G HEMALATHA Vs. REGISTRAR BANGALORE

JUDGEMENT

(1.) The writ petition coming on for preliminary hearing in B Group is considered for final disposal, having regard to the facts and circumstances of the case.

(2.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondents.

(3.) With the said eligibility certificate in hand, she had obtained admission in the second respondent-college for the PG course under the management quota. On completion of 70% of the course in the first year of the course, when she was preparing to take her annual examination, she was informed by the second respondent to the effect that she was not eligible to take the examination. She had then sought for an explanation of the proposed cancellation of her admission. She was intimated that she did not meet the eligible criteria, since she had secured less than 55% in the qualifying examination and therefore, she was not eligible. The petitioner then approached the first respondent seeking reconsideration of her case. She was not immediately informed as to her fate. It is only on 15-12-2008 was she informed that even on a further reconsideration, she was not eligible to take the examination. It is in that background, the petitioner is before this Court.