PRADEEP KUMAR Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The petitioners have passed B.A. degree in the Re - structured Communicative English. The petitioners made application for admission to B.Ed. course conducted by the Kerala University at the centre at Quilon. When the rank list was published the petitioners name did not appear and on enquiry the petitioners were given to understand that the petitioners applications cannot be considered for the academic year for which now admissions are going on and the petitioners can apply for next year. This has been challenged by the petitioners by filing the O.P. and the University maintains the same stand in the statement filed in Court. I heard counsel for the petitioners and standing counsel for the Kerala University.

(2.) There is no dispute that the B.A. degree acquired by the petitioners qualifies them for admission to the B.Ed. course as the course is approved vide decision taken by the Academic Council of the University of Kerala published vide Ext. P9. It is evident from Ext. P9 that the Meeting of the Committee for Recognition of Triple Main Degrees for the purpose of B.Ed. admission was held on 15.5.2002 and the decision to approve the Restructured Degree course for admission to B.Ed. course was recorded in the minutes of the Meeting of the Academic Council of the University held on 22nd and 23rd May, 2002. However, a formal order was issued vide Ext. P9 only on 12.10.2002. The operative portion of the order, based on which admission to petitioners was not considered is extracted below for easy reference: