RAMNIKA Vs. MAHARISHI DAYANAND UNIVERSITY

JUDGEMENT

(1.) The petitioner has challenged the letter dated 06.6.2013 sent by respondent No. 2 on behalf of respondent No. 1, informing him that the University has not approved her admission and declared her ineligible for the ensuing semester examination. In brief, the petitioner appeared in 10+2 Examination held in April 2012, conducted by the National Institute of Open Schooling and secured 278 marks. Although, the petitioner had appeared in Chemistry Practical exam but inadvertently she did not sign the attendance sheet and was recorded absent in the result.

(2.) Learned counsel for the petitioner has submitted that respondent No. 2. is affiliated to respondent No. 1 as per the Admission Brochure for the year 2013-14. The petitioner has got compartment in one of the subjects because of her absence in the practical exam could have been admitted in B.A./B.Sc., B.Com, B.Sc. (Home Science) in order of merit if the seat remained vacant. He has referred to Note (iv) A of Chapter III of the Admission Brochure as per which, a candidate who is placed under compartment in one subject only in 10+2 examination of the Board of School Education, Haryana, Bhiiwani or of any other Board/University recognised by this University may be allowed provisionally to study for Semester I exam, if he/she fulfills the requirement of percentage given in clause-I after adding minimum pass marks of the compartment subject and to clear the compartment subject in two consecutive chances.

(3.) Learned counsel for the petitioner has argued that since the petitioner has already cleared the practical exam on 14.12.2012 and she has been allowed by the College itself by giving her admission on 31.8.2012, therefore, the impugned letter could not have been served upon her and her admission should not have been disapproved by respondent No. 1.