MANGESH RAJAN DERVANKAR Vs. ADMISSIONS REGULATING AUTHORITY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The petitioner is seeking direction to quash and set aside the order dtd. 22/10/2021 passed by the respondent No.1- Admissions Regulating Authority (hereinafter referred to as 'ARA'), whereby the ARA dismissed the Review Application made by the respondent No.5 - College, seeking reconsideration of earlier order passed by the ARA dtd. 29/3/2019, whereby the admission of the petitioner to Bachelor of Architecture, was not approved.

(3.) It is the case of the petitioner that the State Common Entrance Test Cell (for short 'State CET') on 11/6/2018 published admission notice for B. Architecture for the academic year 2018-2019. On 22/6/2018, the petitioner submitted application for caste verification certificate. He completed online registration and document verification at Facilitation Centre and on verification of the documents, the petitioner was found eligible for Non CAP admission only after 22/6/2018. The petitioner passed his H.S.C. with Mathematics and obtained 68% aggregate marks, which are above the eligibility marks of at least 50% in aggregate for Open Category. The petitioner obtained 95.5 marks in NATA (National Aptitude Test in Architecture, 2018) well above the qualifying marks of 70 in NATA. The petitioner was therefore eligible to take admission in Open Category as per the admission notice.