- (1.) IN these two writ applications since common question of law and facts are involved, the same are being heard and disposed of by this common order.
(2.) PETITIONERS are challenging the notification as contained in Memo No. 1533 dated, 24.11.2003 issued under the signature of Secretary to the Government, Science and Technology Department, Government of Jharkhand whereby admission of the petitioners made in the Government Polytechnic, Ranchi and Dhanbad for part time Diploma Engineering Course for the Session 2001 - 2004 and 2002 - 2005 has been cancelled. Petitioners case is that Department of Science and Technology Government of Jharkhand constituted a committee in the year 1996/2002 for taking admission in 4 years Part Time Diploma Course in the Govt. Polytechnic, Ranchi and Dhanbad. An advertisement was made in the year 2002 inviting applications for admission in 4 years Part Time Course for the Session 2001 -04 and 2002 -05. Pursuant to that advertisement, petitioners appeared in the written test and after holding interview they were selected for admission in Part Time Diploma Course in Civil Engineering for the Session 2001 -04 and 2002 -05. It is contended that classes for 4 years Part Time Diploma Engineering Course for the Session 2001 -04 started on 2.1.2003 and the petitioners alongwith other attended their classes. However, all of a sudden, the Secretary to the Government, Science and Technology. Govt. of Jharkhand issued impugned notification cancelling all the admission made in the Government Polytechnic.
(3.) MRS . Ritu Kumar, learned counsel appearing for the petitioners assailed the impugned notification as being illegal and wholly without jurisdiction. Learned counsel firstly submitted that by letter dated 17.6.1994 issued under the signature of Special Secretary to the Govt. Department of Science and Technology, constituted a committee for taking admission in 4 years Part Time Diploma Course in the Government Polytechnic. Thereafter, proper advertisement was made inviting applications for admission in the said course. It was only after written test was held and interview was conducted a selection list was prepared and admissions were taken. Learned counsel submitted that Government Polytechnic, Ranchi and Dhanbad are Government Institutions duly approved by All India Council of Technical Education and all the rules and norms were followed before taking admission in the part time Diploma Course. Learned counsel submitted that no illegality or irregularity has been committed while taking admission in Part Time Diploma Course.;