RAJEEV PANDEY Vs. MADHAV INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) THIS petition is filed by the petitioners who have been denied admissions to Master of Engineering (part time course) for the year 2006- 07.

(2.) BRIEF facts of the case are that the petitioner No. 1 Rajeev Pandey was appointed as Sub-Engineer on daily wages in the Urban Administration and Development Department, Motimahal, Gwalior and he was regularised with effect from 10.10.1997. Petitioner No. 2 Ravindra Singh Yadav was appointed as Sub-Engineer in Water Resources Department, Gwalior with effect from 10.5.2004. Petitioner No. 1 passed his Bachelor of Engineering course in June 2004 while petitioner No. 2 has passed his Bachelor of Engineering course in 1987. Both these petitioners have applied to their respective departments seeking permission to prosecute Master's Degree course in Engineering. After obtaining permission from their respective departments, they applied for admission to ME (Civil) two years course vide applications Annexures P-3 and P-4 respectively. Counsel for the first round was scheduled in June, 2006 and the last date of submission of application forms as per Annexure P-5 20.6.2006. Both the petitioners did not apply in pursuance of the said advertisement. After the first round of counselling, another advertisement Annexure P-6 was issued whereby applications for counselling were invited upto 25th July, 2006 and counselling was scheduled from 26th July, 2006. Petitioner No. 1 applied in pursuance of the said advertisement on 7.6.2006 while petitioner No. 2 applied on 20.6.2006. Thus, both the petitioners have applied for admission before the last date as mentioned in the advertisement Annexure P-6.

(3.) ADMISSION to the course in question is governed by Ordinance No. 8 for Degree in Master of Engineering/Technology (ME/M. Tech.). annexure P-8 issued by RGPV. As per condition No. 2 (3) sponsored candidates must have at least two years experience in the relevant field after passing the qualifying examination. Thus, as per requirement of Ordinance No. 8, two years experience in the relevant field after passing BE examination is neccessary.