ABHINAV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) In these petitions, the petitioners have prayed for striking down Entry 1 of Annexure x attached with the prospectus issued by Maharshi Dayanand University, Rohtak (for short, the University) whereby the examination conducted by Bihar Intermediate Education Council, Patna (for short, the Council) has been included in the list of examinations which have been de-recognised. They have further prayed for issuance of a writ in the nature of mandamus directing the University and Apeejay College of Engineering, Village Silani, District Gurgaon (for short, the College) to treat them eligible for admission in Bachelor of Engineering Course against management quota seats.

(2.) For the sake of convenience, we may notice the facts from CWP No. 12680 of 2003.

(3.) After having passed 10+2 examination conducted by the Council in the year 2002, petitioner-Abhinav Kumar appeared in All India Engineering Pharmacy/Architecture Entrance Examination-2003 (for short, 'AIEEE-2003') conducted by the Central Board of School Education. He was declared successful and placed at No. 8995 in the State list. However, he was not allowed to participate in the counselling held for the purpose of admission of the successful candidates on the ground that 10+2 examination passed by him is not recognised. He then applied to the Principal of the College for admission against the management quota seats clearly stating in the application that he had passed 10+2 examination conducted by the Council. However, the College authorities did not consider his case for admission apparently because the examination conducted by the Council was included in the list of de-recognised examinations published in the prospectus issued by the University.