MANISHA RATH Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Learned counsel for the opposite parties state that they have received instructions. By consent of the learned counsel for the parties, this writ petition is disposed of at the stage of admission.

(2.) Admitted facts of the case are that the petitioner was admitted to Bio-Medical Engineering course in NIT, Rourkela on 107.2016 after having qualified in the JEE Main Examination, 2016. It is submitted that the first two semesters have common course and thereafter the specialized courses start. It is not disputed by the parties that for the year 2016-17, out of 890 seats in the institute, there were only 789 students who have taken admission in the institute and 101 seats remained vacant. The petitioner thus made a representation to the NIT, Rourkela for change of her branch to one of the following three branches i.e., Chemical Engineering, Mechanical Engineering and Electronics and Communication Engineering and the said application not having been decided, petitioner filed W.P.(C) No. 16263 of 2016 which was disposed of on 18.05.2017 with the direction to the opposite party no.3 to decide the application of the petitioner for change in allocation of the branch. Pursuant thereto on 19.06.2017 opposite party no. 3 has passed an order wherein it has been stated that after the counseling for the year 2016-2017 was over and candidates were allotted institutions, role of opposite party no.3-Central Seat Allocation Authority was over and that the appropriate authority for change of the branch would be the institute, where the petitioner is pursuing her studies.

(3.) In the light of the aforesaid facts, this writ petition has been filed challenging the order dated 19.06.2017 and also seeking for a direction to the opposite party no. 2-NIT Rourkela to upgrade the choice of the branch of the petitioner for her B.Tech. studies.