RISHIKA Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Counsel appearing for the Patna University.

(2.) The Petitioner has been refused admission in Bachelor of Arts Part I Class with the Patna Women's College for the Session 1993-94 on the ground that as per the provision of Clause 5(i)(a) of the Ordinance issued by the Patna University, 80% of the total seats in each group has been kept reserved for the students of Patna University, who had passed Intermediate or other equivalent examinations from different Colleges managed and maintained by the University, securing not less than 40% marks in the aggregate.

(3.) The Petitioner appeared at the examination of Intermediate Science, conducted by Bihar Intermediate Council and secured aggregate marks of 641 out of total marks of 900. She applied for admission before the Patna Women's College in B.A. Part I, in the prescribed proforma. But she was refused admission on the ground that most of the seats have been reserved for the students of the Colleges of the Patna University. Admittedly, the Petitioner was not a student of Patna University.