ANURADHA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner applied for admission to the Post Graduate Diploma in Nutrition and Dietetics at Government College for Women, Rohtak, for the Session 2009-2010. She was admitted to the Course and allotted the roll number. The petitioner deposited the requisite fee of Rs. 4782.00 and started attending the classes. The admission of the petitioner has been cancelled vide the impugned order dated 22.02.2010 (Annexure P-7) on the ground that the petitioner was ineligible at the time of admission. It is this order which has been challenged in the present writ petition.

(2.) It is established fact on record that when the petitioner applied for admission to the course in question, she had reappear in one paper in the B.A. Final examination. For admission to the aforesaid course, the respondent- University had issued admission Brochure for the year 2009-2010. The eligibility prescribed for admission to the Post Graduate Diploma in Nutrition and Dietetics has been prescribed in the admission Brochure itself. The relevant extract of the Brochure is reproduced hereunder:-

(3.) From the reading of the aforesaid condition, it is evident that for admission to the Post Graduate Diploma in Nutrition and Dietetics, a candidate should possess Bachelor degree of the respondent-University or a degree equivalent thereto with B.Sc. Home Science and B.A. with Home Science having 50% marks in aggregate.