AKASH CHUNI Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) Though ineligible, the petitioner was admitted to the Master of Business Administration Programme (MBA), 2012 of University of Jammu but provisionally and subject to his furnishing documentary evidence of having passed the qualifying examination requisite for admission to the programme, within 21 days of the commencement of class work.

(2.) At the time of his provisional admission, he had backlog of IIIrd semester paper, i.e., MTH-313 of his BE(IT), which was one of the essential qualifying examinations necessary for admission to the Course. The Course commenced on July 24, 2012 but the petitioner failed to furnish documentary evidence of having cleared the qualifying examination.

(3.) His admission was, accordingly, suspended. Aggrieved by suspension of his provisional admission, the petitioner has approached this Court seeking directions for regularization of admission to MBA course 2012-2014.