ABHIRAM KULSHRESHTHA Vs. VICE CHANCELLOR AGRA UNIVERSITY

JUDGEMENT

(1.) THE petitioner has been denied admission to M.B.A. programme on the ground that he was a graduate after 1985 under 10 plus 2 plus 2 scheme without one year's bridge course. THE said order dated 18-9-1993 is under challenge.

(2.) THE petitioner passed B. A. examination from the Agra University, Agra in the year, 1988 He obtained first division. THEreafter he passed M A examination in the year 199CI from the same University,

(3.) THE University Grants Commission is an authority created under University Grants Commission Act, 1956 of the purpose of regulating the uniform and minimum standard of instructions for grant of degress by the Universities in India THE Commission in exercise of power conferred by section 26 of the Universitty Grant Commission Act had framed a set of rules prescribing the eligibility and minimum qualification necessary for Presuing different courses in the Universities. Regulations have been enforced with effect from 1-6-1986. It provides that no student shall be eligible for (ok) the award of first degree, i e. bachelor degree unless he has successfully completed there years course. No student shall be eligible to seek admission to the Master course who has not successfully persued three years duration. THE petitioner was denied admission in the M.B.A. course which is a Master degree because he did not complete three years degree course