LAWS(P&H)-2007-10-192

RAGHAV PATHAK Vs. THAPAR UNIVERSITY, PATIALA

Decided On October 15, 2007
RAGHAV PATHAK Appellant
V/S
THAPAR UNIVERSITY, PATIALA Respondents

JUDGEMENT

(1.) This petition seeks a direction to quash admission of respondent No. 2 in B.E. (Electronics and Communication Engineering) and for a direction to the respondent-University to admit the petitioner to B.E. (Computer Engineering).

(2.) Case of the petitioner is that after passing 10+2. He applied for Bachelor of Engineering Course for the Session 2007-08. Respondent No.2 was admitted to the discipline of B.E. (Electronics and Communication Engineering) in the first counselling held from June 13 to June 18, 2007. Second counselling was held on 29.7.2007, wherein the petitioner made a claim for Course in Computer Engineering, which was available but was given to respondent Not, contrary to the provision of the prospectus that a candidate who was given admission once, could not change the discipline. The petitioner made a representation. His claim was rejected vide letter dated 2.8.2007 on the ground that the candidate admitted was higher in merit.

(3.) Contention raised on behalf of the petitioner is that as per Clause 5.7 of the prospectus, respondent No. 2 could not be given admission, who had already exercised option once.