SUNAINA VERMA Vs. GURU NANAK DEV UNIVERSITY, AMRITSAR

JUDGEMENT

(1.) This petition seeks a direction for treating the petitioner liable for admission to M.Tech (Information Technology) in Guru Nanak Dev University, respondent No. 1.

(2.) Case of the petitioner is that she was enrolled with the Principal Academy of Higher Education (Deemed University) for Master of Information Technology (MIT) Degree. On 2004, she was given consolidated statement of marks and was degree in MIT. Thereafter, the petitioner applied for admission to M.Tech. (Information Technology). Though, she was allowed to take entrance test, she has not been treated to be eligible, though she obtained third rank in overall merit under the general category. According to the petitioner, respondent No. 1 University has not approved MIT (Under Distance Education) Degree of Manipal Academy of Higher Education (Deemed University) as equivalent to MIT Degree of respondent No. 1 University. Reference has been made to the prospectus for the year 2007 laying down the eligibility conditions to be as under

(3.) The Equivalence Committee recommended that the petitioner be treated as equivalent to the qualification for eligibility for M. Tech. admission, which was also approved by the Dean, Academic Affaris on 23.6.2007, Annexure P. 4 but later, the petitioner was not considered to be eligible vide Annexure P. 9 dated 11.7.2007. The note dated 23.6.2007 is as under :