NEEMA Vs. COMMISSIONER OF ENTRANCE EXAMINATION

JUDGEMENT

(1.) The appellant is the writ petitioner. The appellant, armed with a Bachelor's Degree in Computer Application (BCA for short) from the Bharathiyar University, Coimbatore, applied, pursuant to Ext.P5 prospects issued by the first respondent, for admission to the MCA course. After appearing for the examination, she was ranked 169. She was allotted for admission to the TCR Government Engineering College, Thrissur, vide Ext.P3 allotment memo. She deposited the amount as tuition fee as per Ext.P4 payment slip. When she contacted the 2nd respondent - the Principal, Government Engineering College, Cheroor, Thrissur, she was told that since the B.C.A. Degree is obtained under the school of Distance Education, Bharthiyuar University, she has to obtain certificate from the Calicut University or any other university in the State of Kerala recognizing the said course as equivalent to the B.C.A.Certificate issued by the Calicut University or other Universities in Kerala. It is when she was refused admission on this basis, that the appellant approached this court Seeking the following reliefs;

(2.) The learned Single Judge did not find favour with the contention of the appellant and dismissed the writ petition. Feeling aggrieved, the appellant is before us. We heard the learned senior counsel for the appellant Sri.Ranjith Thampan, learned counsel for the respondent University, Sri. Santhosh Mathew and the learned Government Pleader Shri M.K.Aboobacker.

(3.) The learned senior counsel for the appellant drew our attention to Ext.P5 prospectus. He would emphasise the terms of the "note to clause 5 (b)" which provides for Academic Eligibility. Note to clause 5 (b) reads as follows;