M.Y.EQBAL, J. - (1.) IN this writ application the petitioner seeks a declaration declaring him a local resident, native or domicile of Jharkhand in order to get preference in admission in the technical institutions against service men quota.
(2.) PETITIONER 'scase is that he and his ancestors are the residents of State of Jharkhand and both his father and grand father did their education from Ranchi and employed in the service of Indian Army. The petitioner appeared in the Jharkhand Com bined Entrance Competitive Examination, 2003 and was declared successful. He was also called for counselling by the respondents. The petitioner applied for his admission against Service Men Quota (shortly SMQ) but his admission was denied on the ground that he is not the "Mool Niwasi" (original resident) of the State of Jharkhand although he submitted permanent residential certificate duly issued by the Sub -divisional Officer, Ranchi dated 11.9.2003. It is contended by the petitioner that he was allowed to appear in the examination against SMQ after specified requisite eligibility i.e. being the son of an Ex Army man. Respondents ' case on the other hand, is that the petitioner is not the resident of Jharkhand and merely because he is a local resident of Ranchi, he is not entitled to get benefit in the matter of admission. Respondents ' further case is that the petitioner does not come within the purview of clause 14.5 of the Prospectus and hence the admission of the petitioner has been denied in the Engineering course. It is contended that so far admission in SMQ is concerned, the same rules and regulations are applicable as of the year, 2001 -2002 which is evident from clause 14.5 of the Prospectus of 2001 -2002.
(3.) MR . Rajiv Ranjan, learned counsel appearing on behalf of the petitioner submitted that the respondents have committed serious illegality in refusing admission of the petitioner on the pretext that he is not "Mool Niwasi" of Jharkhand. Learned counsel submitted that not only the petitioner but his grand father also did his matriculation in the year, 1951 from Ranchi and he has got his own house at Ashoknagar, Ranchi. It is contended that the father of the petitioner also was born, grown up and carried his studies at Ranchi and ultimately employed in the service of the Indian Army in the year, 1976. The petitioner is . having his permanent residence in the State of Jharkhand and he was granted residential certificate by the Sub - divisional Officer, Ranchi and on the basis of this qualification the petitioner was invited for counseling but his admission was denied on the ground that he is not the "Mool Niwasi" of Jharkhand. I find force in the submission of the learned counsel.;