SACHIN AHLAWAT Vs. CHAIRMAN COMBINED ENTRANCE EXAMINATION TEST

JUDGEMENT

(1.) Petitioner Sachin Ahlawat seeks quashing of order dated 5.4.1999 and to permit him to study in Shri Baba Mast Nath Engineering College, Asthal Bohar, Distt. Rohtak.

(2.) The relevant facts are that the Director of Technical Education, Haryana, had issued admission Brochure for admission to various Regional Engineering Colleges in the Country and various Government/non-Government Engineering College in Haryana State. Regional Engineering College, Kurukshetra was entrusted the duty with respect to the admission. The petitioner applied for admission in pursuance of the Admission Brochure and appeared in the written test. He was offered admission in Bachelor of Engineering (Mechanical) in B.M.N. College, Asthal Bohar, Distt. Rohtak. He started attending classes on 12.8.1998. There is a provision in the Brochure that a candidate once admitted cannot be allowed to participate in the next counselling. The petitioner with certain other persons had filed a civil writ petition challenging the said condition of the Brochure. They had claimed it to be violative of Art. 14 of the Constitution of India. The said petition was admitted and interim order was passed by this Court on 21.9.1998. The petitioner and others were allowed to join the counselling subject to further orders of the Court. The petitioner thereupon was allowed to participate in the next counselling. He was allotted Chhotu Ram State College of Engineering, Murthal. He appeared in the said College in Oct., 1998 and was offered the Architecture branch which was not acceptable to him. He continued his studies in Shri Baba Mast Nath Engineering College. The petitioner took his first semester examination and continued his studies. The petitioner subsequently had withdrawn the Civil Writ Petition No. 14532 of 1998. He submitted an application to respondent No. 1 that he may be allowed to study at a place where he was originally admitted. The said application has since been rejected. The petitioner by virtue of the present writ petition challenges the order rejecting his request to permit him to study in Shri Babu Mast Nath Engineering College, Asthal Bohar.

(3.) In the reply filed, respondent No. 1 had contested the petition. It is admitted that the petitioner was allowed to participate in the subsequent counselling as per interim order passed by this Court on 21.9.1998. The petitioner was given admission in Chhotu Ram State College of Engineering, Murthal. The petitioner continued to study in Shri Baba Mast Nath Engineering College, Asthal Bohar. It was asserted that the petitioner cannot continue to study at Asthal Bohar and the action of the respondent rejecting his request is valid.