RAKESH BIHARI GUPTA Vs. VICE CHANCELLOR

JUDGEMENT

(1.) The instant writ petition has been filed for issuing mandamus to the respondent-University to admit the petitioner in M.Sc. Geology. The averments made in the writ petition reveal that the petitioner had passed his B.Sc. in Geology from Chitrakut Gramodaya Vishwa Vidyalaya, Chitrakut, Satna in 1st division in the year 1994-95 and secured 2038 marks out of 2800 marks, Annexure-1 to the writ petition, The petitioner applied for the admission in M.Sc. previous in respondent-University and could not find any favour though the admissions had been made in the said course only on the basis of merits.

(2.) The grievance of the petitioner is that the candidates/students, who had secured lesser marks than the petitioner, from other institutions Universities have been admitted.

(3.) Respondent-University has filed the counter-affidavit and supplementary counter-affidavit and the main ground taken by the respondent-University refusing the admission to the petitioner is that the respondent-University did not consider the degree of the petitioner equivalent to the decree of B. Sc. of the respondent-University.