CHRISTY JOSEPH Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The controversy in this case has its genesis on the fact that petitioner was admitted to M.A. (English) by the St.Albert's College, Ernakulam - of which the 2nd respondent is its Principal, allegedly without him having acquired the minimum qualifications required for the same.

(2.) The petitioner asserts that he had all the eligibility, as are mandated and requisite under the applicable Rules and Regulations; and that it is after verifying his credentials that the 3rd respondent had admitted him to the course in question. He says that, however, when his papers were forwarded to the 1st respondent - Mahatma Gandhi University (M.G.University for short) for registration, it has been rejected through Exts.P7 and P8 for the reason that his qualifying examination was not valid or eligible, as per the applicable Regulations of the University.

(3.) Sri.K.B.Gangesh - learned counsel for the petitioner, vehemently submitted that Exts.P7 and P8 are wholly improper and issued without proper application of mind, because his client had been admitted to the College on the basis of the Prospectus approved by the University for the year 2017. He submitted that there was no inhibiting restrictions in the said Prospectus, as has now been stated in Exts.P7 and P8; and therefore, that said orders are illegal and untenable.