REGISTRAR UNIVERSITY OF MUMBAI Vs. SANDEEP KUMAR KHATRI

JUDGEMENT

(1.) RULE, by consent of Counsel returnable forthwith. Counsel appearing on behalf of the Respondent waives service. By consent of Counsel and at their request taken up for hearing and final disposal.

(2.) THE University of Mumbai has moved these proceedings under Article 226 of the Constitution, aggrieved by the directions issued by the Presiding Officer of the University and College Tribunal, 2 holding that the Respondent is eligible for being admitted to the three years' part time Master's Degree Programme in Human Resource development Management. The narrow issue before the Court is whether the University was justified in holding that the passing of a two year B. Sc. Degree Course by the Respondent from Garhwal university did not meet the requirement of equivalence as prescribed by the University.

(3.) JAMNALAL Bajaj Institute of Management Studies which is affiliated to the University of Mumbai, notified an admissions programme for several courses in Management Studies including amongst them, a three year part time Master's Degree Programme in human Resource Development Management (MHRDM ). The criteria for eligibility that was prescribed by the University was to the following effect: