APRAJITA Vs. SCHOOL OF PLANNING AND ARCHITECTURE

JUDGEMENT

(1.) The petitioner is an applicant for admission to Bachelor's Degree course in Architecture and planning in the School of planning and Architecture, New Delhi (respondent No. 1) for the session 1998-99. Her grievance is that in spite of her passing the entrance examination with 11th rank in the general category, she has been denied admission on the ground that she has not passed in Mathematics in the All India Senior School Certificate Examination 1998. According to the petitioner, she has applied for revaluation and she has also appeared in the re-examination in Mathematics, the results of which have not been declared. The petitioner is confident that she will come out successful in the re-examination, if not, in the revaluation. The prayer in the writ petition is for a direction to respondent No. 1 to give provisional admission to the petitioner pending the declaration of the results of revaluation and re-examination.

(2.) Originally there were only two respondents in the writ petition, namely, the School of planning and Architecture, New Delhi and the Union of India. On 3.8.98 this Court allowed an oral application of the learned counsel for the petitioner to implead the Central Board of Secondary Education as respondent No. 3.

(3.) Mr. Anil Kumar, advocate appearing for the CBSE (respondent No. 3) submitted that there was no provision for revaluation of the answer sheets of the AISSC Examination and that there was provision only for rechecking of the marks. He also submitted that in the case of the petitioner though rechecking was done there was no change in the marks. It was further submitted that the result of rechecking had been communicated to the petitioner. According to the learned counsel the result of the re- examination conducted on 1st August, 1998 is expected to be declared only by 1 st September, 1998.