GOPINATH GOVINDRAO LATPATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE petitions involve points of immense importance regarding admissions to Engineering and Technical courses in the State, for the year 1993-94.

(2.) THE results of the 12th standard examination were published on 31st May, 1993 and the Government has published the rules for admission for the said courses on 6th June, 1993. Along with the Rules, the Government has also published a Brochure indicating the institutions in the different University areas, the number of seats in such institutions, the courses in which the education is proposed to be imparted, the number of sanctioned seats, etc. for all the colleges and institutions. Along with the Brochure, the instructions for filling in application forms were also issued. The institutions or colleges, which are running the Engineering and Technical courses were given code numbers to enable the students to fill in the forms properly. In the Brochure, there were 37 courses mentioned with their respective code numbers. The candidates were required to give the preferences for institutions and/or colleges and the choices for the courses, indicating the code numbers of the institutions as well as the courses.

(3.) IT would be suffice for the purposes of the decision of writ petitions to state the facts in Writ Petition No. 2005 of 1993.