PRABALJIT SINGH Vs. GURU JAMBHESHWAR UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The petitioner sought admission to the MCA course in the Directorate of Distance Education, Guru Jambeshwar University, Hissar. The claim of the petitioner for admission was through lateral entry. The aforesaid claim is regulated by the provisions contained in Chapter 4 of the Prospectus issued by the Guru Jambheshwar University, Hisar. The relevant portion thereof is being extracted hereunder :-

(2.) By the impugned order dated 23.3.2004 (Annexure P4) the admission of the petitioner to the MCA course was cancelled, on account of the fact, that the petitioner had failed to qualify the qualifying examination, on the basis of which he could have gained entry into the MCA course. Learned counsel for the petitioner has invited our attention to a note incorporated in the Prospectus, which authorises the petitioner to produce evidence of his having cleared the qualifying examination by 31.12.2002. The aforesaid note is being reproduced hereunder

(3.) It is the vehement contention of the learned counsel for the petitioner, that in the first instance he was declared to have been placed under compartment in the qualifying examination in March 2003. He thereafter eventually qualified the qualifying examination on 26.12.2003. Having qualified the qualifying examination on 26.12.2003, the petitioner seeks regularisation of his admission to the MCA course for the academic session 2002-2003.