SELIN MARY MAMMEN Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) Leave granted.

(2.) The appellant sought for admission in MSc (Physics) course of study. The rules of the University required that the candidate, to be qualified for admission, should have secured not less than 55% marks in the qualifying examination. The qualifying examination is BSc (Physics). Admittedly, the appellant had secured 549 marks out of a total of 1000 and this is how her percentage came to 54.9%. She was allowed admission by the college. Later on, her application came to the notice of the University. The University formed an opinion that rounding off of the fraction to the nearest whole number was not permissible, and, therefore, the appellant was ineligible for seeking admission.

(3.) The appellant was allowed admission in June 1999. The decision of the University is dated 19-8-1998 wherein the University has clarified through a resolution'"but not to grant the request for rounding off marks to 0.5 and above to the nearest figure to enable them to apply for higher studies". The case of the college which allowed admission to the appellant is that such decision of the University was not brought to its notice and hence not to the notice of the appellant too.