PRAKASHCHANDRA S VERMA Vs. VIKRAM UNIVERSITY UJJAIN

JUDGEMENT

(1.) THIS order will also dispose of five other petitions, namely m. P. No. 38/85 (Sunilkumar and others vs. Vikram University and others), M. P. No. 32/86 (Dilipsingh vs. Vikram University and others), M. P. No. 76/86 (Sawantsingh and other: vs. Vikram University and others), 31/86 (Panchanan vs. Vikram University and others) and M. P. No. 71/76 (Rajendra and another vs. Vikram University ). The petitioners in the first three of the five petitions passed Visharad (Madhyama)Examination of 1983 and claimed admission to B. A. Part II Examination of 1985 1986 and 1986 respectively of the respondent-University while the petitioners in the last two petitions passed Sahitya Ratna (Uttama) Examination of 1983 and claimed admission to M. A. (Previous) Examination of 1986 conducted by the respondent-University. In all these petitions, the petitioners have challenged the action of the respondent-University in refusing them admission to the appropriate examinations of 1985 and 1986 conducted by the University.

(2.) THIS is a petition under Articles 226 and 227 of the Constitution of India whereby the petitioners have sought quashing of the Circular No. 7443 dated 26-9-1984 (Annexure-C) issued by the Registrar-Respondent No. 3 as alo the Resolution No. 65 dated 5-1-1985 (Annexure-R-1) passed by the Executive Council of the University-Respondent No. 1 and the consequent circular letter dated 28-1-1985 (Annexure-R-3)issued by the respondent No. 3.

(3.) THE petitioners passed Visharad (Madhyama) Examination conducted by hindi Sahitya Sammelan, Prayag in the year 1983. it is not disputed that the Visharad (Madhyama) Examinations conducted by Hindi Sahitya Sammelan, Prayag, have been recognised ever since 1967 by the respondent-University as qualifying examination for admission to B. A. Part II Examination conducted by the University. Similarly, Sahitya Ratna (Uttama) Examination has been recognised ever since 1967 as qualifying examination for admission to M. A. (Previous) examination of the respondent-University. Annexure-B to the petition is the list published by the respondent University recognising the equivalance of certain examinations and degree including Madhyama and Uttama Examinations conducted by the Hindi sahitya Sammelan for the purposes of eligibility and qualification for admission to certain examinations conducted by the University, as specified in the list.