DIVIA Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is preferred by the writ petitioner against the judgment of the learned Single Judge, in O.P. No. 7799 of 1991 dismissing the writ petition.

(2.) The writ, petitioner - appellant passed S.S.L.C. examination in 1984 and joined Group IV in Pre degree course and completed the same in 1986. Thereafter she completed B.Com. degree course in 1989. She then wanted to undergo studies by taking Group II in the Pre degree course so that she could ultimately seek to go for M.B.B.S. and become a doctor. Therefore she applied to various colleges under the second respondent (Mahatma Gandhi University, Kottayam) seeking admission to Pre degree course in Group II. She sent applications to various colleges. She received a memo from fourth respondent (Principal, Sree Sankara Vidyapeedom College, Sree Sankarapuram, Valayanchirangara) asking her to appear before him for an interview. She appeared for the interview with the certificates. She was told that she was not eligible to get admission to Pre degree course in Group II. Thereafter she issued a notice to third respondent (Vice Chancellor, Mahatma Gandhi University) and since no reply was received, she filed the writ petition.

(3.) In the writ petition, a counter affidavit was filed by the fourth respondent stating that there was some suppression of facts in the petitioner's application as to her passing B.Com. degree in 1989 and if she had mentioned the said fact she would not have been called for interview by the fourth respondent. It is further stated that the relevant Regulations applicable to the writ petitioner do not permit a B.Com. degree holder to join Pre degree course and in a different subject. It was therefore prayed that the writ petition be dismissed.