SHALAZ Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The same Petitioner has approached this Court by filing these two Writ Petitions aggrieved by the stand of the University that the admission of the Petitioner to the MBA Course is irregular and is liable to be cancelled.

(2.) The Petitioner was having the qualification of B. Com with Computer Application which enabled him to get admission to MBA course. At the time of applying for the MBA course, he was awaiting the result of the supplementary examination of EDP and Computer Applications of B. Com which was held in August 2006 since he failed in the public examination held in May 2005.

(3.) The Petitioner submitted an application before the University requesting to communicate to the third Respondent-College the provisional marklist for enabling him to join MBA course without losing a year. Ext.P1 is the copy of the provisional marklist dated 27.10.2006. The last date for receipt of the application, fixed by the College for joining the course was 31.10.2006. The Petitioner was admitted to the course.