HEMANT BAGWAN Vs. STATE OF MP

JUDGEMENT

(1.) Challenging the action whereby petitioner is deprived of appearing for counseling in Master of Computer Application (MCA), petitioner has filed this writ petition.

(2.) Petitioner was a candidate who had participated in the admission process conducted by the MP Professional Examination Board, for seeking admission to a course, namely Master of Computer Application (MCA). Petitioner is pursuing a course of study i.e B.Sc with Computer Science, and is in the 3rd year (Final Year). He is a regular student of Government Science College, Jabalpur and the certificates and documents in this regard are filed as Annexure P/1. The Professional Examination Board issued a Notification vide Annexure P/2, notifying the rules and the procedure for admission to the MCA course. Rule 1.4.3, of the said Rules, contemplates the eligibility condition for admission and it is stated that for seeking admission to MCA course, a candidate has to be Graduate with atleast 50% marks at the graduation level.

(3.) Admittedly, as on date, petitioner is not a Graduate, he is only a student who is pursuing the course in B.Sc (Final year) and the certificate issued by his institute goes to show that the Final Year Examinations are to be held in May.June, 2013 and the results are expected to be declared in July.August, 2013. It is, therefore, clear that from these facts that till date petitioner is not a Graduate.