PRITAM BAG Vs. JOINT SECRETARY, AIEEE

JUDGEMENT

(1.) SINCE common questions are involved in both the writ petitions, they were heard together and are being disposed of by this common order.

(2.) PETITIONER Nos. 1 and 2 who are the candidates and petitioner No. 3 who is the uncle of the candidate, namely, Lal Bihari Panigrahi in WP (C) No. 11048 of 2012 and the petitioner, who is, the father of the candidate, namely, Sibani Padhi, in WP (C) No. 12934 of 2012 have challenged the arbitrariness/gross irregularities done in allotment policy for Home State Quota (in short, "HSQ") in All India Engineering Entrance Examination, 2012 (hereinafter referred t9 as "The AIEEE, 2012") by the Central Counselling Board, 2012 for National Institute of Technology, Rourkela.

(3.) WHILE the matter stood thus, it is alleged by the petitioners that opposite party No. 2 with an ulterior motive published the Information Brochure for AIEEE, 2012 on 15.6.2012 in its website indicating therein that the counselling will commence from 16.5.2012 and changed the reservation policy for the State Quota for AIEEE, 2012.