SUNIL JAIN Vs. UNIVERSITY OF JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) THE petitioner has been denied admission to B. Ed course of Jamia Millia islamia University on the ground that the petitioner already has another professional degree, Master in Social work and, therefore, he cannot be admitted to B. Ed degree course which is another professional course, though he is eligible for admission to M. Ed course, which is challenged by the petitioner.

(2.) THE respondents have framed a sub rule 14 under Para 5 in "rules relating to admission" which is as under:-

(3.) THE petitioner has contended that the rule in the prospectus is unconstitutional and there is no rational reason or basis for the respondents preventing admission to B. Ed course on this ground.