RAJASHREE Vs. UNIVERSITY OF KERELA

JUDGEMENT

(1.) The petitioner obtained a degree from the Mangalore University as is revealed by Ext.P1. That is a degree in science known as degree with triple main the petitioner submits. That degree is recognized by the university of kerala as is revealed by Ext.P4, Only for the purpose of admission to M.Sc (Bio Technology) degree. Inspite of that the petitioner obtained admission in a private college run by the third respondent, for B.Ed course. But the petitioner was not admitted for the examination of that course by the university which conducts the examination to confer the degree on the ground that the degree possessed by the petitioner was not recognized as an eligible qualification for admission to B.Ed degree course.There upon the petitioner approached this court with O.P.34345 of 2001.The petitioner obtained an interim order, Ext.P7, that the petitioner shall be permitted to appear for the examination of B.Ed degree course conducted in November 2001 provisionally .This court granted the direction making it clear that the result of the examination can be published only after obtaining further orders from this court. That original petition has been subsequently disposed of as per Ext.P8 judgment ,making it clear that the result can be published only after taking a decision Whether her basic degree is recognizable or not .This court also noticied ,While disposing of the original petition that the issue was under consideration of the Academic council of the university. Accordingly the university was directed to take a final decision within a time frame. Apart from that no conclusive finding was arrived at in Ext.P9 by the university, informing the petitioner that the Academic council of the university of kerala had decided to reject the request of the petitioner for recognizing her B.Sc (Triple Main) degree as an eligible qualification for admission to B.Ed degree course. This is under challenge in this original petition.

(2.) The petitioner contends that the degree cannot have different recognitions for a degree. When a degree is recognized for the purpose of M.Sc (Bio Technology), it cannot be taken that the degree is not recognized for B.Ed. Separate recognition cannot be insisted ,on the strength of Ext.P4.So the petitioner shall be termed as eligible for admission to B.Ed degree as well. It is further submitted that the Head Of Department had made recommendations to the Academic council to recognize this degree. In spite of that no reason is stated in the impugned order,Ext.P9, to reject the petitioner s case. The petitioner also has appeared for the examination, based on the interim order from this court. Therefore the petitioner s result shall be declared. She submits.

(3.) I am unable to accept this contention, on several reasons.