YATIENDRA YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The case of the petitioners in short is that they are aspirant candidates for admission to Ist year BE/B.Sc. (Engg.)/B.Tech/B.Arch Degree Courses in various Engineering Colleges (Government or Private) in the State of Rajasthan for the academic session 1999-2000.

(2.) The petitioners had all appeared in the Rajasthan Pre-Engineering (Entrance) Test-1999 (RPET) held on 1st, 2nd and 3rd June, 1999 respectively and qualified the same. The said examination was convened by the respondents for filling up the seats in the 1st Year of Bachelor of Engineering (B.E.) and other technical courses referred to above in various Engineering Colleges both Govt. and private as aforesaid, with the State of Rajasthan.

(3.) Pursuant to the declaration of the result of RPET Examination-1999, which was published in newspapers on 10-7-99 (Ann. 1), a combined merit-list for General and OBC candidates and separate merit-list for SC/ST, Girls (General) and, OBC, SC, ST and other reserved classes were prepared. As per the above list the position of the petitioners in order of merit is as under :