SIJIN THOMAS JACOB Vs. BHARATHIAR UNIVERSITY COIMBATORE

JUDGEMENT

(1.) THE petitioner has filed the above writ petition seeking to quash the proceedings dated 8.11.2000 under which the petitioner was informed that in the meeting held on 30.11.2000, the Syndicate of the first respondent University had resolved that the petitioner's admission to M.B.A. degree course during 1999-2000 was cancelled, as the petitioner did not satisfy the eligibility requirements prescribed for admission to M.B.A. degree course.

(2.) THE petitioner passed B.Com. (Hons) in second class from St.Xaviers College, affiliated to University of Calcutta in April, 1999. THEreafter, he made an application for issuance of eligibility certificate to the first respondent University. In the proceedings dated 27.8.1999, a provisional eligibility certificate was issued to the petitioner by the first respondent University stating that the petitioner, who has passed B.Com. examination of the University of Calcutta, is eligible for admission to the first year of the M.B.A. course during the academic year 1999-2000, offered in any of the institutions affiliated to the University. Certain conditions have been mentioned in the overleaf. On the basis of the said provisional eligibility certificate issued by the University, the petitioner was admitted in the second respondent college under the management quota and he has completed three semesters and he was permitted to write examinations.

(3.) LEARNED senior counsel appearing for the University has relied on condition No.1 of the provisional eligibility certificate in support of his submission that the petitioner cannot take advantage of the said certificate. Condition No.1 will not in any way help the second respondent to say that the petitioner is disqualified to be admitted in the college on any other reason.