NEHA ACHREKAR Vs. DIRECTORATE OF TECHNICAL EDUCATION

JUDGEMENT

(1.) Heard the learned Counsel for the parties

(2.) The petitioner herein is seeking an admission to the management course either for MBA or MMS for the academic year 2005-2006 though the examination under the State Government. She has appeared for the Central entrance Test (CET) held by the State Government and has passed the CET. Her only problem is that though she claims to belong to an Other Backward class (OBC) , she did not have the Non-creamy layer certificate when she filled up the form. She has obtained it now and before the allotment of students to the colleges starts. That process is to be held tomorrow i. e. on 21 st July 2005. Hence, urgency in the matter.

(3.) Considering the urgency of the matter, we issue Rule and make it returnable forthwith. Mr. Nargolkar, learned AGP, has fairly proceeded with the matter on instructions of one Mr. S. V. Kolla, Assistant Director (Technical) , who is present in Court. He has opposed the reliefs in the petition without filing a reply. He has drawn our attention to the relevant rules in this behalf, which according to us, is sufficient by way of defence of the respondent.