VIJAY THAKUR Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) Petitioner is a teacher in the Education Department. She was a private candidate for admission to the post-graduate course in bio-sciences and chemistry. The eligibility prescribed by the respondent-University for such candidates was to possess teaching experience of 5 years in a school recognised by the J. and K. Government and the certificate in this regard had to be issued by the Director of School Education, Jammu. The University statutes also provided that the applications of candidates shall be accompanied by the requisite certificate from the Director and that no certificate will be entertained after the statutory last date prescribed for submission of the admission forms.

(2.) It appears that respondents 5 and 6 were granted admission to the course subject to the production of the requisite certificate by order dated 17-9-1993. This provided a cause to the petitioner to approach this Court to present this writ petition praying for quashment of the admission granted to these respondents and for granting her admission in their place.

(3.) Respondents were put on notice on 4-10-1993. They came to be represented by different counsel from time to time who sought opportunities for filing objections and resisting the petition. However, no objections were filed till 9-12-1993 when this Court considering the default committed by the University, granted provisional admission to the petitioner. The order was not initially implemented giving rise to contempt proceedings. However, it was eventually implemented and the petitioner is said to be undergoing the course presently.