C.A.E.E Vs. SALOONI GUPTA

JUDGEMENT

(1.) THE instant appeal under Clause 12 of the Letters Patent preferred by the Competent Authority for Entrance Examination, J&K is directed against judgment and order dated 09.07.2001 rendered by the learned Single Judge of this Court in OWP no. 470 of 1998.

(2.) THE writ petitioner- respondent was selected for admission to Ist year Bachelor of Engineering Course commencing from 1997 vide notification No. 7/J/CAEE/BE/97 of 1998 dated 24.05.1998. She was shown at serial no. 23 in the Open Merit category and she had secured 116 marks. She was allotted GCET. However, her name was deleted by a corrigendum issued by the appellant, which directed to read Roll no. 45553 Sakshi instead of Roll no. 455554 Salony Gupta appearing at serial no. 23 in the Annexure A to the notification dated 24.05.1998. The aforesaid corrigendum was challenged on the ground that the writ petitioner- respondent was selected in the Open Merit category and the corrigendum issued by the appellant was unjustified, arbitrary and illegal.

(3.) ACCORDINGLY , we are of the view that the appellant having violated the order of the Court in refusing to admit the writ petitioner- respondent on the basis of a non-existing corrigendum, the order of the learned Single Judge would not require any interference. We find that the cost of Rs. 1 Lac in the facts and circumstances is not on higher side. Accordingly the appeal is devoid of merit and is thus liable to be dismissed.