- (1.) Special leave granted in all the petitions.
(2.) These appeals are directed against the judgment and order of the high court of Allahabad issuing interim orders directing the provisional admission of the respondent-students to the B. Tech. course of the G. B. Pant University of Agriculture and Technology, Pant Nagar, against the reserved quota of 5 per cent towards sons, daughters and spouses of the employees of the University.
(3.) The State government of U. P. issued a notification in December 1988 directing that admission of students to the various Engineering institutions in the State shall be made in order, of merit and through a combined Entrance Examination to be conducted by an Admission Committee. The College of Technology, G. B. Pant University of Agriculture and Technology, Pant Nagar, was one of the institutions covered by the said notification. According to the Scheme as contained in the notification, the Admission Committee was required to hold a combined entrance Examination for all the technical institutions in the State and candidates to be selected on merit and allotted to the institutions based on their choice and merit as determined on the basis of the marksobtained by them in the Entrance Examination. The brochure of the combined Entrance Examination, 1990-91 issued by the University contained an information that the University has provided for reservation of 5 per cent seats over and above the sanctioned strength of seats for the sons and wards of the employees of the University. The respondent- students, who are the sons and wards of the employees of the University, appeared at the combined Entrance Examination held in 1990 for the session commencing in February 1991. In August 1990 the result of the combined Entrance Examination was declared but the University did not declare the result of reserved quota of sons and wards of the employees of the University.;