DEEPA V GAJARE Vs. PRE UNIVERSITY BOARD BANGALORE

JUDGEMENT

(1.) THE petitioners in all these Writ Petitions appeared in their 2nd year PU examination held in the year 1996 but failed to qualify. They were admitted to the 2nd year PUC Class once again in the 2nd respondent-College, who sent up their examination forms in due course for their appearance in the annual examination scheduled to be held in April 1997. In response the Director, Pre-University Education, Bangalore by his endoresement dated 8th of December 1996 rejected their applications on the ground that the same were defective. One of the defects pointed out was that the petitioners had failed in the 2nd year PUC examination held in the year 1996 and were not therefore eligible for re-admission to the said class as regular students. Aggrieved, the petitioners have come up with the present Writ Petitions for a certiorari quashing the endorsement issued by the Director and for such other orders as this Court may deem fit in the circumstances.

(2.) IN the statement of objections filed on behalf of the respondent-Board, the rejection of the application has been justified on the ground that the petitioners having failed in the previous examination were not eligible to be admitted as regular students and also on the ground that since they had studied their 1st year PUC under the old syllabus, they could not be admitted to the 2nd year PUC under the new syllabus.

(3.) HEARD.