VANI APARNA Vs. PRINCIPAL RAVENSHAW COLLEGE

JUDGEMENT

(1.) The petitioner has approached this Court for issuance of an appreciate writ, direction or order declaring that the +3 degree awarded to the petitioner by Osmania University, Hyderabad be treated as equivalent to B.Sc. (Hons) degree of Utkal University and accordingly, she be declared eligible to obtain admission in P. C. course of Botany Department in Ravenshaw College, Cuttack. Her alternative prayer is to declare her eligible for admission against the seats reserved for outside candidates.

(2.) The facts giving rise to this petition may be hereinafter stated thus :The petitioner was a regular student of Osmania University of Andhra Pradesh who, on successfully completing the graduation course was conferred a degree of B.Sc. (Pass). The subjects in which she was examined were Chemistry, Botany and Zoology (in short 'CBZ'). It is the petitioner's case that on coming to Cuttack she had applied for admission to the P.G. Department of Botany both in Revenshaw College, Cuttack and also in the Utkal University. But, as she was not considered eligible for admission at the Utkal University, she had approaches this Court in OJC No. 10482 of 1996 wherein opp. parties 3 and 4 were directed to get a report from the Equivalence Committee under the Utkal University on a specific point as to whether a Botany pass student of B.Sc. (Pass) course of Osmania University is equal to B.Sc. (Hons) course of Utkal University. Accordingly, the Equivalence Committee considered the matter and submitted a report the conclusion arrived wherein runs thus :

(3.) The claim is resisted by opp. parties 1 and 2, inter alia, on the ground that as the petitioner is not a holder of B.Sc. (Hons) degree, she could not be considered eligible for admission under the first, second or Third category laid down in the Principles of Admission into Post Graduate Classes and as such, her application was rightly not considered. It is also their case that there is no reservation for outside students, but what is provided is that the number of students from outside Orissa to any class shall not exceed five per cent of the sanctioned seats of the classes. According to these opp. parties, this clause is in the nature of restriction and not of reservation.