NIZA KALADHARAN Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed pointing out the procedural irregularities in conducting admission to the BFA course by the 2nd and 3rd respondents.

(2.) Pursuant to Ext.P1 press release and Ext.P2 prospectus issued by the 2 nd respondent relating to admission to undergraduate courses in various forms of Arts, petitioner submitted her application. It is stated that as per Ext.P1 as well as Ext.P2 the College has to publish a provisional list of candidates after conducting an interview; but the second respondent published the provisional list without conducting any interview contrary to Ext.P1 press release as well as Clause 6 of Ext.P2 prospectus.

(3.) Learned Government Pleader on instructions submitted that there were altogether 340 applicants against a total of 40 seats out of which 20 are for open merit candidates and 20 for candidates eligible for reservation. It is stated that 40 candidates from open merit as against the 20 seats and 40 candidates from among candidates eligible for communal reservation were invited for the interview as against the 20 seats available for them. It is stated that 80 candidates were called for interview as against the 40 seats. Since the petitioner was Rank No.150 among 340 candidates, she was not invited for the interview.