P. BHAGYALAKSHMI Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) The petitioner is a student of B.Ed., one year (regular) course in the third respondent college which is affiliated to the Osmania University, Hyderabad. The petitioner was admitted in the third respondent college during the academic year 2014 -15 but it was only on 22.6.2015 that the Telangana State Council for Higher Education, Hyderabad, while approving the admission of candidates admitted into Category -B seats in the third respondent college, left out the name of the petitioner. The petitioner was issued proceedings informing her that her admission was not approved owing to the fact that she did not file the requisite certificates. She thereupon filed WP No. 22038 of 2015 before this Court assailing the said proceedings. However, when the matter was taken up for hearing, the Telangana State Council of Higher Education informed this Court that the earlier proceedings were incorrect and produced a copy of the proceedings dated 21.7.2015, wherein it was stated that the admission of the petitioner had not been approved on the ground that she did not secure the minimum qualifying marks for being admitted to the course. Challenging these later proceedings, the petitioner filed WP No. 22990 of 2015 before this Court. Pending disposal of the said writ petition, this Court, by order dated 24.7.2015, directed the respondents to permit the petitioner to appear for the B.Ed., examination by suspending the operation of the proceedings dated 21.7.2015. This Court further stated that the interim order would be subject to the outcome of the writ petition. The present writ petition was filed assailing the action of the respondents in not declaring the petitioner's result in the B.Ed., one year (regular) course examination which she appeared for pursuant to the interim order dated 24.7.2015 passed in WP No. 22990 of 2015.

(2.) The aforestated facts demonstrate that the petitioner was admitted by the third respondent college in the academic year 2014 -15 though she did not have the requisite qualifying marks. However, it is unfortunate that neither the University nor the Telangana State Council of Higher Education have in place regulations and checks on educational institutions ensuring that they submit data relating to admissions made by them expeditiously, whereby such illegal admissions would come to light immediately. Further, no steps are usually taken either by the University or by the Telangana State Council of Higher Education to penalize such institutions for making illegal admissions. It is only the unfortunate students who have to suffer, as in the present case.

(3.) The lack of application of mind by the Telangana State Council of Higher Education is also demonstrated by the fact that the earlier ground for not approving the petitioner's admission was that she did not produce the requisite certificates, but at a later point of time the Council realized that her admission was itself illegal as she did not possess the qualifying marks.