NITYA NAND CHOUDHARY Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) This order will dispose of three Civil Petitions Nos. 10934, 2852 and 15190 of 2001 in which common questions of law and fact arise. Since arguments were addressed in Civil Writ Petition No. 12852 of 2001, facts are being taken from this case.

(2.) Admissions to the four years B.Tech/B.E. Engineering/Technology courses 2000-2001 were made on the basis of an entrance test which was conducted by Guru Jambeshwar University, Hisar for all the Enigineering Colleges in the State of Haryana. This test which was held on 9-7-2000 was open to candidates who had passed their qualifying examination (10 + 2) or had appeared in the qualifying examination in March/April, 2000, 15 per cent seats in all the Engineering Colleges were meant for students who appeared from schools/colleges located anywhere in India/Abroad known as the All India category. 50 per cent seats in private colleges were free seats (normal fee) and the remaining 50 per cent were payment seats. No eligible candidate could be given admission to an engineering course in any institution in the State unless he had taken the entrance test.

(3.) Petitioners who had passed their qualifying exam. of 10 + 2 from Bihar Intermediate Education Council (for short the Council), took the entrance test and qualified for admission to an engineering course. They were seeking admission against 15% meant for the All India category. On the basis of their merit in the entrance test, petitioners Nos. 1 and 2 were admitted in Seth Jai Prakash Mukand Lal Institute of Engineering and Technology, Radaur, District Yamunagar in the discipline of Computer Science and Mechanical Engineering, respectively, whereas petitioner No. 3 was given admission in the Maharishi Markandeshwar Engineering College, Mullana, District Ambala, Petitioners Nos. 1 and 2 were admitted against free seats whereas petitioner No. 3 was given admission against a paid seat. All the petitioners received letters from the Chairman of the Admissions Committee informing them that they had been admitted on the basis of their merit in the entrance test and on the basis of the counselling held thereafter. The colleges where the petitioners were given admission are affiliated to the Kurukshetra University (hereinafter referred to as the University). In pursuance to their admission, the petitioners joined the first year of the four years course and started attending their classes.