SAROJ SHAKTAWAT Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) COUNSEL for the petitioners submits that the question in this writ petition is as to whether an undergraduate degree (Distance Mode) granted by the Guru Ghasidas University, Bilaspur would confer eligibility for admission into B.Ed course. It is submitted that after graduating from the Guru Ghasidas University, Bilaspur as a (Distance Mode) student and after qualifying PTET-2011 examination, the petitioners having been found eligible were allotted Meera Keshav Mahila T.T. College, Madau, Jaipur for the B.Ed. course commencing 2011-12. Counsel submits that even while subsequent to the admission, the petitioners attended classes regularly and filled up examination forms on deposit of requisite examination fee, yet their admission to the B.Ed course 2011-2012 is sought to be cancelled by the respondents-University vide order dated 30.07.2012.

(2.) COUNSEL for the petitioners submits that the issue in the present case is fully covered by the judgment of this Court in SBCWP No.9798/2011, Shankar Swaroop S. Rathore Vs. University of Rajasthan and Anr. and three other connected matters, decided on 18.04.2012 wherein this Court held that the undergraduate degree (Distance Mode) of Guru Ghasidas University, Bilaspur was clearly recognized with reference to S.No.46 of Reg.44F of Hand Book of the University of Rajasthan and that consequently, the action of the University in disallowing the petitioners therein to write the B.Ed examination, 2011 was wholly illegal and arbitrary. Holding so, this Court had allowed the aforesaid writ petitions. It is submitted that the case of the petitioners cannot in any manner be distinguished from that of the case of Shankar Swaroop S. Rathore and three other connected matters adjudicated by this Court on 18.04.2012.

(3.) IN this view of the matter, I would allow the writ petition. The impugned order dated 30.07.2012 is hereby quashed and set aside. The respondent-University is directed to allow the petitioners to writ the B.Ed examination commencing 23.08.2012 or at any date thereafter. It goes without saying that the petitioners should also be allowed to appear in the practical examination commencing today i.e. 21.08.2012. In any event, the petitioners pass the B.Ed examination 2011-12, their result be declared and the mark-sheets be issued to them.