SUNITA SINGH KUSHWA Vs. STATE OF M P

JUDGEMENT

(1.) By way of instant petitions, petitioner has prayed inter alia under relief clause, that the respondent Jiwaji University may kindly be directed to conduct the special examination for the petitioner for B.Ed. Course for the academic Session 2011-2012, and pressed for the same, during the course of arguments. Facts necessary for disposal of instant writ petitions are that the petitioner who claims to have acquired B.A. Degree with English Literature with 54.66% and Post Graduation with 54.85 % marks applied for B.Ed. Course for the academic Sessions 2011-12 and after counseling she was allotted Institute of Allied Sciences and Computer Application, affiliated to Jiwaji University. She claims that without seeking her consent, her college was changed as ITM University, Gwalior and therefore, she filed W.P. No. 6803/2012. The said writ petition was allowed by this Court with following directions:-

(2.) In the meanwhile the examination of B.Ed. Course academic Session 2011-12 started on 29th December, 2012; however, since she could not procure the copy of order dated 20/12/2012 passed in W.P. No. 6803/2012, she could not appear in the examination which started on 29th December, 2012. Thereafter, in compliance of Single Bench order, she was offered list of colleges affiliated with the Jiwaji University, Gwalior to choose one for admission in B.Ed. Course. She chose to be admitted in S.R. College of Education, Morar, Gwalior.

(3.) She contends that for the academic Session 2011-12, respondent Jiwaji University be commanded to hold special examination for B.Ed. Course for her exclusively for the academic Session 2011-12, so that she may participate in the counseling for appointment on the post of Samvida Shala Shikshak, Grade II starting from 17th September, 2013 to 26th September, 2013 as she claims to have already passed the eligibility test.