EVEREST EDUCATIONAL SOCIETY Vs. THE ADMISSIONS REGULATING AUTHORITY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the petitioner and the learned A.G.P., heard finally.

(2.) The petitioner has sought the relief of setting side the condition of eligibility of the candidates to be admitted at institutional level after fourth round of Centralized Admission Process (for short, "C.A.P.") for admission to first year Engineering courses from amongst those candidates only who obtained the marks at the qualifying examination and the conditions of non -zero CET (Common Entrance Test) Score/non -zero GATE (Graduate Aptitude Test in Engineering) Score and of his registration with C.A.P. only.

(3.) The learned counsel for the petitioner, based on the averments made in the petition and the documents annexed thereto, submits that as per the Notification dated 11th March, 2016 (Exhibit -B to the petition) for admission to Engineering and Technology professional courses, first year, Clause 1 (A) (1) (iii) of Schedule - B to the said Notification mandates that the candidate must obtain score in CET conducted by the Competent Authority. Respondent No. 3 - the Director of Technical Education, Government of Maharashtra issued Circular dated 25th May, 2016 laying the conditions for admission to the first year courses therein making it compulsory that the candidate seeking admission in private institutions shall be from the merit list of the candidates prepared by the C.A.P. It has been clarified in the said circular that the candidate, whose name does not find place in the merit list, would not at all be considered for admission to the seats to be filled up by the Institution.