G CHANDRASHEKHAR REDDY Vs. MARATHWADA UNIVERSITY

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner G. Chandrashekhar Reddy---a student of the College of Engineering, Ternanagar, in District Osmanabad, seeks an order directing respondent No. 1---Marathwada University, Aurangabad---that he be held eligible for admission to the first year engineering course at the above mentioned college which is respondent No. 2 to this petition. I. The Petitioners Case

(2.) The petitioner passed the Xth standard examination from Boys Town School, Hyderabad, in Andhra Pradesh in March, 1982. The course of XIIth standard education in Andhra Pradesh is known as the Examination of the Board of Intermediate Education. It comprises of two years course which corresponds to XIth and XIIth standards of the Maharashtra State Secondary and Higher Secondary Education Board. He passed the two years examination course in March, 1984. He was admitted to respondent No. 2---Engineering College of Ternanagar, in July 1985. The admission was subject to the grant of eligibility certificate by the Marathwada University-respondent No. 1. The petitioner was allowed to appear for the first semester examination of the first year in Engineering held by respondent No. 1 in November, 1985. He passed in some subjects and failed in some.

(3.) On 21st October, 1985, about a month before the first semester examination referred to above, respondent No. 1 informed respondent No. 2 where the petitioner was reading that he was not eligible for admission to the College of Engineering affiliated to the Marathwada University. The reason assigned by the University was that the petitioner had not secured 50% marks in Physics, Chemistry and Mathematics taken together at the Examination of the Board of Intermediate Education of Andhra Pradesh. This communication was in reply to the letter No. CDE/85-86, dated 13-10-1985 by Principal of respondent No. 2. The petitioner represented his case to the University but it was rejected by respondent No. 1 by letter No. Ex/Elig/SNS-102/85-86/49372-75, dated 6th March, 1986, which is impugned in this petition.