ATUL KHAJURIA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The appellants herein are aggrieved of the judgment of learned Single Judge dated 24th of April, 2014 whereby two connected petitions (OWP No. 310/2014 filed by Atul Khajuria and Ors. and OWP No. 311/2014 filed by MIET (Jammu) stand dismissed. Since issue involved in both the appeals is virtually the same, therefore, we have also clubbed them together for adjudication.

(2.) Board of Professional Entrance Examinations (hereinafter to be referred to as "BOPEE") published a notification in the leading Dailies of the State for conducting Common Entrance Test (CET) 2013 on 22nd and 23rd of June, 2013 for various courses including B.E. Courses for admission to Government Engineering Colleges as well as Private Professional Engineering Colleges including Model Institute of Engineering and Technology (for short 'MIET) Jammu.

(3.) Due to certain irregularities, the aforesaid examination was cancelled and fresh CET was conducted on 27th and 28th of July, 2013.