LAWS(RAJ)-1995-1-62

UMESH SHARMA Vs. STATE OF RAJASTHAN

Decided On January 31, 1995
UMESH SHARMA Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) THE petitioner is seeking admission in Engineering Degree Course on the basis of Pre -Engineering Test, 1994 through this writ petition. The Coordinator Pre -Engineering Test, 199 Mohan Lal Sukhadia University, Udalpur, (respondent No. 2) issued a notification which was published in the Rajasthan Patrika dated 6th August, 1994, for admission in Engineering Degree Course. It was a combined test for as many as 35 Institutes in Rajasthan. The name of Birla Institute of Technology & Science, Pilani, Rajasthan, (respondent No. 4) was also included in the said list.

(2.) THE petitioner appeared in the Test. He secured 672 marks out of 900. The merit list was notified. In general category, merit position No. 1 to 762 and in the reserve list merit position Nos. 763 to 912 were notified. The petitioner's merit position was 1006. The candidates whose names appeared in the merit list upto 762 were called for interview on different dates and given admissions. There was no question of considering the petitioner for admission, as his position in the merit list was 1006. He has been rightly denied admission.

(3.) APART from it in the merit list he stood at serial No. 1006 where as the admissions have been closed in all the Institutes of Rajasthan at serial No. 762. The writ petition deserves dismissal only on this ground.