SURESH Vs. PRINCIPAL GOVT BRENNEN COLLEGE TELLICHERRY

JUDGEMENT

(1.) The petitioner applied for admission to B. A. three year course in economics or history (main) in the Government Brennen College, Tellicherry. The application was submitted within the time prescribed, i. e. before 19-6-1965. The petitioner had passed the University Previous examination held in March 1965. The application was rejected on the ground that the petitioner took more than two chances to complete the qualifying examination.

(2.) The rule for selecting applicants for admission to the degree course in the Government Brennen College, Tellicherry, is the same as that followed by the University College, Trivandrum. The rule is this:

(3.) In his application the petitioner was bound to state whether he passed the qualifying examination at first appearance, and if not the year and register number of each appearance. In the petitioner's application the petitioner stated that in September 1963 his register number is 10321 First Part and in March 1965 his register number is 12361, Part II. As the above statement suggested that the petitioner had passed the qualifying examination at two appearances, Exts. P. 1 and P. 2 cards were issued to him. But at the time of the admission the petitioner admitted that he has taken four chances to pass the qualifying examination. Therefore he was refused admission.