LAWS(ALL)-2004-11-170

PURNIMA SINGH Vs. STATE OF U P

Decided On November 10, 2004
PURNIMA SINGH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) ARUN Tandon-Heard Sri S. K. Mishra advocate on behalf of the petitioner, Srimati Sunita Agarwal advocate on behalf of respondent No. 1 and standing counsel on behalf of respondent No. 1.

(2.) PURNIMA Singh, the petitioner, claims to have appeared in the entrance examinations conducted by the Deen Dayal Upadhyaya Gorakhpur University, Gorakhpur, for admission to B.Ed. course for the academic session 2004-05. The result of the said examination was declared on 21.7.2004. The petitioner having cleared the entrance examination was issued a call letter for counseling and for that purpose she was required to appear at University Campus on 3.8.2004. On 3.8.2004 the Head of B.Ed. Department refused admission to the petitioner in B.Ed. course on the ground that the certificates of Rashtriya Sewa Yojana (National Service Scheme) (hereinafter referred to as N.S.S.) enclosed by her for the purposes of claiming weightage of 15 marks because of her having worked for more than 240 hours under the National Service Scheme with at least two special camps, was factually incorrect and therefore she is not entitled to 15 weightage marks which have been wrongly awarded to her. It was also pointed out that the N.S.S. certificate enclosed by the petitioner was not counter-signed by the Vice Chancellor of the University nor it has been issued by the University. Feeling aggrieved by the aforesaid action of the respondents the petitioner has filed the present writ petition for a writ of mandamus directing the respondents to admit the petitioner in B.Ed. course.

(3.) FOR the purposes of determining as to whether in view of the said certificate the petitioner is entitled to 15 weightage marks as claimed by her or not reference may be had to the relevant clauses of the rules applicable for admission to B.Ed. course as notified by the University, copy whereof has been enclosed as Annexure CA-2 to the counter-affidavit filed by the University, the relevant portions whereof are as follows : ...[VERNACULAR TEXT OMMITED]...