GURJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) This batch of five cases (C W. P. Nos. 992, 1523, 1532, 1600 and 1601 of 1995) is proposed to be decided by a common judgment since the question involved for determination is the same. However, specific reference would be made to a particular case wherever it is found necessary.

(2.) In order to understand the matter, detailed reference to the facts in Civil Writ Petition No, 992 of 1995, (Gurjeet Singh v. State of H. P. and others) is being made. After passing 10 +2 examination, petitioners Gurjeet Singh, Maheep Sharma joined three year degree course in Government Polytechnic College, Hamirpur in mechanical trade ; petitioner Shiv Ram joined Government Polytechnic College, Sunderoagar in Civil Engineering ; petitioner Sunit Kumar joined Government Polytechnic College, Rohru in electronics and communication engineering; and similarly, petitioner Shalini Sharma joined Women Polytechnic Kandaghat in electronics and communication engineering. All the petitioners, except Shalini Sharma, have joined three, year diploma course after passing 10 + 2 examination and secured quite high marks in the respective trades.

(3.) With a view to improve their qualifications; they sought admission in Regional Engineering College (REG) Hamirpur where one seat is provided in every trade for diploma -holders. Prospectus of this College provides four seats in different trades for the students who have obtained three year diploma and such students are to be admitted in degree courses in the trades in which they have obtained the diplomas. For academic year 1994 -9 , this College did not provide any seat in mechanical trade for diploma -holders since it had no degree course in mechanical trade However, Ail India Council for Technical Education (AICTE) through telegram dated August 17, 1994 informed the District Information Officer, Hamirpur N. I. C. to convey to the Principal, REC, Hamirpur that AICTE had given approval to REC, Hamirpur for introduction of degree course in mechanical engineering with annual intake of 30 (thirty) from academic session 1994 -95 vide letter No. F. 765/62/10I/RC/94, "dated August 16, 1994;