VARSHA SHRIVASTAVA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These appeals are being decided by this common judgment/order.The appellants are hereby impugning the order which has been passed by learned single Judge of this Court on 17-1-2000 whereby learned Judge dismissed the writ petitions filed by these appellants.

(2.) The appellants are taking the exception to the judgment and order passed by learned single Judge on brief grounds like non-consideration of the relevant provisions around which the admissions of the students revolved. It has been also contended that learned single Judge committed the error in interpreting the relevant Rules made for admitting the students to the 1st year of B.E./B. Arch. The exception has also been taken to the judgment and order passed by the learned single Judge by criticising it on the ground that learned Judge has not considered that there has been infringement of the fundamental rights of the appellants so far as Articles 14 and 21 of the Indian Constitution is concerned.

(3.) Appellants Ku. Varsha Shrivastava, Madhur. . . . Agarwal and Soumi Chatterjee had appeared for P.E.T. examination. They secured marks above 33% in P.E.T. Examination. In view of that, they claimed that they should have been admitted in 1st year of B.E. course and that too in Govindram Seksaria Institute of Technology and Science, Indore (hereinafter referred to as 'Institution' for convenience). In the alternative, it was contended that they should have been admitted in other parallel institutions.