DATTATRAYA SATWAJI NARWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has passed 12th Std. examination and has secured 72% marks in aggregate in mathematics group i.e. in the subjects of physics, chemistry and mathematics and he applied for the admission to B.E. Degree Course in Government College of Engineering at Aurangabad. The petitioner belongs to scheduled caste reserved category. In the petition, the petitioner had contended that even though persons in that reserved category who have secured less number of marks and percentage than the petitioner have been admitted. The petitioner is not admitted to the engineering degree Course on the ground that the petitioner has remained absent at the time of scrutiny as provided by Rule 6(1)(b) of the Rules for admission to the First Year degree courses in engineering and technology for the year 1987-88.

(2.) In para 4 of the petition, the petitioner has given the names of various students who have scored less number of marks in the relevant group than the petitioner. Out of which some of the students are admitted to the engineering degree course in the Government College of Engineering at Aurangabad. The petitioner has secured total 216 marks in mathematics group while the students admitted have secured less than 216 marks in total in the relevant group.

(3.) It is admitted position that the petitioner is denied admission on the sole ground that the petitioner has failed to report and remained absent at the time of the scrutiny of his application. Even though otherwise the petitioner is entitled to be admitted to the engineering degree course for the year 1987-88.