GEO JOSEPH Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) THE petitioner is a claimant for admission to the BBA in the 3rd respondent College under sports quota earmarked by the said University. Specific stipulations have been prescribed by the University in this regard and the eligibility norms as per Ext. P1 prospectus, are under clause 2.1.4, which reads as follows :

(2.) THE case of the petitioner is that, the petitioner satisfies all the requirements as above and has produced all the relevant certificates obtained by him. The petitioner studied earlier in the State of Tamil Nadu and had represented the 'District'; bagging several awards. This however was not properly considered by the University, as a result of which, admission is being denied to the petitioner in the sports quota, which made the petitioner to approach this Court.

(3.) THE learned counsel for the petitioner submits that the rejection of candidature of the petitioner is because of the wrong and misconceived idea of the University as to the level of participation of the petitioner and the eligibility to have the benefit. The stand of the University is that the petitioner participated only in the 'District event' and has not represented any District zone. The actual position is sought to be asserted by the petitioner, with reference to Ext. P5 Certificate of the District Educational Officer, Salem, wherein it has been categorically stated that the petitioner's highest achievement is that he has 'represented the District' in the Divisional level for 'Fencing' in the years 2010 - 11, 2011 - 12 and has secured Gold Medal in both the items. This being the position, there cannot be any further dispute as to the level of participation and as such, the matter requires to be re- considered by the University.