T R SRIHARI Vs. DIRECTOR PRE UNIVERSITY EDUCATION

JUDGEMENT

(1.) The petitioner was a resident of Bokaro Town of Dhanbad District in Bihar State, where he completed his secondary education by passing the All India School Examination in the year 1985. He produced Annexure-A, Statement of Marks Card to demonstrate the same. It is necessary to mention here that All India Secondary School Certificate is being issued by the Central Board of Secondary Education, New Delhi, after conducting common examination of them. A pass in All India Secondary School Examination is equalent to a pass in the S.S.L.C. Examination in Karnataka.

(2.) The case of the petitioner was that his mother and other relatives came to Karnataka and therefore he desired to continue his further education in Karnataka. He wanted to get himself admitted to First Year P.U.C. He applied for a seat in the Nehru Arts, Science and Commerce College at Hubli where he was directed to obtain the eligibility certificate from the Director of Pre-University Education, the respondent herein, so as to enable it to consider his case. He therefore approached the respondent with a representation as per Annexure-B seeking for the eligibility certificate. His request was rejected with an endorsement as per Annexure-C which reads: "Returned with the information that the candidate is ineligible for admission to P.U.C..."

(3.) Aggreived by this endorsement, the petitioner approached this Court by filing this petition under Articles 226 & 227 of the Constitution of India.