NEELAM SAINI Vs. KURUKSHETRA UNIVERSITY, KURUKSHETRA AND ANOTHER

JUDGEMENT

(1.) I have heard the learned counsel for the parties at length.

(2.) The petitioner passed B. Com. Part-III in April, 1997 and secured 827 marks out of 1850. The respondent-University issued advertisement for conducting State Level Common Entrance Test for regular B.Ed. Course for the Sessions 2008-2009. The petitioner also applied for consideration/admission. She was issued Roll Number and allowed to participate in the examination conducted by the University. She was placed at rank No. 4294 in the Entrance Test and also granted admission in respondent No. 2-College. The petitioner also deposited fee of Rs. 40,520/- in September 2008. The petitioner was permitted to attend classes. It is stated that the petitioner was informed by the College that respondent No. 1-University is not issuing the roll number for the annual examination. It is further stated that on enquiry, the petitioner came to know that the she has been stopped from appearing in the annual examination by the University having less than 45 per cent marks in the graduation and was ineligible for admission to B.Ed. Course. The petitioner accordingly filed this petition seeking a direction that she be issued roll number for appearing in the examination of B.Ed. to be held by respondent No. 1-University in the month of June, 2009.

(3.) In the reply filed by respondent No. 1-University, reference is made to the prospectus issued which, inter-alia, prescribed the eligibility conditions for admission to B.Ed. Course. It is provided that a candidate with at least 45 percent marks in the Bachelor Degree or in the Masters degree is eligible for admission to the course in question.