RITIKA RAMTRI Vs. ALLAHABAD UNIVERSITY

JUDGEMENT

(1.) HEARD Dr. R.G. Padia, learned Counsel appearing on behalf of the Petitioner and Sri Haldar Hussaln, learned Counsel appearing oa behalf of the Allahabad University.

(2.) BY means of the present petition under Article 226 of the Constitution, the Petitioner prays for the issuance of a writ of mandamus directing the Allahabad University to admit her in M Ed. course session 1992 -93. The Petitioner, who is an all round 1st Class outstatioo student, applied to the University for admission in the M. Ed, course of 1992 -93 session. The Petitioner was not given admission and her name did not appear in the list of candidates admitted in the M. Ed, coorse. The Petitioner contends that the University has wrongfully refused admission to her and the act is wholly arbitrary. By an interim order of this Court dated 26 -2 -1993 the Petitioner was permitted to attend the classes.

(3.) AFTER the admissions were over the University received certain completes with regard to forged mark -sheets having been submitted by some students seeking admission and as such enquiries were made and thereafter the admission of six candidates was cancelled by the admission committee on 23 -11 -1992. It is not disputed that six vacancies were not filled in by the University and they still remain vacant.