ABDUL WADOOD Vs. .
LAWS(JHAR)-2009-1-107
HIGH COURT OF JHARKHAND
Decided on January 22,2009

Abdul Wadood Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) THE said three appeals arise out of a common order dated 5.5.04 passed by learned Single Judge in W.P.(C) Nos. 840/2004 and 6161/2003. The appellants Abdul Wadood and Rajat Kumar Sanjay were the students of four years Part Time Diploma Engineering Course in Government Polytechnic, Ranchi and the appellants Bhagwan Singh and Harendra Sharma were the students of the said Course in Government Polytechnic, Dhanbad. They had preferred the said writ petitions challenging the notification being Memo No. 1533 dated 24.11.03 issued by the Secretary to the Government, Science and Technology Department, Government of Jharkhand cancelling their admissions in the Four Years Part -Time Diploma Engineering Course of the said Institutions for the Session 2001 -04 and 2002 -05.
(2.) ACCORDING to the appellants, the Government Polytechnic, Ranchi has been running Part Time Diploma Engineering Course since 1962 whereas the Government Polytechnic, Dhanbad is running the said course since the year 1995. The part time courses have their own eligibility criteria. The admissions to those courses were confined within the territorial limits of the polytechnic and the same were meant for only in -service students who are admitted only in particular discipline in which they are working.
(3.) ON 5.5.1994 the All India Council for Technical Education (for short A.I.C.T.E) introduced new courses for Government Polytechnic, Dhanbad. It made certain changes in the system of admission. In the changed system, admission was to be taken on the basis of the result of the separate joint entrance examination without any territorial limits. The Government of Bihar also issued guidelines documents vide its letter dated 27.6.1994 (Annexure -25) known as C.T.E Programme for part time courses. According to the said documents, a C.T.E Management Committee was to be created for the arrangement and management of the courses. The guideline was silent regarding holding the separate joint entrance test.;


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