DEEPTI MALHOTRA Vs. KURUKSHETRA UNIVERSITY,KURUKSHETRA AND ANOTHER

JUDGEMENT

(1.) The State Government authorised the Kurukshetra University, Kurukshetra to invite applications from eligible candidates for taking a Common Entrance Test for admission to the B.Ed course for the academic session 2008-09.

(2.) The appellant who was desirous of taking admission to the B.Ed course applied for the same. In response to her application she was issued Roll No. 8200820 for appearing in the Common Entrance Test. She actually appeared in the aforesaid Common Entrance Test, wherein, she was placed at serial No. 20380, based on the marks obtained by the appellant in the Common Entrance Test, she was granted admission to undergo the B.Ed course at Vishwa Bharti College of Education, Jagadhri.

(3.) It would be pertinent to mention that as per the prospectus issued by the Kurukshetra University,Kurukshetra, candidates who had obtained at least 45% marks in the Bachelor's and/or Master's degree issued by certain defined universities, or any other equivalent qualification, were eligible for the aforesaid course. In the application form submitted by the appellant, she had while filling up Serial No. 17 of the application form recorded she she had qualified the B.Sc examination from the Kurukshetra University, Kurukshetra under Roll No. 1013500, having taken the aforesaid examination in the subjects of physics, chemistry and mathematics. She also asserted at serial No. 17 of the application form, that she had obtained 694 marks out of a maximum of 1450 marks while equalifying the B.Sc examination. In the last column at serial No. 17, she also depicted the percentage of marks obtained by her i.e., 47.8% in the aforesaid B.Sc examination.