RAHUL SINGH Vs. JIWAJI UNIVERSITY GWALIOR

JUDGEMENT

(1.) Petitioners are the students of respondent No. 3 Institution namely Maharshi Ved Vyas Mahavidyalaya, Gwalior. They sought admission to the said Institution in a course BCA First Semester. They submitted their examination forms in the month of February, 2007. However, their forms were rejected by the University on the ground that names of these petitioners do not appear in the list submitted by the respondent Institution before the cut off date and these names were subsequently added after the cut off date by respondent No. 3 Institution. Hence, they filed the present writ petition.

(2.) On issuance of notices, respondents Jiwaji University as also the respondent Institution have filed their separate returns.

(3.) The University in its return has submitted that the list of the students which was forwarded by the respondent Institution at the time of admission does not include the names of the petitioner and the petitioners were subsequently admitted after the cut off date. Hence, the petitioners are not eligible to appear in the examination.