DEEPAK MAKKAR Vs. KURUKSHETRA UNIVERSITY KURUKSHETRA

JUDGEMENT

(1.) The petitioner in this petition under Articles 226/227 of the Constitution of India prays for issuance of a writ in the nature of Certiorari, calling for the records of the respondents and quashing the impugned orders dated 19th June, 2001, 22nd June, 2001 and 10t10t 10/07/2001, Annexures P/3 to P/5 respectively.

(2.) Vide impugned order dated 19-6-2001, Annexure P/3, the representation of the students mentioned therein including the petitioner for regularisation of their admissions to the Bachelor of Technical Course 1st semester for session 2000-2001 in the Haryana College of Technology and Management affiliated under Kurukshetra University was rejected and their admissions were consequently cancelled by the College and the University by the subsequent afore-referred orders.

(3.) The petitioner, while awaiting his result of 10+2 examination, appeared in the Entrance Test for admission to Technical Courses, in various colleges in the State of Haryana, (hereinafter referred to as CET examination). This examination was conducted on behalf of the State by Guru Jambeshwar University, Hisar. The petitioner got rank of 7158 in this examination. Upon declaration of the result, the petitioner got compartment in 10+2 examination. In terms of the Brochure, no candidate was entitled to take examination in the technical graduation courses as a matter of right. However, like the previous year, the Government of Haryana, Department of Technical Education, took a decision to grant provisional admission to the candidates in the B.Tech Courses, who had got compartment in 10+2 examination subject to their clearing the said examination in the supplementary examination, which was to be held in September 2000. On the basis of this decision, the competent authority granted admission to the petitioner in Haryana College of Technology and Management-respondent No. 3 in the petition. Supplementary examination of 10+2 was held by the Board of School Education, Haryana and its result was declared on 6/12/2000. The petitioner cleared the supplementary examination in his compartment by securing 62% marks. As already noticed, the petitioner was granted admission to the course and, the first semester examination was held in February, 2001 and the 2nd Semester examination was held by the University on 13/06/2001. It is at that stage that the representation of the petitioner for regularisation of his examination was rejected on 19th June, 2001 and his admission was cancelled by the University and College on 22/06/2001 and on 10/07/2001 respectively. Cancellation of admission by these orders have compelled the petitioner to approach this Court by filing the present petition.