HANISH KUKREJA Vs. STATE OF MP

JUDGEMENT

(1.) -IN this writ petition, the petitioner has prayed for a direction for holding his NRI sponsorship to be valid and further holding his admission in B.E. course under Non Resident Indian (NRI) quota as valid.

(2.) THE petitioner had made an application for admission in B.E. first year course in the respondent No.5 Institute of Engineering and Technology, Indore against NRI quota. THE petitioner was offered provisional admission against NRI quota on 14/08/2009. THE petitioner was sponsored by his first cousin i.e. his mother's sister's son, who is an NRI. His admission was later on cancelled. THE petitioner alleges that the cancellation was not communicated to him. He, therefore, approached this Court by way of the present writ petition.

(3.) LEARNED counsel appearing for the petitioner submitted that the first cousin, of the petitioner who is an NRI was eligible to sponsor the petitioner and rejection of admission of the petitioner against the NRI quota is unsustainable. He further submitted that the rejection order was not communicated to the petitioner.