DHARAM PAL MORYA Vs. REGISTRAR, KOTA OPEN UNIVERSITY

JUDGEMENT

(1.) Heard.

(2.) This appeal arises out of order dtd. 16/12/2015 passed by the learned Single Judge, whereby, the writ petition filed by the appellant-writ-petitioner has been dismissed.

(3.) Shorn of unnecessary details, the factual matrix of the case giving rise to this appeal is that the appellant-writ-petitioner, desirous of seeking admission to B.Ed. course in the institution of the respondents, applied along with his credentials, which also included proof of he being a commerce graduate with degree of having passed B.Com. and also a certificate of teaching experience. The appellant-writ-petitioner was granted provisional admission. He continued to pursue B.Ed. course and, thereafter, appeared in the final examination and having obtained minimum qualifying marks, was declared pass. A mark-sheet of passing B.Ed. course was issued in favour of the appellant-writ-petitioner. However, thereafter, it appears that some adverse material was collected against the appellant-writ-petitioner by the respondents-Institute, which led to cancellation of his admission vide impugned order dated 16/17/9/1998. Aggrieved by the said order, the appellant-writ-petitioner filed writ petition.