VISHAL RAJ Vs. STATE OF U P

JUDGEMENT

(1.) SHOBHA Dikshit, J. Learned Standing Counsel accepts notice and prays for short time to seek instructions. A week's time is granted, put up on 16th August, 1994.

(2.) THE grievance of the petitioner is that his chances for admission to a technical course in one of the U. P. Engineering Colleges has been com pletely eliminated due to reduction in the percentage of qualifying marks fixed for reserved category candidates from 25% to 16% only vide impugned circular dated 13-7-1994. THE contention of the learned counsel is that no change in the eligibility condition could be legally made after the examination was held in May 1994 and the merit list was also announced on 3rd July, 1994. It is further submitted that while he was waiting for a call for counselling the impugned circular as also a Second Merit List has been issued through the previous Government. Order dated 25-6-1990 contained in Annexure-5 still exists which inter alia provides that to the event sufficient number of eligible candidates to fill the SC/st quota are not available, such vacant seats shall be filled by the general category candidates. He further contends that in order to completely eliminate any chance of a general category candidates to be adjusted against the vacant seats in reserved category the counselling for reserved category candidates has been fixed as 5th August whereas that of general candidates on 10th and llth August, 1994.