LAWS(HPH)-2005-8-28

DEEPAK KAUSHAL VS Vs. H.P. UNIVERSITY

Decided On August 10, 2005
Deepak Kaushal Vs Appellant
V/S
H.P. UNIVERSITY Respondents

JUDGEMENT

(1.) PETITIONER Deepak Kaushal sought and was granted admission in Three Years Degree Course in Physical Education, for a Bachelor's Degree in Physical Education ("BPE" for short) by the Himachal College for Physical Education, Shogi, Shimla. He deposited his fees with the College respondent No. 2 for the first year of the Course and attended classes. The College sent enrolment form of the petitioner along with other candidates to the H.P. University respondent No. l for approval. The form of the petitioner was returned back with the following observations :

(2.) THE Principal of the College sent detailed comments about the eligibility of the Petitioner for admission to BPE Course. The respondent University on March 29, 2005 informed the petitioner that he was not eligible for the Course as he has not passed the 10+2 examination (Annexure P9).

(3.) THE case of the petitioner is that he applied for admission to 'BPE' Course in accordance with the prospects to the college respondent No.