MOHD ASIF Vs. RAJ TECH UNIV

JUDGEMENT

(1.) Both the petitions involving identical issue were heard together at joint request of parties and are being decided by common order.

(2.) CWP-2335/2009 was jointly filed by nine petitioners but Sunil Yadav withdrew his name from the array of petitioners, which was deleted; and now there remains only eight petitioners who are students of MBA on being admitted for academic session-2008-09 against 15% management quota in respondent-5 (Institute of Engineering & Technology, Alwar).

(3.) At the same time, CWP-2336/2009 has been jointly filed by three petitioners who took admission in MBA against management quota in respondent-5 (Alwar Institute of Engineering & Technology). However, their common grievance is that despite being eligible for seeking admission to MBA in academic session 2008-09, respondent-University took technical plea that since institutions failed to send their respective forms on or before due date fixed, as per last counselling having taken place on 19/11/2008, they could not be considered to be eligible to participate in the course which they joined in respective institutions.