AATHIKA MARIYAM BINDU NOWFAL Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The petitioner is a student who completed her schooling (+2) from Peace Public School, Kollam. The School is recognised by the parent body of Edexcel in the United Kingdom (U.K.), which issues educational course certificates. It is further submitted that the examinations conducted after the said course (Pearson International Advanced Level) are recognised by the Association of Indian Universities (AIU) and other Universities in Kerala.

(2.) The petitioner joined S N College for Women, Kollam, for her Degree Course (B.A. Literature). But, the University of Kerala/ 2nd respondent is not registering her admission, and thereby the petitioner apprehends that she may not be permitted to appear for her university examinations.

(3.) The petitioner has filed the present writ petition for a direction to the respondent University to recognise the petitioner's certificate in Ext.P4 as equivalent to +2 of the Indian Boards, giving access to Degree Programs in the University.