SHAGUFTA SAHIBA FAROOQI Vs. CHHATRAPATI SAHUJI MAHARAJ UNIVERSITY

JUDGEMENT

(1.) Heard Sri R.K. Jain assisted by Sri M.M. Khan, learned Counsel for the petitioners, Sri J.N. Verma and Sri S.N. Srivastava appearing on behalf of the respondents.

(2.) Counter and Rejoinder affidavits have been exchanged.

(3.) The petitioners, who are five in number, have appeared in the entrance test for admission in B.Ed. Course for the session 1997-98. An advertisement was made on 21.4.1997 in which the minimum qualification required for appearing in the entrance examination was only Graduation. All the petitioners fulfilled the minimum requisite qualification, inasmuch as they have secured more than 40% marks in Graduation. The petitioners filled in the forms and they were issued admit cadre to appear in the entrance test. Thereafter they appeared in the said test. The result of the petitioners was declared. All the five petitioners were declared successful. After declaring them successful in the said test, they were allocated Institution namely Acharya Narendra Dev Nagar Nigam Mahila Mahavidyalaya, Kanpur for pursuing their studies of B.Ed. Course. The petitioners approached the Institution aforesaid and deposited their fee on different dates. After admission, they started to attend the classes of B.Ed. Course. The petitioners were continuing their studies when all of a sudden the order of Registrar-Chhatrapati Sahuji Maharaj University, Kanpur which was issued on 6.11.1997, was received, whereby the admission of the petitioners were directed to be cancelled on the ground that they have not secured minimum 45% marks in the qualifying examination i.e. Graduation.