VARSHA VIJAYAN Vs. THE REGISTRAR, UNIVERSITY OF KERALA

JUDGEMENT

(1.) The petitioner is aggrieved with Exts. P6 and P8 which refused to grant equivalency certificate to the petitioner to be admitted to the M.Sc. (Home Science) course under the 2nd respondent which is an affiliated college of the 1st respondent University. The rejection for equivalency is to the +2 qualification she has obtained; which is evident at Ext. P4. Ext. P4 is a certificate of Senior School Certificate Examination issued by the Central Board of Secondary Education in 2011. The petitioner is declared to have been a private candidate; even as per Ext. P4.

(2.) The contention of the University is that the Regulation of the University requires that the petitioner, who applies for Post Graduation, ought to have undertaken 10+2+3 pattern of studies and each of such qualification, ought to be recognized by the University. Private study under the CBSE having not been recognized, petitioner's +2 qualification would fall short of the eligibility norms, is the contention. The University also relies on a Division Bench judgment of this Court in W.A. 1068 of 2014 dated 11.08.2014.

(3.) The learned counsel for the petitioner however, would contend that the course the petitioner has undertaken though a private study, is equivalent to the +2 qualification granted by the CBSE in a regular study. There is nothing to distinguish Ext. P4 from a certificate granted on regular study since it speaks of a "Senior School Certificate Examination-2011". The learned counsel for the petitioner also distinguishes the judgment insofar as the facts and the law not being applicable to the petitioner.