AMIT KUMAR BANSAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) SHRI Amit Kumar Bansal petitioner has filed the present writ petition under Articles 226 and 227 of the Constitution of India against the respondents and he has prayed that the writ petition in the nature of certiorari be issued for quashing the letter No. P.2000/1468 dated 1st March, 2000 (copy An -nexure P -6) as the same is illegal, null and void, unconstitutional and against the provisions stipulated in the information brochure. The petitioner has further made a prayer that directions be issued to the respondents to regularise the admission of the petitioner to the B.Tech. IInd Year classes and further directions be given to the respondents to allow the petitioner to continue with his studies.

(2.) THE case set up by the petitioner is that the Government of Haryana decided to admit Diploma Holders directly in Bachelor of Engineering/B.Tech. IInd Year (IIIrd Semester) under Lateral Entry Scheme. Earlier these admissions were made on the basis of the marks obtained in the Diploma Examination but for the academic Session 1999 -2000, the admissions were made on the basis of Lateral Entrance Test (for short the LEET -1999) to be conducted in C.R. State College of Engineering, Murthal (Sonepat) for various Government/Private Technical Institutes in the State of Haryana. The petitioner passed two years Diploma in Computer Programming from Sant Longowal Institute of Engineering and Technology (for short the SLIET) which was equivalent to the Diploma Course of duration of three years from Haryana Board of Technical Education. The petitioner as well as one Neelu who had also done her diploma from SLIET were not allowed to appear in the Entrance Test on the plea that the Diploma passed by them was less than the duration of three years. The petitioner and Miss Neelu represented to respondent No. 2 bringing this fact to his notice and respondent No. 2 who vide letter wrote to respondent No. 4 to allow such candidates to appear in the LEET -1999 to be conducted 8th August, 1999. Further, the case of the petitioner that on 18th October, he was given admission (provisional) in IIIrd Semester of Computer Science and Engineering in N.C. College of Engineering, Israna (Panipat) subject to the approval of the competent authority of Kurukshetra University. Since 13th January, 2000, he has been Attending the classes regularly and appeared in the final examination of IIIrd Semester started from 28.12.1999 to 13.01.2000. In spite of the fact that the petitioner had been attending the classes of IVth Semester onwards he was issued with a memo.

(3.) I have heard the learned counsel for the patties and with their assistance, have gone through the record of the case.