SAURABH Vs. STATE OF MP

JUDGEMENT

(1.) THIS order will also govern the disposal of Writ Petition No.759 of 2010 [Karan s/o Sanjeev Gagrani v/s State of M.P. and others], The main order is being passed in Writ Petition No.760 of 2010.

(2.) IN this writ petition the communications even dated 20.08.2009 [Annexures- P/15 and P/16] and the letter dated 09.09.2009 [Annexure- P/18] by which the petitioners were informed that they were ineligible for admission under Non Resident INdian (NRI) quota in BE. Courses are under challenge.

(3.) ON the representation by the Respondent No.5 - College, the Engineering Course Counseling Authority (ECCA) sent communication dated 09 09 2009 [Annexure P/18] stating that individual case of each candidate was scrutinized and 11 candidates were found fulfilling the requirements and remaining 19 vacant seats were merged into general pool seats. Aggrieved with these communications, the petitioners have approached this Court by way of present writ petitions.