RAJENDRA KRISHNA YADAV Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been heard alongwith similar other writ petitions but since the course for which the petitioners of this writ petition had applied are different, they are being disposed of separately, although hearing in those writ petitions were made jointly.

(2.) Heard learned Counsel for the petitioners Sri H.S.N. Tripathi for the petitioners Sri Ramesh Upadhyay and learned Standing Counsel for the respondents.

(3.) The brief facts of the case are that applicants were invited through advertisement published in the daily newspaper Dainik Jagran dated 25-7-98 for direct admission in B.E./B. Tech and B. Arch for different branches of Government and Private Engineering Colleges of U.P. The requirement for the course was Diploma in any branch of Engineering having 10 + 2 Examination with Physics, Chemistry and Mathematics of first year B.E./B. Tech/B. Arch. For this purpose a combined Entrance examination was conducted by the Motilal Nehru Regional Engineering College, Allahabad. All the petitioners appeared in the examination held on 9-8-98. The result of the examination was declared and the name of all the petitioners find place in the select list at various places. But they were denied admission. Being aggrieved they filed the above mentioned writ petitions.