Amit Meena S/O Kaduram Meena vs Convenor, Reap-2021, Centre For ...
2021 Latest Caselaw 6880 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13606/2021

Amit Meena S/o Kaduram Meena
                                                                  ----Petitioner
                                   Versus
Convenor, Reap-2021, Centre For Electronic Governance
                                                                ----Respondent

For Petitioner(s) : Mr. Pradeep Bacholiya Mr. Naveen Dhuwan For Respondent(s) : Mr. Hari Kishan Saini, Dy.G.C.

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

24/11/2021

Counsel for the petitioner submitted that the issue involved

in this writ petition has been considered by the Coordinate Bench

of this Court in the matter of Sachin Shekhawat & Ors. Vs.

Gonvenor, Reap-2021 & Ors. passed in S.B. Civil Writ Petition

No.11640/2021 wherein on 06.10.2021, the following order was

passed:-

1. Learned counsel for the petitioner invites Court's attention towards the norms fixed for admission in Engineering Colleges (Appendix-1) given in Approval Process Handbook 2021-22 issued by the All India Council for Technical Education (AICTE) and submits that a candidate having passed 10+2 examination with any of the subjects Chemistry/Biology/Biotechnology/Technical Vocational subject/Electronics/Computer Science/Information Technology/Informatics Practices/Agriculture/Engineering Graphics/ Business Studies/Entrepreneurship is eligible to be admitted in engineering courses whereas, the State Level Committee in its meeting held on 11.08.2021 has provided that a candidate who has passed 10+2 examination with

(2 of 2) [CW-13606/2021]

Physics and/or Mathematics will alone be given admission in engineering college.

2. While arguing that the norms set by AICTE are binding and the State cannot take a view contrary to the policy framed by AICTE, learned counsel submits that respondents cannot deny admission to the petitioner who has cleared 10+2 examination with subject Agriculture in the Engineering Colleges.

3. In support of his contention that the AICTE guidelines are binding upon the State Council and all Engineering Colleges, learned counsel relies upon the judgment passed by the Supreme Court reported in (2000) 5 SCC 231 (Jaya Gokul Educational Trust vs. Commissioner & Secretary to Government Higher Education Department, Thiruvanathapuram, Kerala State and Another).

4. Issue notice. Issue notice of stay application also, returnable within six weeks.

5. Meanwhile, the respondents shall provisionally allow the petitioner to submit application form (offline/online) for admission in first year of B.E./B.Tech (Agriculture).

List this matter alongwith S.B. Civil Writ Petition

No.11640/2021 for final disposal on 14.12.2021.

Meanwhile, the respondents shall provisionally allow the

petitioner to submit the application form (offline/online) for

admission in first year of B.E./B.Tech. (Agriculture), if the

admission process is still going on.

(INDERJEET SINGH),J

CHETNA BEHRANI /221

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