LUBINA ASHRAF Vs. MAHATMA GANDHI UNIVERSITY PRIYADARSHINI HILLS

JUDGEMENT

(1.) The sole point of controversy in this case is that the petitioner has not been registered by the Mahatma Gandhi University (MG University), even though she has been admitted to the B.Ed Social Science Course by the 4th respondent – Principal of the 'Marthoma Teachers' Training College'.

(2.) The learned counsel on both sides are ad idem that the reason why the petitioner did not obtain registration with the University is because she had not made an online application for such purpose, along with the requisite fee; though it is also admitted that she had remitted the same to the College mistakenly.

(3.) I notice from the file that various interim orders have already been issued, allowing the petitioner to continue with the Course and to write the examinations.