JUDGEMENT
R. C. Chavan, J. -
(1.)Rule. Rule is made returnable forthwith by consent of the learned Advocates for the parties.
(2.)These petitions raising a common question about admission to professional Colleges, which receive approval from All India Council for technical Education (for short, "aicte) after the commencement of Combined admission Process (for short, "cap") , are being disposed of by this common judgment.
(3.)The admission process for Engineering and Technology Streams commenced by issuance of admission brochure in June-July, 2007. The brochure contains a stipulation in Clause 2. 6. 4 that as per AICTE approval received on or before 30-6-2007, final sanctioned intake for all the courses of all the institutes coming under CAP will be displayed on the website of the department. The admission notification was itself issued on 9-7-2007 and the last round of admissions, that is CAP Round-IV, was concluded on 19-8-2007. Candidates were to report to respective institutions by 21-8-2007 and the cut-off date for all admissions to Engineering and Technology Courses is 31-8-2007, that is today.
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