LAWS(P&H)-2015-7-621

NIKHIL PESHAWARIA Vs. PANJAB UNIVERSITY AND OTHERS

Decided On July 10, 2015
Nikhil Peshawaria Appellant
V/S
Panjab University And Others Respondents

JUDGEMENT

(1.) The petitioner, after securing 94% marks in 10+2 examination, appeared in the Joint Entrance Test (JEE Mains), conducted by the CBSE and secured overall All India Rank 88062, Category Rank 59851, overall State Rank 725 and State Category Rank 647. For the purpose of admission in the Engineering and Architecture Degree courses in the institutions located at Chandigarh under the aegis of Panjab University, Chandigarh, counselling was held through a Joint Admission Committee and the following sessions were held:-

(2.) The petitioner succeeded in getting admission in the spot round of counselling in the B.E. (Electronics and Communication) in the Chandigarh College of Engineering and Technology, Sector-26, Chandigarh (hereinafter referred to as the "CCET, Chandigarh"), in which he is studying till date.

(3.) The petitioner had earlier filed CWP No.8416 of 2015, in which it was prayed that a direction be issued to the respondents to grant him admission against the vacant seat of B.E. (Computer Science) in the University Institute of Engineering and Technology, Panjab University, Chandigarh (hereinafter referred to as the "UIET, Chandigarh"). It was alleged therein that few seats in the B.E. (Computer Science) remained vacant in the UIET, Chandigarh, to which the petitioner can be upgraded.