AMIT KUMAR Vs. RAJASTHAN TECHNICAL UNIVERSITY AND OTHERS

JUDGEMENT

(1.) Above referred to nine identical writ petitions involve common questions of law and fact. They were, therefore, heard together and are being decided by this common judgment based on the facts of SBCWP No.2805/2007, Amit Kumar Vs. Rajasthan Technical University and ors. .

(2.) The petitioner Amit Kumar was admitted to Bachelor of Engineering (B.E.) Ist Year for the academic session 2006-07 under management quota of respondent No.3, Shankra Institute of Technology which is a private engineering college. The petitioner was given admission form as well as the prospectus. Respondents upon being satisfied with regard to all his eligibility 10 requirements and upon the petitioner completing all the formalities, granted him admission in the aforesaid course. Admission form of the petitioner was required to be forwarded to the Board of Technical Education Rajasthan, Jodhpur and according to the petitioner, even the process of admission was over seen by the Observer of the respondent-University. In SBCWP No.2813/2007, admission list has been placed on record which is not only signed by the Principal of the College but also by Dr.H.D. Charan, Observer of the Technical University. After verification and satisfaction of the eligibility of the petitioner, the University issued enrollment number to the petitioner and such enrollment number was forwarded to the respective colleges and was also conveyed to the petitioner.

(3.) Admission of the students to B.E. Course are made by three streams namely, (i) 15% seats are filled on the basis of All India Entrance Examination 1 known as AIEEE, (ii) 70% on the basis of entrance examination conducted by State Technical Board known as RPETEAP and (iii) 15% under the Management quota. Students are required to appear in both internal as well as external examinations conducted by the concerned college/institute in presence of the observer of the University and the practical examinations are 1 conducted on the basis of the copies supplied by the University. Only those candidates who are eligible to appear in final examination are allowed to attempt practicals. While total number of marks for the Ist year of B.E. is 1000 and out of that, 520 marks are provided for internal and practical examinations and remaining 480 marks for final examinations. Former examinations are 2 also known as 'mid term examinations'. Final result is declared on the basis of the marks secured by the students in mid term examination as also in practical and final examinations. The petitioners were allowed to appear in the mid term examinations and in fact they have also appeared in the practicals.