MOUSUMI MAITI Vs. UTKAL UNIVERSITY

JUDGEMENT

(1.) HEARD Shri G. Mukherjee learned counsel for the petitioner and Shri Rath, learned counsel for the opp. parties -University.

(2.) THE petitioner calls in question the letter dated 23.4.2003 (Annexure -2) of the University cancelling the admission of the petitioner to P.G. (Private) Examination, 2002 in Bengali subject for the year 2002.

(3.) THE opp. parties University has filed the counter affidavit inter -alia taking the stand that the petitioner had submitted the residential certificate issued by the Addl. Tahasildar on 10.3.1999, but on verification it was found that the certificate issued by the Additional Tahasildar did not mention the duration of the stay in Orissa. The signature of the petitioner in the residential certificate differs from the signature in the application form. In the said certificate, it has been mentioned that the petitioner is a native of village Alua. P.O. Egra. P.S. Egra -3 in the district of Midinapur in the state of Orissa. Further in the residential certificate even though it has been mentioned that she and her family ordinarily reside in plot No. 604. village/ town/P.O./P.S. Tahasil Sahid Nagar in the district of Khurda in the application form, present address has been mentioned as Alua. P.O. Egra. district Midinapur, West Bengal.