MANOJ KUMAR Vs. INSTITUTE OF ENGINEERING AND TECHNOLOGY
LAWS(ALL)-1996-8-109
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on August 23,1996

MANOJ KUMAR Appellant
VERSUS
INSTITUTE OF ENGINEERING AND TECHNOLOGY Respondents

JUDGEMENT

B.K.Singh, J. - (1.) The petitioner who was a candidate in the Combined Entrance Examination (CEE), 1996 has preferred this writ petition for issuing a writ of mandamus to command the opposite parties to arrange for Counselling/Interview of the petitioner in Backward category and accordingly admit him into B. E./B. Tech Course alongwith the others.
(2.) On behalf of the Institute of Engineering and Technology, Lucknow, Admission Committee, Combined Entrance Examination-1996 and Co-ordinator, Admission Committee, CEE-96, Institute of Engineering and Technology, Lucknow Sri A. K. Bajpai, Advocate has put in appearance and has filed Counter-affidavit of Sri K. P. Sharma, who is a responsible Officer posted on the post of Officer on Special Duty (Legal), Combined Entrance Examination, 1966.
(3.) I have heard the learned Counsel of the petitioner.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.