SASWATI CHOUDHURY Vs. SASWATI CHOUDHURY

JUDGEMENT

(1.) The Court: This is an application under Article 226 of the Constitution of India seeking a writ of Mandamus commanding the University Authority to issue Migration Student Registration Certificate in favour of the petitioner without any further delay and allow her to appear in the forthcoming B.A. Part-I Examination conducted by the University as a regular candidate from Dinabandhu Andrews College Centre.

(2.) The writ petitioners has stated, inter alia, in the application that she passed her All India Secondary School Examination in the year 1994 as 'Patrachar Vidyalaya' candidate under the Central Board of Secondary Education. Immediately after passing out in the said examination, she prosecuted her studies in All India Senior School Certificate Examination in the year 1996 from a 'Patrachar Vidyalaya' under the same Central Board of Secondary Education. After she came out successfully in the said examination, she submitted an application for admission in B.A. Examination (History) as 'Patrachar Course candidate'. It is further alleged that she had submitted her application for registration but since the University Authorities did not communicate its view as regards her registration and as the examination is fast approaching, she did not find any other way than to file this present writ application for the appropriate direction. It has been prayed that the refusal by the University Authority to register her name is highly illegal, malafide and discriminatory inasmuch as there was no Regulation, Notification, Statute or Ordinance duly published and notified by the University Authorities denying the admission and registration of students passing out from a 'Patrachar Vidyalaya'.

(3.) In support of her claim, she annexed the Identity Card issued by Dinabandhu Andrews College, Garia, vide annexure "A" and also the Marksheet obtained in the Higher Secondary Examination.