JEET KUMAR Vs. STATE

JUDGEMENT

(1.) A very short point is involved for consideration and determination in these two petitions, which are disposed of by this common order.

(2.) THE petitioners in both the cases were candidates in the Entrance examination for B.E. in various Engineering courses. Both the petitioners were selected for the courses, the petitioner Jeet Kumar in mining course (Code 06) and petitioner Ajay Kumar Sharma for Metallurgical course (Code 08); whereas petitioner Jeet Kumar had obtained 121 marks in the Entrance examination, petitioner Ajay Kumar Sharma had obtained 114 marks in the said examination. The last candidate selected in the open merit category had 138 marks. So far facts are not disputed by the parties. The dispute now starts.

(3.) THE petitioners are challenging Notification No: BE/CAEE of 1994 dated 26th September, 1994, whereby the Competent Authority has cancelled their nomination in the aforesaid two courses and instead admitted two other persons, namely, Bhupinder Singh and Puneet Kohli for the said two courses. The petitioners are aggrieved of the issuance of the aforesaid Notification and have challenged the same in this court through the medium of the two petitions.