NARENDRA NATH TIWARI, J. - (1.) THESE interlocutory applications have been filed by the applicants (1) Ritesh Kumar, (2) Ausaf Khalil, (3) Pratyush Kumar, (4) Anurudh Kumar (all applicants In LA. No. 1886 of 2005); (5) Chitranjan (applicant in LA. No. 1891 of 2005); (6) Dhyan Kumar Horo (applicant in LA. No. 2317 of 2005); (7) Md. Azharuddin (applicant in LA. No. 2238 of 2005).
(2.) AT the time of hearing of the said interlocutory applications, one Santosh Ram also prayed for intervention claiming himself similarly situated with the applicants of the said interlocutory application. The claim of the said persons is that they are the regular students of first year of B.Sc. (Engineering) of the Cambridge Institute of Technology of the Session 2003 -2007 and they were admitted in the management quota/free seats as permitted to the said institute. The names of the said students were also registered by the Ranchi University and Registration Numbers were also allotted to them. They have given their respective Registration Numbers in their applications. According to them, they have completed their courses and have passed their Terminal Examination and have also deposited Examination Fee of Ranchi University and filled up the Examination Form. They are the regular students of First Year Engineering of the said Session 2003 -2007, but Admit Cards have not been issued to them though after an order passed in the instant writ application. Examination Fee and Forms have been accepted by the University of the other students of the In stitute. According to them, they are equally entitled to appear in the First Year Examination of the Session 2003 -2007 and that of the similar treatment which has been given to the other students.
(3.) IN reply to the writ application, the University had taken a stand wherein it has been stated that All India Council for Technical Education (AICTE) granted extension of approval to the petitioner -institute for the period 2003 -2004 for maximum seats of 184 and accordingly Registration Numbers have been allowed only to 184 students. Over and above the said maximum 184 students, the University cannot accept any form of any additional students and cannot allow them to appear in Examination. It has been stated that 10 non -collegiate students including the persons named hereinabove claim that they have been admitted in 2002 -2003, but the same has not been found correct by the University and if the excess number of students have been admitted. by the petitioner -institute, they cannot be allowed by the University to appear in the examination.;