SELSON Vs. BOARD OF EXAMINING AUTHORITY

JUDGEMENT

(1.) Decision of first respondent declining to accept admission of petitioner to second respondent-an Educational Institution, imparting D. Pharma Course (Annexure-E) is questioned in this Writ Petition.

(2.) Facts which have lead to issue of this endorsement are : Petitioner on completion of Higher Secondary Course Certificate, 'vocational education', conducted by Government of Tamil Nadu was admitted to second year D. Pharma Course at S.C.S. College of Pharmacy, Harappanahalli-second respondent, during academic year 1984-85. After some correspondence and discussion Board of Examining Authority informed that it is not possible to accept admission of petitioner and will not be allowed to appear for examination scheduled to be held in May 1985.

(3.) Contention of petitioner is that he is eligible for admission to second year D. Pharma Course while first respondent justify denial of admission. Thus, question required to be considered is whether petitioner is eligible or ineligible for admission to second year D. Pharma Course?