HOME SECRETARY U T OF CHANDIGARH Vs. DARSHJIT SINGH GREWAL
LAWS(SC)-1993-7-19
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on July 21,1993

Home Secretary, Union Territory Of Chandigarh And Anr Appellant
VERSUS
Darshjit Singh Grewal And Ors Respondents

JUDGEMENT

B. P. JEEVAN REDDY, J. - (1.) Leave granted in Special Leave Petition (Civil) Nos. 3073 -75 of 1993.
(2.) .Admission to engineering colleges, whether constituent or affiliated, in the State of Punjab are made on the basis of a Joint Entrance Test (J. E. T.). The affiliated colleges, which are run by private managements were, however, permitted hitherto to fill up a certain number of seats, designated as Management Quota, on their own. For admission in the management quota, a student was required to obtain a certain minimum number of marks in the joint entrace examination. But in practice a number of students obtaining less than the minimum were also being admitted on various considerations. Having obtained admission in management quota in affiliated colleges, some of them situated away from Chandigarh, the effort of many of the students was always to have themselves transferred to colleges located centrally like the Chandigarh Engineering College, a Constituent College of Punjab University. These appeals relate to a few such transfers.
(3.) The five appeals before us arise from five petitions filed in the High Court of Punjab and Haryana. The particulars of the writ petitioners (R. R. 1 to 5) are: JUDGEMENT_159_CDJ(SC)_19931.htm;


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