- (1.) Heard learned counsel for the petitioner and Sri Rahul Sripat, learned counsel for the Institute of Engineering and Rural Technology (IERT), Allahabad.
(2.) This petition was entertained calling upon the respondent-institute to inform the Court as to why the petitioner has not been offered the subject? for which he had opted. during counselling. The allegation of the petitioner is that he belongs to O. B. C. category and he had furnished the caste certificate on 4th July, 2012 itself yet treating it to be doubtful the petitioner was denied counseling, as a result whereof the petitioner has not been able to get the course of his choice.
(3.) The petitioner in turn has been offered a seat of the course of Plastic Technology.;