P RANJITHA Vs. UNIVEISITY GRANTS COMMISSION

JUDGEMENT

(1.) Rule, D.B.

(2.) The petitioner has challenged the impugned letter No. PGS/Appeal. No. 1810/89 dated September 11, 1989 written to her by respondent No. 3 whereby her admission to M.Sc. in Agricultural Economics for the session 1989-90 has been kept in abeyance pending decision by the competent authority with regard to her eligibility for admission to M.Sc. programme at the I.A.R.I. (Indian Agricultural Research Institute) and has also sought to restrain the respondents from preventing the petitioner from pursuing the course of M.Sc. in the Institute, i.e.. respondent No. 2 to which she has already been admitted.

(3.) The petitioner is a B. Com. Graduate with Economics as one of the subjects from Osmania University and has secured 81.08% marks. After having come to Delhi in pursuit of higher studies, she applied for M.Sc. in Agricultural Economics to respondent No. 2 being eligible for such a course according to the Prospectus (Information Bulletin) issued by the I.A.R.I. and also the advertisement. The minimum qualification of eligibility as laid down in the prospectus has been given in para 9 of the petition. Accordingly a candidate must satisfy the minimum eligibility of qualification of Social Science (Economics) and one of the special qualifications of the discipline of Agricultural Economics as "B. Sc. (Ag.), or Bachelor's degree (with Economics as one of the subjects)". Admittedly, the petitioner possessed a Bachelor's degree in Commerce with Economics as one of the subjects and as such she applied for admission to the course of Agricultural Economics. According to the petitioner, as per para 6.24 of the Calendar issued by I.A.R.I. the application of the petitioner for M.Sc. course was screened and she was found eligible for the said course and as such she was allotted Roll No. 101-0005 for the written entrance test scheduled to be held on August 20, 1989 at 9.30 A.M. The petitioner topped in the written entrance test and was selected by the Academic Council for admission to the said course. Consequently vide letter dated September 1, 1989, annexure 'F' to the petition, she was asked to deposit dues upto September 11, 1989 as also to comply with other formalities which she did and as such she was admitted to the course. However, the petitioner received the impugned letter dated September II, 1989 informing her that her adimission has been kept in abeyance pending decision by the competent authority with regard to her eligibility, It fact, during the course of agreements, Mr. Jaitley, learned Addl. Solicitor General appearing for respondents, informed the court that the decision has been taken by the Academic Council and the petitioner has been found 'not eligible'.