Giddaluru Hari Chandra Prasad vs The Chief Executive Officer

A.S. Bopanna, J.—The petitioner is before this Court assailing the order dated 20.06.2014 (Annexure H) to the petition. Through the said communication the petitioner has been instructed that he should produce the admission ticket with TAT number. Petitioner is seeking for issue of mandamus to direct the respondents to allow the petitioner to appear for the counseling for the seat selection to the Engineering course scheduled to be held on 07.07.2014 and 08.07.2014.

Petitioner contends that he had appeared for the entrance examinations of the COMEDK UGET 20145 and he was issued the hall ticket bearing TAT number 1086701 and his application No. is 205021. He contends that he has secured the rank No. 3231. In that view, the petitioner is to presently appear for the counseling with regard to the selection of seats. The contention of the petitioner is that he has misplaced or lost the TAT admission card and therefore the petitioner would not be permitted to appear for the counseling. Though he has made a request the same has been turned down. It is in that view, the petitioner is before this Court.

The respondent has filed their objection statement. The necessity of a candidate possessing the hall ticket with TAT number is emphasized and it is contended that the same is being insisted since there have been instances of malpractice. It is therefore contended that in a normal course a candidate would not be permitted to appear for the counseling if the admission ticket with TAT number is not produced.

In the light of the rival contentions I have heard the learned counsel for the petitioner and the learned Senior counsel for the respondent.

The fact that in a normal circumstance the requirement is to be complied cannot be in dispute. In the instant case the petitioner is before this Court with a case that he has appeared for the written examination and he has subsequently lost the admission ticket bearing TAT No. 1086701. In such circumstance an appropriate procedure would have to be adopted atleast to establish the identity of the petitioner and permit him to appear for the counseling. In this regard I am of the opinion that the suggestion made by the learned Senior counsel for the respondent that the petitioner may appear before the Executive Secretary who would verify the documents and thereafter the Executive Council would consider the request of the petitioner and on his identity being established he would be permitted to appear for the counseling is appropriate.

In that view of the matter, I am of the opinion that in the instant facts, notwithstanding the position that the petitioner does not presently possess the hall ticket bearing TAT No. 1086701, he shall now appear before the Executive Secretary along with a copy of this order and with other supporting documents. The Executive Secretary at the first instance shall make necessary enquiries to find out the genuineness of the claim of the petitioner that he himself is the candidate who had appeared for the written examination and is presently entitled to appear for counseling. On such satisfaction, the Executive Council shall consider the same and permit the petitioner to appear for the counseling to be held on 7th and 8th of July 2014 as per the turn of the petitioner''s rank.

The petitioner shall appear before the Executive Secretary on 04.07.2014 at 03.00 pm. The Executive Secretary shall thereafter intimate the necessary procedure to be followed by the petitioner and on satisfaction of his identity, the petitioner be permitted to appear for counseling.

With the said direction the petition stands disposed of.