DINESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners in these two cases viz. Civil Writ Petitions Nos. 14702 and 14589 of 1995, pray for the issue of a writ of mandamus directing the respondents to consider their claim for admission to the Four Years' course in Engineering. Learned counsel for the parties have referred to the facts as averred in CWP No. 14702 of 1995. These may be briefly noticed.

(2.) The petitioner is a member of the Scheduled Castes. He passed the 10+2 examination in the year 1995. On June 4, 1995, he appeared in the entrance test conducted by the Regional Engineering College, Kurukshetra for admission to the various degree courses in different Engineering Colleges in the State. The petitioner appeared in the test. The result was declared on July 10, 1995. He qualified the test. He was placed at No. 11442 in order of merit.

(3.) The result as declared by respondent No. 3 was challenged through several writ petitions in this court including CWP No. 9328 of 1995. It was alleged that the marks had been unilaterally altered and that the result was not based on a fair assessment of the answer sheets. These writ petitions were heard and dismissed vide order dated August 11, 1995.