DEEPAK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. No.10744 of 2014

(2.) The basis for the University to state that it did not recognize was that it had expressed recognition only to the Haryana Education Board and the Boards of other States which were recognized by the Government of Haryana. Admittedly the Government of Haryana had not recognized the Madhya Bharat Education Board. Consequently, the University also had not lent its recognition to a pass in 10+2 from the Madhya Bharat Board. The petitioner's plea is that there was nothing in the prospectus specifically spelling out the non-recognition of the Madhya Bharat Board. As far as the college was concerned, it would only state that it had admitted students assuming that it was not an unrecognized board by the University and they had sent a whole list of candidates after granting admission and the University had not notified them earlier. The University's response would be that even on 17.05.2012 for admission brochure 2012-13, there was specific directive to all the Principals of all college and institutes affiliated to the University that while making admissions to various undergraduate, postgraduate and other professional courses, the colleges were required to consult the brochure and other relevant ordinances issued by the University. The list of various Boards recognized by the University already supplied in June 2011 was also available on the University website and it was necessary to consult the same so that no wrong admission was made.

(3.) It will be wrong for either the student or the college to contend that the particular Board in which the petitioner studied was not specifically spelt out in the brochure as not recognized. There could be scores and scores of unrecognized Boards and it is impossible for the University to spell out all the unrecognized Boards. On the other hand what is not recognized must be inferred from what alone are recognized. If the University was listing out the boards which it was recognizing and published the same in its official website, the college ought to bestow its attention on the same and ensured that no admission was made which was irregular or which was not treated as recognized. I find that the admission granted was wholly erroneous.