(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.
(2.) THE petitioner has stated that she had passed the B.A. (Social Work) Degree in the second respondent College in the month of November, 1997. THE said course has been approved by the first respondent University. THE second respondent College is affiliated to the first respondent University. After completion of her B.A. (Social Work) Degree course, the petitioner had joined M.A. (English) course in the year, 2004. THE third respondent University had issued the M.A. Degree certificate to the petitioner on her completion of the M.A. Degree course. THEreafter, the petitioner had joined B.A (English-Double Degree) course, recognised by the third respondent University, in the year, 2007. Further, the petitioner had also joined M.Phil. (English), in the third respondent University and had obtained the degree certificate in the year, 2008.
(3.) THE learned counsel appearing on behalf of the fifth respondent University had contended that the impugned order, dated 13.6.2008, had been issued by the fifth respondent University, in accordance with the guidelines and procedures prescribed for admission to the B.Ed. course, issued in terms of G.O.Ms.No.185, Department of Higher Education, dated 13.6.2005. THE eligibility criteria for admission to the Bachelor of Education course have been prescribed in the said guidelines. One of the conditions is that the candidate applying for admission for the B.Ed. course should have passed the U.G. Degree examination in the 10 +2 +3 stream, with the same main subject, in Part III, for which the candidate is seeking admission.