PUSHPENDRA Vs. DEVI AHILYA VISHWA VIDHYALALYA

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution of India, the petitioner is seeking direction to the respondents to grant him admission in MBA (HA) course and consequently the fees depositedby him after getting admission in MBA (IB) course be directed to be adjusted towards the fees for MBA (HA) course.

(2.) Briefly stated, the respondent University conducted a Common Entrance Test (for short CET) for admission in different courses. Prior to holding of the said test, the General Guidelines were published and were provided to all the candidates for the said examination. In the said General Guidelines (Annexure R-

(3.) On the basis of his result, the petitioner was allowed to participate in the counselling held from 28-7-2011, in which he got admission in MBA (International Business) course.