VIKAS SONI Vs. MALAVIYA REGIONAL ENGINEERING COLLEGE JAIPUR

JUDGEMENT

(1.) The petitioner applied for admission in Engineering Colleges of Rajasthan and Rajasthan seats of other regional engineering colleges. The petitioner submitted this form in the category of "children of defence personnel killed" and in this regard he also submitted the certificate in the prescribed format along with the form which was duly verified by the Zila Sainik Welfare Officer, Sikar.

(2.) The petitioner was informed by the Co-ordinator. RPET that as per the certificate which has been produced by him for claiming as children of defence kill personnel category the date of death of father was mentioned 20-9-1965 whereas date of birth of the petitioner is 2-7-1983 and the petitioner was asked to justify the claim for category of reservation in view of this fact.

(3.) Petitioner submitted a detailed reply to the aforesaid letter before the Coordinator wherein it was submitted that when the petitioner was of five years of age, his mother Smt. Sushila Devi widow of late Shri Hajari Singh adopted him as per the settled and religious customs and thereafter an adoption-deed was also registered before the Registrar, Chirawa, Distt. Jhunjhunu on 1-6-1989.