA

JUDGEMENT

(1.) . The petitioner is a student. She has applied for Engineering/Pharmacy Degree/Diploma Course to the Centralized Degree Admission Committee, L.D. College of Engineering, Ahmedabad. The Committee accepted her application and she was given Registration No.CV-OP-0047. Her name appeared at Sr.No.260 in open merit list notified by the Admission Committee respondent No.3. Thereafter she was asked to appear before the Committee for counseling for admission on 24.9.2001. She indicated that she was interested in Pharmacy Degree Course. She was found to be eligible for admission to the Engineering Course as her name appeared in Merit List No.260 and she was informed that the candidates upto Sr.No.377 in the merit list are likely to get admission in Pharmacy Course. However, the respondent No.3 Committee dropped her name on the ground that she failed to produce "DOMICILE CERTIFICATE" of the State of Gujarat by letter dated 13.7.2001 Annexure : D. the same is challenged by way of this petition.

(2.) . Learned Counsel Shri Malkan for the petitioner submitted that under clause 3.8 the children of the Government Officers are entitled, but not all the persons who are in private institution or companies. The same is violative of Article 14 of the Constitution of India.

(3.) . The petitioner has prayed in this petition to issue a writ of mandamus or any other writ order or direction directing the respondent No.1 Union of India to appoint High Power Committee to examine into the anomaly in the rules pertaining to "DOMICILE" for admission in 1st Year of Engineering/Pharmacy Degree/Diploma Course by educational institutions all over the Country, to suitably amend the rules pertaining to "DOMICILE" so as to resolve anomaly rendering a student like the petitioner ineligible to admission for want of "DOMICILE CERTIFICATE' by the University/Educational Institution all over the country.