SASMITA JAMUDA Vs. UTKAL UNIVERSITY AND OTHERS

JUDGEMENT

(1.) Challenge has been made to the arbitrary action by the opp. Parties in not allowing admission to the petitioner in the Post-Graduate Course by the opp. Party in the opp. Party no.1 University.

(2.) Learned counsel for the petitioner supporting the petition submitted that the petitioner has passed +3 Commerce Degree Examinations in the year 2014 from B.J.B. Autonomous College, Bhubaneswar being placed in First Division. Thereafter she underwent one PostGraduate Diploma Course under opp. Party no.5. Since the opp. Parties 1 to 4 invited applications vide Annexure-1 to various Post-Graduate Courses in the year 2015-16, the petitioner applied to prosecute her study in Post-Graduate Degree Course in Personnel Management and Industrial Relations (PMIR) in the opp. Party no.1- Unversity. It is further contended that the petitioner got intimation to get admission on 29.6.2015. When she approached opp. Party no.4 for admission, the latter refused to admit her in the P.G. Course in the subject PMIR. She submitted a representation before the Heads of the Department of PMIR, but it was rejected on the ground that she has completed Post-Graduate in Indian Institute of Mass Communication, Dhenkanal and as per information bulletin in Clause-III (B)(xv) she is not entitled to get admission in the Post-Graduate Degree course. Thereafter the petitioner ventilated her grievance before the higher authority, but all were in vain.

(3.) It is further alleged inter alia by the learned counsel for the petitioner that after the Graduation in Commerce, the petitioner only attended one year Diploma Course in Journalism and not any other P.G. Degree course, but the opp. Parties illegally rejected her candidature and did not allow to admit her in the P.G. Degree Course. She being a Scheduled Tribe girl was refused to get admission although other persons in the similar circumstances got admission, her fundamental right as per the Constitution has been violated. So, learned counsel for the petitioner submitted that the order or remark date d 29.6.2015 made by the opp. Party no.4 in rejecting the representation or refusing to give admission to the petitioner should be quashed and necessary direction be given to the opp. Parties 1 to 4 to admit the petitioner in the P.G. Course in the Department of PMIR.