DURGESH KUMARI Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) The petitioner has pursued the B.Ed Course in the Saraswati College of Education, Jammu, has taken the examination but her result has been withheld. Her eligibility to the B.Ed. Course has been questioned. For pursuing B.Ed a candidate must possess Bachelor's degree, which shall be recognized by the University of Jammu. The petitioner possesses the degree awarded to her by the Himachal Pradesh University under Regulation 8.81, which is not recognized in the light of the notification dated 09-08-2003 of the University of Jammu. The petitioner has been informed vide communication no. B.Ed/Regn/06/180 dated 31-07-2006 issued by the respondent no.3 that her degree not being equivalent to B.A three years degree course of the University of Jammu, so was not eligible to get admission, therefore, her result cannot be declared.

(2.) Petitioner has invoked the jurisdiction of the Court seeking issuance of direction for quashing aforesaid communication and also for issuance of command against the respondents to declare the petitioners result of B.Ed.

(3.) The moot point for consideration is as to whether the petitioner can be deprived of reaping the fruits of her toil for pursuing the B.Ed. Course that too at Jammu for a period of about ten month, when she has taken the examination based on proper admit card/roll number slip issued by the University in her favour