SMRITI AGARWAL Vs. M P PROFESSIONAL EXAMINATION BOARD

JUDGEMENT

(1.) INVOKING the extraordinary jurisdiction of this Court under article 226 of the Constitution of India the petitioner has prayed for issue of a writ of certiorari for quashment, of the order dated 11. 9. 2008 contained in annexure-P-8 whereby the petitioner has been intimated by the Director, directorate of Technical Education, Bhopal that she is not eligible for admission to the. M. C. A. Course on the ground that she did not have the Mathematics as a subject either at the Higher Secondary or at the Graduation Level.

(2.) THE factual expose which is necessitous to be uncurtained are that in pursuance of an advertisement issued by the M. P. Professional Examination Board calling for the applications from eligible candidates for examination of Pre. M. C. A. Course. 2008-09 the petitioner submitted an application on the basis of which she was issued an Admit Card and she was permitted to undertake the exanination. Though she was called for counselling, she was denied admission on the ground that she did not have Mathematics as a subject either at the Higher Secondary or at the Graduation level. It is averred that the petitioner had "business Mathematics" as an additional subject in the Higher Secondary School Certificate Examination and she had passed B. Sc. from Barkatullah University, Bhopal in First Division and. therefore, she was entitled to be admitted in the course in question.

(3.) IT is urged that on being satisfied that she had met the eligibility criteria she was permitted to undertake the examination and after being qualified she has been denied the benefit of admission on the ground that she did not have the mathematics as a subject either at the Higher Secondary or at the Graduation level which is unjustified and unwarranted. It is put forth that the candidates who have completed Bachelor of Computer Application (B. C. A.) and given examination with Business Mathematics as a subject, the said candidates have been given admission in M. C. A. Course, but the petitioner has been denied the benefit for the reasons best known to the respondents-authorities. In this backdrop a prayer has been made for quashment of the order denying him the admission and further to issue a writ of mandamus commanding the respondents to admit her for the M. C. A. Course for the academic session 2008-09.