REENA JAIN Vs. MOHAN LAL SUKHADIA UNIVERSITY UDAIPUR

JUDGEMENT

(1.) The petitioner passed her B.Sc. Examination in the year 1999 with second division. From the marksheet of this examination which is Annexure-1 at page No.17 of the petition, she has opted for the subjects Chemistry, Botany and Zoology. Pre-Teacher Education Test 2000 (hereinafter referred as the PTET) was conducted by respondent No.1 for admitting the candidates in various colleges through out the State in the B.Ed. course. The petitioner filed her application form to the respondent No.1. In the application formas per the petitioner's own case it is mentioned that she belongs to Science Faculty. In column No.9 of the application the petitioner mentioned three teaching subjects as Biology, General Science and Home Science. It is admitted case of the petitioner that in the 9th column of the application at serial No.3 thereof, the petitioner mentioned Home Science as one of the teaching subjects. As regards the preference for the colleges, the petitioner gave same as under :- (i)Kota Girls College (ii) Rajasthan Womens Teachers Training College, Udaipur. (iii)Lal Bahadur Shastri Mahila Shikshan Prashikshan Mahavidhyalya, Jaipur.

(2.) The petitioner was permitted to appear in the PTET examination. She was declared successful and allotted college viz. Rajasthan Women's Teachers Training College, Udaipur. She approached Rajasthan Women's Teachers Training College, Udaipur on 22-12-2000. During the process of her admission in the college, she has been pointed out that teaching subject Home Science has wrongly been given to her as she belongs to Science Faculty. The Principaldirected the petitioner to get the subject corrected from PTET office. The petitioner approached the PTET office, met there with Shri M.L. Vyas who told her that the information regarding the admission and correction of subject would be given tothe petitioner later on after making necessary correction. In this process what has been given out to her that allotment of college to her may also be changed. On or before 12-1-2001 the petitioner received a call letter from respondent No.1 informing her that she has been granted admission in Shri Agresen Post Graduate College, Jamdoli, Jaipur and she has to take the admission after depositing fees etc. on or before 23-1-2001. The petitioner in pursuance of letter aforesaid received from respondent No.1, approached respondent No.2 and she was given admission to B.Ed. course. The petitioner after her admission to the respondent No.2 College is regularly attending the classes and she has almost undergone half of the course by now as the duration of B.Ed. course is of one year.

(3.) It is grievanced that to the utter shock and surprise of the petitioner, a letter dated2-5-2001 has been issued by respondent No.2 informing her that admission to B.Ed. course has been cancelled by respondent No.1 under its order/letter dated 28-4-2001. It is submitted that the petitioner has not been supplied the copy of the letter/order dated 28-4-2001 of respondent No.1.