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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 109 OF 2013

(@ SPECIAL LEAVE PETITION(C.)NO.31780 OF 2012)

REGISTRAR OF JADAVPUR UNIVERSITY ... APPELLANT VERSUS

ARINDAM DUTTA GUPTA & ORS. ... RESPONDENTS

O R D E R

1. Leave granted.

2. Respondent nos.2 to 6 are not served. However,  learned  counsel  appearing  for  respondent  no.1  would  submit  that  the  un-served  respondents  are  not  necessary parties for the purpose of disposal of this  appeal.

3. Respondent No. 1 is a student studying in an  Engineering  college.   Since  numbers  of  seats  were  lying vacant in various disciplines of the engineering  faculty  in  the  colleges  run  by  the  appellant- University,  the  respondent  had  approached  the  Writ  Court  for  appropriate  directions.   The  Writ  Court,  without  taking  into  account  the  various  Government  Orders on the subject prevailing   as on that date,

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: 2 : proceeded  to  issue  direction  to  the  appellant- University in favour of the Respondent No. 1 to allot  an Engineering seat to him.   

4. We have heard learned counsel for the parties  to the  lis  and also carefully perused the impugned  judgment and order passed by the High Court.  Learned  counsel appearing for the University has also brought  to  our  notice  the  various  Government  Orders  and  Circulars  issued,  from  time  to  time  by  the  State  Government which would govern the admissions to the  appellant-colleges.   We  are  of  the  considered  view  that  the  High  Court  before  issuing  a  positive  direction  to  the  appellant-University  to  admit  respondent no.1, ought to have taken into account the  respective various Government Orders and the Circulars  prevailing as on that date, insofar as admissions to  the professional colleges are concerned.  Since that  has  not  been  done,  we  cannot  sustain  the  impugned  judgment  and  order  passed  by  the  High  Court.  Accordingly, we allow this  appeal  and set aside the

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: 3 : judgment and order dated 18.09.2012 passed by the High  Court.

Ordered accordingly. No order as to costs.  

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; JANUARY 07, 2013.