LAWS(KER)-2014-10-137

RESHMA M.S. Vs. VICE CHANCELLOR

Decided On October 16, 2014
Reshma M.S. Appellant
V/S
VICE CHANCELLOR Respondents

JUDGEMENT

(1.) THE petitioner is concerned with her continuation in the M.A. (English) course, which as per the decision of the Academic Council of the respondent University has been interdicted on the ground of her alleged ineligibility.

(2.) THE petitioner admittedly was a candidate in a "Re -structured Course", conducted by the University of Kerala, under its own affiliated college. Under the "Restructured Course", there are certain combinations of subjects granted, which is not regularly available. In the present case, the petitioner had completed a graduation obtaining a B.Sc. Degree with core subject of Botany and vocational subject of Biotechnology as also an auxiliary subject of Biochemistry. A regular course as is commonly understood would have three Science subjects, one main and two subsidiaries, from the common subjects of Physics, Chemistry, Biology, Zoology and Mathematics.

(3.) THE learned Standing Counsel appearing for the University would argue that, a reading of the entire prospectus would indicate that the admission if any granted by the college to a candidate, in a course; would only be provisional and would be subject to verification of eligibility by the University. Further the prescription for preparation of mark list is referred to. Item No. 3 would indicate that any candidate, who has taken a non -English course would be eligible only if he/she qualified Part -I English, carrying a total of 300 marks. In the "Re -structured Course", the University, conducts examinations only in the even semesters and the odd semester examinations are conducted by the college itself. The even semester examinations conducted by the University, examines the candidate in English, only for a total of 200 marks. Hence the eligibility would be not available to the petitioner, who has obtained a degree under the "Re -structured Course", where the petitioner has appeared in Part -I English, carrying only 200 marks as against the eligibility of having passed exams with a total of 300 marks.