AI Structured Summary
Not yet generated for this judgment
Judgment
Rule made returnable forthwith.
Heard finally by consent of the learned counsels
appearing for the parties.
It is not in dispute that the controversy involved
in the present petition is covered by the decision of the
Division Bench of this Court delivered on 27.06.2016 in Writ
Petition No. 4321 of 2015 and other connected matters.
The question involved is of the applicability of the
Government Resolution dated 30.03.2015 to the cases of the
students who were admitted during the academic year
2014-15. This Government Resolution disentitles the
students who are admitted in the seats left over after the
centralized admission process from Scheduled Caste,
Nomadic Tribes and Other Backward Class categories. This
Court has held in the aforestated judgment that the
Government Resolution cannot be made applicable to the
admissions given prior to it which shall be regulated by
Government Resolution dated 04.03.2014. The relevant
portion contained in paragraph No.18 of the said decision is
reproduced below.
"18. Petitioners in Writ Petition No. 4321/2015 are admitted in the academic year 2014-15. Their education is being affected due to rider added vide government resolution dated 30.03.2015. Thus, reasons which promoted this Court to allow Writ Petition No. 4822/2013 partly on 18.07.2014, apply in case of these petitioners. It therefore, follows that the said rider added on 30.03.2015, can not be attracted and apply to the admissions given prior to it and petitioners admissions continue and shall be regulated by government resolution dated 04.03.2014".
In view of above, the Government Resolution
dated 30.03.2015 shall not be applied to the cases of the
students who were admitted during the academic year
2014-15 against the seats reserved for Scheduled Caste,
Nomadic Tribes and Other Backward Class categories to
which the petitioners in the present petition belong.
Rule is thus made absolute in these terms. No
order as to costs.