HONEY JOHN Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioners are aggrieved by the refusal of the University to permit them to sit for the 2nd semester examinations, for the B.Ed. course, in which they got themselves admitted in the academic year 2013-14.

(2.) The petitioners are all graduates, whose disqualification arises, according to the University, from the fact that they have been admitted to the B.Ed. after the date prescribed in Exhibit P7 prospectus. The eligibility criterion, insofar as graduation, is not at all disputed. Whether they had the eligibility before the date prescribed for the admission, is the only question projected by the University.

(3.) The learned Senior Counsel appearing for the petitioners would contend that the petitioners were all admitted on 22.01.2014 by the 3rd respondent-College, in the management seats which were available in the 3rd respondent for the B.Ed. courses. The petitioners did not know of the eligibility criterion other than the qualification prescribed in the prospectus, which they claim to have acquired. The learned counsel for the respondent-College would submit that Exhibit P7 prospectus is not applicable for the management quota and the reference to the prospectus is confined to the question of eligibility conditions. All the petitioners are said to have more than 80% attendance and the minimum requirement of the University being only 75%, their date of admission is irrelevant, is the contention raised.