JOLLY DANIEL Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) The petitioner was a student at the Senior School at Dubaiestablished by the Government of India. The said school wascontrolled and supervised by the Central Board of SecondaryEducation, New Delhi. She appeared for the All-India SeniorSchool Certificate Examination, 1990 and passed the saidexamination as could be seen from Annexure-B, which is a copyof the "marks statement" issued by the Central Board ofSecondary Education. Subsequently, she applied to the 2ndrespondent-College for admission to the I year M.B.B.S. Coursefor the academic year 1990-91. In the petition she has pleadedthat she has paid for admission "substantial amount ascontemplated for outside Karnataka students in the Government Orders issued from time to time under the Management quota."

(2.) It appears the second respondent-college required eligibility certificate to be obtained by the petitioner from the first respondent-University for the purpose of admission to the I year M.B.B.S. Course. Accordingly, she made an application on 13-8-1990 furnishing all the particulars. The Registrar of the Bangalore University after satisfying himself about the particulars furnished by the petitioner, issued the eligibility certificate on 16-8-1990, copy of which is marked as Annexure-A. The said eligibility certificate reads as hereunder:

(3.) On the basis of the said eligibility certificate, the petitioner was admitted to the I year M.B.B.S. Degree Course at the second respondent-College. She has complied with all other requirements including the production of Migration Certificate, Transfer Certificate, etc.