MANJU DOGRA Vs. SANT LONGOWAL INSTITUTE OF ENGINEERING

JUDGEMENT

(1.) Petitioner Manju Dogra, has filed the present writ petition under Articles 226/227 of the Constitution of India for the issuance of a writ in the nature of mandamus directing the respondents to admit the petitioner to the three years degree course in Mechanical Engineering on the strength of her merit position in the promotion test in accordance with terms and conditions of the prospectus which lays down reservation of 50% seats for vertical promotion out of the candidates who were registered in the diploma course.

(2.) The case of the petitioner is that in the year 1998, she look the admission in the two year Diploma of Foundry Technology (DFT). She completed the course within the prescribed period of two years. A total number of 35 students were admitted in the Diploma course before the cut off date. The petitioner who had qualified diploma as well as promotion test in which she stood at merit No. 18, applied for admission vide her application No. 6850 in the 4 year degree course in the Mechanical Engineering in the same institute on the vertical entry seat because in the prospectus 50% seats were reserved for the candidates who had done the diploma from the same institute. In the same process of admission, the respondents have admitted 17 students instead of 18 by taking in to account 34 students after calculating 50% reservation, as one student is said to have left the diploma course during the session.

(3.) The petitioner represented to the respondents vide Annexure P -3 to consider her case for admission as in other courses this formula has not been applied and in other courses, 50% reservation has been taken on the total number of sanctioned seats even if some students had left the diploma course.