(1.) The petitioner passed the B.Sc. Examination securing 77% marks from the Punjab Agricultural University in the year 1965. Thereafter, she took admission in M.Sc. Bio-Chemistry in the same year. The petitioner moved an application on 9.9.1987 for extension of time for the purpose of registration to MBA Programme till 11.9.1987. Her request was acceded to and was allowed extension of time for the purpose of registration to MBA Programme vide memo dated 15.9.1987. Copy of which is Annexure P-1 to the writ petition. The petitioner got herself registered on the same very day on the basis of the aforesaid memo after paying full fees for the 1st trimester.
(2.) To the petitioners great dismay, her registration was cancelled by an order dated 26.9.1987, copy of which is Annexure P-2 to the writ petition. Being aggrieved by this order, she has filed the present writ petition.
(3.) The case of the petitioner is that the minimum qualification for admission to MBA Programme is Graduation. The petitioner being fully eligible and meritorious candidate cannot be denied admission. The other plea raised by the Counsel is that the admission once granted cannot be cancelled without assigning any reason.