LAWS(RAJ)-1999-8-51

ANIL RAO Vs. STATE OF RAJASTHAN

Decided On August 13, 1999
ANIL RAO Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The case of the petitioner in short is that he is belonging to Other Backward Class Category (OBC) had appeared in the Rajasthan Pre Engineering Test, 1999 (RPET) examination held on 1st to 3rd June, 1999 conducted by the Secretary, Department of Technical Education, Government of Rajasthan, Jaipur for admission to Technical Colleges in Jaipur to be given after evaluating comparative merits of the respective candidates who had appeared in the said combined entrance examination within the State of Rajasthan as well as outside State.

(2.) In this regard the Co-ordinator of RPET issued an advertisement that as per the decision of the State Government, reservations shall be given at admission stage to the S.C., S.T. and O.B.Cs. in the ratio of 16.12 and 21% respectively for various Engineering Colleges in the State except Malviya Regional Engineering College, Jaipur and other Regional Engineering Colleges with the State of Rajasthan for the current session 1999-2000. It was also provided that in the above mentioned reservations, 25 seats shall be kept for girl candidates.

(3.) Thereafter a Circular was issued to the effect that candidates belonging to OBCs may submit their certificates/Testimonials while the candidates of SC/ST Category need not send the same afresh. Accordingly, petitioner submitted certificate of OBC on 22-5-1999 by registered post much before the last date i.e. 14-6-1999. Thereafter on 9th July 1999, the respondent No. 2 declared the result and the same, was notified on the notice board of MREC (respondent No. 2) on the same day. Simultaneously the results were published in the newspapers on 10th July, 1999.