NEHA MANOJKUMAR JOSHIPURA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Special Civil Application filed under Art. 226 of the Constitution of India, the petitioner seeks direction to the respondents to give her admission to B.E. Civil, III Semester corresponding course at Lakhdirsinhji Engineering College at Morabi.

(2.) The say of the petitioner is that she applied for B.E. Civil, III Semester Corresponding Course and she was called for interview on 3-8-1995. The name of the petitioner was placed in the Merit List. However, she was refused admission on the ground that she has not passed H.S.C. Examination prior to passing Diploma Course. There is provision regarding admission of Diploma holders to B.E. Third Semester. 10%. seats are reserved for such entry. The relevant rules providing the details regarding Diploma entry is contained in the information booklet.

(3.) The say of the respondent is that as per the Rules, who have passed 12th Standard are eligible for admission in 3rd Semester (Second year) as can be seen from the amended Rules approved by the Government Resolution dated 17-6-1993. The petitioner is said to have passed Diploma in September 1993 and thereafter H.S.C. Examination i.e. XII Standard Examination in March 1995. She has acquired the qualification of H.S.C. Examination after obtaining Diploma and not before that and as such she is not eligible.