DIVYANSHU RAMRATAN BADOLE Vs. DIRECTORATE OF TECHNICAL EDUCATION

JUDGEMENT

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

(2.) By this petition filed on 22/7/2015, the petitioner has challenged the following clause of Rules of Admission to the first year of Four Years Full Time Degree Courses in Engineering / Technology for the academic year 201516. The said clause reads thus :

(3.) The petitioner is interested in pursuing engineering course based upon his qualification and has also applied for CAP under the category of SC.