RAVINDRAKUMARYADAV Vs. BHEEM RAO AMBEDKAR UNIVERSITY,AGRA AND OTHERS
LAWS(ALL)-2008-2-272
HIGH COURT OF ALLAHABAD
Decided on February 18,2008

Ravindrakumaryadav Appellant
VERSUS
Bheem Rao Ambedkar University,Agra Respondents

JUDGEMENT

RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the parties.
(2.) DR . Bheem Rao Ambedkar University Agra invited application for admission to 1st Year Bachelor of Engineering Courses in various branches of study of the Institution post on the B.E. Admission Test 2007 to be held on 12-8-2007. The eligibility is prescribed as Intermediate (10+2) or equivalent examination with the subject Physics, Chemistry and Mathematics for the Engineering with the sub­ject Physics, Chemistry and Mathematics/Biology for B.E. Technology. The petitioner has submitted application form for B.E. Admission Test 2007 from Dr. Bheem Rao Ambedkar University Agra Institute of Engineering and Technology, Agra. Thereafter, the petitioner appeared in Admission Test and suc­ceeded in examination, therefore, the petitioner was informed that he has been selected for the admission in B.E. and to appear for Counselling at the Institute of Engineering Technology Dr. Bheem Rao Ambedkar University Khandari Cam­pus Agra.
(3.) AS per letter and instruction, the petitioner appeared on 19-2-2007 for Counselling and submitted application along with a Draft of Rs. 43,170, Caste Certificate, Notary Affidavit and Certificate of Mark Sheet of High School and Intermediate.;


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