ABDUL SALAM Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) Petitioner is a candidate for MBA court under the University of Kerala. He has filed the above Original Petition for a direction to make selection for the MBA course on the basis of the performance in the common entrance examination and interview. He has also prayed for quashing of Ext. P1 prospectus in so far as, it allows 50% of marks for the performance of the qualifying examination. For admission to the MBA degree Course, the University takes into account the marks obtained in the qualifying examination plus the marks obtained in the entrance examination, group discussion and interview in the proportion of 50:30:10:10. The sum and substance of the case of the petitioner is that the University should ignore the marks obtained in the qualifying examination and the University shall take into account only the marks obtained in the entrance examination plus the group discussion arid interview.

(2.) On the other hand, the stand of the University is that admission to MBA course is open to all degree students and the minimum marks required is 50% of the average mark in the aggregate and for the marks obtained in the degree level a weightage of 50% is given and the remaining 50% is decided on the basis of the entrance examination, group discussion and interview.

(3.) The University is following this method of selection from the year 1990-91. The method of selection is approved by the Senate and according to them, this pattern of selection is followed almost in all the Universities who are conducting the MBA programme. The exclusion of the academic marks totally would not be in the interest of selecting the best candidates.