JASMINE JOSE Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The petitioner, who is a lady of 23 years, obtained admission to the M.A (English) course in the "Catholicate College", Pathanamthitta - of which the 5th respondent is the Principal. However, when papers were forwarded to the University for her registration by the said College, it has been denied imputing that she did not disclose all her educational credentials and therefore, that she may have obtained a steal over more meritorious candidate.

(2.) The petitioner asserts that she disclosed her credentials as per the Admission Prospectus; and therefore, that the allegations now made against her are completely without basis. She, thus, prays that Exts.P9 and P10 orders of the Mahatma Gandhi University ('MG University' for short) be quashed and the respondents be directed to regularise the admission and register her, without any further delay.

(3.) I have heard Sri D. Kishore - learned counsel for the petitioner; Sri.Issac Kuruvilla Illickal - learned Standing Counsel for the College and Sri.Surin George Ipe - learned Standing Counsel for the MG University.