VEENA C V Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) HEARD the counsel appearing for the petitioner and learned Standing Counsel appearing for the respondents.

(2.) EXTS.P1 and P2 show that petitioner has passed B.Sc from Bharathiyar University with Plant Bio Technology as main subject and M.Sc (Bio Technology) from the same University. Petitioner applied for admission to B.Ed course conducted by the second respondent, a self financing institution established by the first respondent University. She was selected but, on the ground that her basic qualification is not recognised by the first respondent University, she has not been admitted to the college.

(3.) PETITIONER to produce a copy of this judgment and writ petition before the second respondent for compliance. Writ petition is disposed of as above.