Anil Pilaniya S/O Bhagat Singh vs Convenor, Reap-2021, Centre For ...
2021 Latest Caselaw 5563 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 11456/2021

Anil Pilaniya S/o Bhagat Singh, Aged About 18 Years, R/o Village
Sutot, Post Sutot, Sikar, Rajasthan.
                                                                           ----Petitioner
                                      Versus
1.       Convenor, Reap-2021, Centre For Electronic Governance,
         Jhalana Doongri, Jaipur ( Raj.)
2.       Secretary,       Department             Of       Technical          Education,
         Government Of Rajasthan, Jaipur.
3.       Bikaner      Technical      University,         Bikaner          Through        Its
         Registrar.
                                                                        ----Respondents

For Petitioner(s)           :     Mr. Vijay Poonia.
For Respondent(s)           :



                       JUSTICE DINESH MEHTA

                                       Order

04/10/2021

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 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

(2 of 2) [CW-11456/2021]

candidate who has passed 10+2 examination with 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).

(DINESH MEHTA),J

PREETI VALECHA /299

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