THANVI SHAJEE Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the 4 th respondent Committee to approve the petitioners' admission to MBA Post Graduate Course for the academic year 2017-2019 and to forward the same to the 1st respondent University for issuing their MBA Degree Certificates. The petitioners herein have completed their Post Graduation in MBA from the 5th respondent College during the academic years 2017-18 and 2018-19. Provisional MBA certificates were issued by the M.G. University. The Admission Supervisory Committee for Professional Colleges by Ext.P9 order observed that the petitioners secured admission for MBA Post Graduate Course without being qualified in entrance examinations such as CAT, KMAT & CMAT. It is submitted that the 1st petitioner had qualified for getting admission through CMAT and petitioners 2 and 3 were having KMAT qualification. This aspect was not considered while issuing provisional Degree Certificate.

(2.) During the pendency of this writ petition, we have issued an order dated 13.3.2020, by which we have directed the University to consider the qualification of the petitioners in order to ascertain whether they have passed CMAT or KMAT examination in addition to MAT qualification. University has filed a memo inter alia stating that the petitioners are qualified with CMAT and KMAT respectively.

(3.) In the light of the aforesaid factual finding, we are of the view that the petitioners were qualified to undertake MBA Course.