(1.) The petitioner was admitted to the Pre-Ayurveda Class in Jan. 1986 on the basis of an interview held on Jan. 2, 1986. The petitioner submitted her admission form for the annual examination which was to be held in July 1986. For that purpose examination fee was also deposited on 24.6.1986. To the petitioner's great surprise, she received a communication from respondent No. 3 (Annexure P.l) cancelling her admission on the ground that she was not eligible for admission on account of her age which according to respondent No. 3 should have been 16 years on 1.10.1985.
(2.) The Petitioner impugnes the said order on the ground that her date of birth per record is Oct. 14, 1969 and she completed more than 16 years on Oct. 31, 1985, which is the requirement as per prospectus issued by the College. It is also the contention of the learned counsel for the petitioner that the impugned order has no sanctity at law which is simply based on instructions and these instructions cannot go against the prospectus which is a charger of rights of a student.
(3.) The respondents in their written statement have taken a plea that the petitioner had taken admission in collusion with the college authorities and was not eligible for admission to the Pre-Ayurveda Class being underage.