LATA BAI Vs. MOHAN LAL SUKHADIA UNIVERSITY

JUDGEMENT

(1.) HEARD and perused the relevant record.

(2.) THE petitioner passed her matriculation examination from Haryana Education Board in the year 1983. On 16.5.84 she was married to Shri Sube Singh, who is resident of village Sulkhania Chhota, Tehsil Rajgarh district Churu (Rajasthan). Thereafter, the petitioner passed Higher Secondary Examination from the Board of Secondary Education, Rajasthan in the year 1985, mark -sheet there of is Annexure -2. She also passed three years degree course from University of Ajmer in the year 1988 vide mark -sheet Annexure -3. Thereafter, she appeared in the Pre -Teaching Education Test, 1990 (in short, 'PTET'). Since, her father Amir Singh was a defence personnel, she was also categorised in the category of ward of offence personnel. She appeared in the said PTET and was declared successful having secured 262 marks vide mark -sheet Annexura -4: Her name was shown in districtwise merit list as out of state candidate. She had preferred for admission in the institutions situated in Churu district. As per cut off points (minimum marks) in PTET, 1990 B. Ed. (Annex. 5) candidates securing minimum 260 marks were given admission in Churu District. But her candidature was not considered for Churu District on the ground that she was not a bona fide resident of Rajasthan in view of Clause 5 of the Guidelines for PTET, wherein it has been mentioned that for deciding the candidature of a person from a District of Rajasthan, only consideration will be the District From where that candidate has passed Secondary School Examination. The petitioner has, therefore, prayed that the respondents be directed to give admission to her in any Teachers' Training School situated in Churu district.

(3.) THIS Court by its interim order dated 3.12.90 directed the respondents to provisionally domit the petitioner to the E. Ed. Course at Churu and accordingly she was given admission in Basic T.T. College, Gandhi Vidhya Mandir, Sardar Shahar, Churu. The petitioner studied the B. Ed. Course and has also appeared in the B. Ed. Examination held in the year 1991. However, her result has not been declared so far in pursuance to this court's order dated 20.6.91.