VIJAY KUMAR Vs. STATE

JUDGEMENT

(1.) At request, instant petition was finally heard while considering application dt. 26/03/09 Under Article 226(3) of Constitution seeking vacation of interim orders dt.16/01/09 whereby petitioner has been allowed to appear in remaining papers of B. Tech (2nd Yr) (Electronics & Communication Engg) Course provisionally subject to decision of this petition; and so also order dt.16/03/09 directing respondents to allow petitioner to attend Classes of 4th Semester B.Tech (Elec. & Comm. Engg.) on provisional basis.

(2.) Instant petition has been filed with the grievance that criteria adopted by respondents for admission of Diploma/B.Sc. Degree holders to 2nd year B.E./B.Tech/B.Pharma course pursuant to advertisement (Ann.2) issued by Board of Technical Education, Rajasthan (respondent No. 2) is arbitrary and in violation of Article 14 of Constitution of India.

(3.) Petitioner is a degree holder having qualified B.Sc. (Hons.) examination, 2006 held in May, 2007 as per mark sheet (Ann.1) issued by Baba Saheb Bhimrao Ambedkar Bihar University, Muzaffarpur. Respondent-Board of Technical Education issued advertisement (Ann.2) in regard to Centralised Admission of Diploma/B.Sc. Holders through Lateral Entry in Engineering & Pharmacy (LEEP-2008); and invited applications from candidates having passed Diploma in Engineering/ Pharmacy or B.Sc. (with Maths as a subject) for direct lateral admission to II-B.E./II-B.Pharma in various Engineering/Pharmacy Colleges of Rajasthan State.