ASHA KUMARI Vs. RAJENDRA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) Petitioner has filed this writ petition for issuing a writ of mandamus commanding the respondents to admit her in M.Sc. (Biochemistry) Course 1995-97 session in the Rajendra Agricultural University, Bihar, Pusa (for short 'the University').

(2.) The case of the petitioner is that on 12-8-1995 respondents invited applications in the prescribed form for admission in Post-Graduate courses of the University in different disciplines indicating choice of three subjects. Along with the prescribed form the candidates were also provided with a Prospectus containing criteria for admission to the various Post-Graduate Courses. The petitioner who possesses B.Sc. (Honours) degree in Chemistry applied for admission in M.Sc. (Biochemistry). On 7-12-1995 the respondents published a list of candidates, who were admitted in M.Sc. (Biochemistry), which did not contain the name of the petitioner. According to the petitioner she was legally entitled for admission in M.Sc. (Biochemistry) but was wrongly refused admission and hence this writ petition.

(3.) Heard the learned counsel for the parties and perused the record.