RAM KUMAR PRASAD Vs. BIRLA INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) THESE five writ applications are connected ones as in all of them, the petitioners have challenged the admissions in the different faculties in the Biria Institute of Technology, Mesra, Ranchi (hereinafter referred to as 'the Institute) on different grounds, including the illegalities, favouritism and nepoihm and, accordingly, they have been heard together and are being disposed of by this common judgment.

(2.) IN C.W.J.C. No. 3016 of 1996 (R), the petitioners, who are guardians of the two students, who have appeared at the Entrance Examination of 1996 Session in the Institute, have prayed (i) for a direction to the respondents to make admissions in the Bachelor of Engineering/Bachelor of Pharmaceutical Sciences/Bachelor of Architecture/Master of Business Administration/Master of Computer Applications and other courses of 1996 97 session strictly according to the final merit lists for all the categories in accordance with the directions of the Hon'ble Supreme Court in the case of Unni Krishnan v. State of Andhra Pradesh and others, reported in AIR 1993 Supreme Court 2178 and the direction of this Court in C.W.J.C. No. 2826 of 1994 (R), disposed of on 19.5.1995, a copy of which has been annexed as Annexure 4 to this writ petition, (ii) for quashing the merit lists/results of the Entrance Examination of 1996 session published by the Respondents as the same have not been prepared according to merit, (iii) to produce merit list of finally selected candidates under all categories of the Entrance Examination of said session and to make admission strictly according to the final merit list and to fill up all the seats for all the courses, (iv) not to keep any seat vacant for the so called spring semester, which is completely foreign to the prospectus issued by the respondents and in violation of the direction of this Court as contained in Annexure 4, (v) not to admit the students beyond the seat limit as prescribed by the AH India Council of Technical Education and (vi) to produce the answer books of the candidates so that the bungling and manipulation in the admission can be revealed before the Court.

(3.) SIMILARLY in C.W.J.C. No.3306 of 1996 (R), the sole petitioner has filed the present writ application alleging that he has secured 87 marks in the Entrance Examination of the Bachelor of Engineering Course, but the persons having secured lesser marks have been admitted.