MARYADA Vs. H.P.UNIVERSITY

JUDGEMENT

(1.) In this writ petition the petitioner has prayed for, inter alia, the following reliefs: - 1.That the respondent University may be directed to grant admission to the petitioner on the basis of her merit as determined amongst the eligible candidates on 17.10.2001/22.10.2001 ignoring the decision of the selection committee to declare the petitioner ineligible.

(2.) That the process from the stage when the petitioner was declared ineligible by the selection committee on 22.10.2001 may be re -done and consequently the petitioner may be admitted in M.Phil (Botany) course in the respondent University on the basis of her merit.

(2.) The petitioner has passed M.Sc. degree from CSKVV, Palampur, District Kangra in the subject of Plant Physiology In response to the M.Phil and LLM admission notice for 2001 -2002 (Annexure P -2) the petitioner submitted her application for admission to the M.Phil course in the subject of Botany. As per the list displayed on the notice board on 17.10.2001, the petitioner was placed at Sr. No. 1 in the list of candidates declared eligible. Consequently she appeared before the Selection Committee on 22.10,2001 when it was pointed out to her that despite the fact that she was at Sr. No. 1 in the merit list of eligible candidates, she could not be admitted in M.Phil in the subject of Botany as she had not studied the said subject at M.Sc. level and her M.Sc. was in Plant Physiology, which is one of the branches of Botany. The petitioner pleaded that no such indication was given in the advertisement or in the Hand Book of Information and, therefore, she could not be declared ineligible but with no result and her name was not included in the list of selected candidates.