SHUHAM KABU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The AGP waives service. By consent and on the request of learned counsel, the petition is taken up for hearing and final disposal.

(2.) The two Petitioners before the Court are sisters who together with their families were displaced after 1990 due to the situation in the State of Jammu and Kashmir. The parents of the Petitioners migrated to Pune. The Petitioners passed their S.S.C. in 2011 from the I.C.S.E. board and thereafter completed their H.S.C. in 2013 with 97.3% and 94% marks respectively. Both of them were desirous of applying for admission to an engineering degree course in the State of Maharashtra.

(3.) In the State of Maharashtra, the Directorate of Technical Education has, since 1995, earmarked one seat in every technical course over and above the sanctioned intake for migrant students from Jammu and Kashmir These earmarked seats are for each course conducted by every college. 1,870 seats during the current year are earmarked for migrant students from Jammu and Kashmir for the purposes of admission to engineering courses. This quota is in nonautonomous institutions.