- (1.)Heard learned Counsel for the parties.
(2.)By this writ petition the petitions seeks a direction from this Court to non-petitioner No. 2 to admit her in the Engineering Course in general category.
(3.)The petitioner undertook the pre Engineering Test 1984 (here in after referred to as "the PET") and thereafter she was called for interview and she was offered admission in B Sc. Ag Engineering at Udaipur. According to the petitioner her father represented to the Centralised Admission Committee that the petitioner is entitled to be considered for admission in general category according to her merit. This request, made on behalf of the petitioner, was not acceded to. The petitioner's case is that she was eligible under Clause 2 (b)(1)(vi) of the Instructions for Admission to First B.E Degree Course for the Session 1984-85. According to the petitioner even less meritorious candidates have been given admission in Mechanical. Electrical and Civil Engineering and the number of such candidates may be 53 or more. The petitioner was given admission in Agricultural Engineering, which was not as per her preference. Her preferences were for Electrical Engineering, Mechanic Engineering and Civil Engineering respectively in that order. As the petitioner's request for change of branch of study on the basis of merit was not acceded to, the petitioner has approached this Court for issuance of necessary directions in this regard.