SHEGY MANN Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) ISSUE notice to show cause as to why the petition be not admitted. Mr.Mukul Talwar, Advocate accepts notice on behalf of respondent no.1 and Mr.Amitesh Kumar, Advocate accepts notice on behalf of respondent no.2.

(2.) RULE. With the consent of counsel for the parties, present petitions are set down for final hearing and disposal. Both the petitions were heard together, hence are being disposed of by this common order. As per the writ petitions that the petitioners are meritorious students, who have appeared for the CET (M.Ed) examination, which was conducted by the respondent no.1 on 19.05.2012. Ms.Purti Bhatia was placed at rank 2, Ms.Priya Sharma was placed at rank 10 and Ms.Shegy Mann was placed at rank 27. All the three petitioners, namely, Ms.Purti Bhatia, Ms.Priya Sharma and Ms.Shegy Mann were called for counselling, however, admissions were declined to them, as they did not fulfil the eligibility criteria.

(3.) COUNSEL for the petitioners also submits that B.el.ed. are both Degree level courses and considered equivalent for eligibility for admission to postgraduate degree programme of Masters in Education for candidates desirous of higher studies in education or for becoming teacher educators. The said courses are considered equivalent by all universities.