LAWS(GJH)-1995-1-54

BHATT NAMRAT ANANTRAI Vs. STATE OF GUJARAT

Decided On January 21, 1995
Bhatt Namrat Anantrai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) . This Special Civil Application has been filed seeking direction to the respondent-authorities particularly, respondent No. 3, i.e. L. D. Engineering College, Ahmedabad to give admission to the petitioner in Degree Course in Pharmacy according to his (sic. Her) marks.

(2.) . The short question involved in the present Special Civil Application is as to whether it is obligatory on the respondent-Director of Technical Education to wait for admission to First Year Course of Diploma (sic. Degree) in Engineering and Pharmacy till the result of Diploma Course in Engineering and Pharmacy Colleges in the entire State of Gujarat are declared.

(3.) . The Department of Technical Education issued an advertisement for admission to Degree Course Engineering/Pharmacy Courses. The application forms duly filled in were required to be submitted by 16-8-1994 to the Executive Secretary, Central Degree Course Admission Committee, L. D. College of Engineering, Ahmedabad. It appears that admission to the Pharmacy stream is jointly given through two channels One is from open channel and another is from the successful meritorious students who have completed pharmacy from various diploma Colleges. 3% of the total seats are reserved for the second category of students, i.e. Diploma-Holder of Pharmacy Courses.