LAWS(P&H)-1995-2-6

ANURAG SHARMA Vs. REGIONAL ENGINEERING COLLEGE KURUKSHETRA

Decided On February 01, 1995
ANURAG SHARMA (MINOR) THROUGH HIS FATHER R.N.SHARMA Appellant
V/S
REGIONAL ENGINEERING COLLEGE, KURUKSHETRA THROUGH ITS PRINCIPAL Respondents

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of mandamus directing the respondents to consider his case for admission to the B. Tech. (Textile Technology) Course as candidates below him including respondent No. 3 have already been admitted to the said course. A few facts may be noticed.

(2.) A combined entrance test for admission to the various Engineering Colleges in the State of Haryana was held on June 4, 1995. The petitioner who claims to be a member of the Backward Classes appeared in that test. He qualified it. He was placed at No. 3602 in the order of merit.

(3.) The candidates who had qualified the entrance test were required to submit fresh application for admission to the Engineering Course. These applications had to reach the Chairman of the Admission Committee on or before September 8, 1995. The petitioner sent his application form by speed post from the post office at Bhiwani in the State of Haryana on September 2, 1995. In the normal course of events, it should have reached the address on or before the last date fixed for the receipt of applications. The Chairman had to send letters of interview to the various applicants. However, a notice was published in the Times of India giving the schedule for admission. The candidates form No. 3201 to 4000 had to be interviewed on September 25, 1995. Various other categories of candidates were to be interviewed thereafter. It was further stipulated that the applicants who did not receive the interview letters may present themselves along with original documents and fee in accordance with the prescribed schedule of dates. Accordingly, the petitioner reported for interview on September 25, 1995. He was informed that the application form having not been received by the last date viz. September 8, 1995, his candidature shall not be considered. The representation etc. submitted by the petitioner having borne no fruitful results, he has approached this Court through the present writ petition on October 5, 1995.