DEEPAK KUAMR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2012-1-103
HIGH COURT OF RAJASTHAN
Decided on January 02,2012

Deepak Kuamr Appellant
VERSUS
State of Rajasthan And Ors. Respondents

JUDGEMENT

Alok Sharma, J. - (1.) AT the outset Mr. Purohit has pointed out that the Director Technical Education Jodhpur has issued the letter dt. 5 -12 -2011 whereby the change of branches of petitioners in their Diploma Courses has been allowed as under: - Deepak Kumar Jangir Info.Tech to Electrical Kamlesh Kumar Saini Computer Science to Mechanical Satyaveer Singh Info.Tech to Mechanical The facts of the case are that in the year 2010 the petitioners were selected in Diploma Engineering courses Deepak Kumar Jangir and Satyaveer Singh were admitted in Information Technical branch and petitioner Kamlesh Kumar Saini was admitted in Computer Science branch. The petitioners wrote examination of first year in May, 2010 and passed the same with first division.
(2.) SUBSEQUENTLY , the petitioner applied for change of their branch; Deepak Kumar Jangir from Information Technical to Electrical, Kamlesh Kumar Saini from Computer Science to Mechanical, and Satyaveer Singh from Information Technical to Mechanical. The requisite information for change of branch along with required fee is stated to have been sent to Registrar, Board of Technical Education, Jodhpur and Regional Institute of Research & Technology, Main branch Sitapura, Jaipur. The case of petitioners is that inspite of having opted for change of branch by the petitioners, and recommendation being made to the Board of Technical Education Jodhpur by the college, they were denied permission to change the branch at the time of examination of Diploma in Engineering II year third semester commencing 20.12.2010. Therefore the petitioners approached this Court.
(3.) THIS Court vide order dt. 20.12.2010, directed the respondents to allow the petitioners to appear and write the examination of Diploma in Engineering II year third semester in the respective changed branches. However it was made clear that writing of the examination under orders of the Court would be on provisional basis and result of petitioners not declare by the respondents save with permission of the Court.;


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