NIKITA SHARMA Vs. RAVENSHAW UNIVERSITY & ORS

JUDGEMENT

(1.) The petitioner-Nikita Sharma was admitted in Bachelor of Business Administration (BBA) course in the Ravenshaw University in the year 2013, which course was to conclude in the year 2016. She, thereafter in the year 2016, applied for admission in Master of Business Administration (MBA) course in the Ravenshaw University, for which she was provisionally selected for admission on 12.05.2016. On the same day, the petitioner deposited the requisite fees and took admission in MBA course. Since the result of the BBA final examination was not declared and the petitioner did not have the BBA certificate as on the date of admission i.e. 12.05.2016, she gave an undertaking to produce the Graduation (BBA) mark sheet as well as College Leaving Certificate (CLC) , Conduct Certificate etc. later, which request was allowed. It was only thereafter that the requisite fees were accepted from her. The result of the BBA was subsequently published in which the petitioner had failed in one paper. However, she was allowed to appear in one back paper through a special examination, which was held in July 2016 and the result of the said back paper was published in August 2016 in which the petitioner was declared pass. She pursued her study in MBA course and passed the 1st Semester examination in February 2017.

(2.) Then on 006.2017, mark sheet, provisional pass certificate, CLC and Conduct Certificate of the BBA course were granted by the Ravenshaw University, which were all deposited by the petitioner with regard to her admission in MBA course. Then in August 2017, the petitioner passed 2nd Semester of MBA examination. Thereafter on 211.2017, the Ravenshaw University required the petitioner to produce the original CLC, mark sheet, Conduct Certificate etc. of the BBA examination by 27.11.2017, which the petitioner produced in original on the said date. Then in December 2017, the petitioner was permitted to appear in 3rd Semester of MBA examination.

(3.) To the utter surprise of the petitioner, on 20.12.2017, she was issued with a show cause notice by the Chairman, Council of Deans, Ravenshaw University, Cuttack mentioning that since she had cleared the project paper in December 2016 and had submitted the CLC and Conduct Certificate in August 2017, it would mean that she did not have BBA degree at the time of admission in MBA course in July, 2016, and, as such, she was required to explain as to why her admission to MBA course should not be cancelled for not having the BBA degree at the time of admission.