SHOVANA MAITY Vs. REGISTRAR

JUDGEMENT

(1.) THE petitioner is before this Court seeking for issue of mandamus to the first respondent -University to approve the admission of the petitioner for the academic year 2013 -14 for M.Sc., (N) Course vide Annexure - 'D'. The petitioner is also seeking that she be permitted to appear for the forthcoming examination of M.Sc., (N) Course.

(2.) THE petitioner is stated to have secured admission for the M.Sc., (N) Course. The pleading would indicate that according to the petitioner, her admission had been made well within the date prior to which the admission was to be made as per the relevant Notification. The petitioner would however contend that the details pertaining to her could not be uploaded by the third respondent due to certain technical difficulties. It is in that view, the petitioner is before this Court seeking for a direction that her admission be approved by the first respondent.

(3.) THOUGH that be the position, all that is necessary to be ascertained by the first respondent is as to whether the admission of the student concerned in this petition was made prior to the last date provided under the Notification. Hence, on that aspect, the College concerned would have to produce material before the first respondent to indicate that the student concerned had been admitted prior to the last date stipulated and all the formalities had been completed by the College concerned. The other eligibility criteria of the student shall also be established.