(1.) THIS petition has been filed against the letter dated 21.03.2014 issued by the University of Rajasthan to the Principal, Sugni Devi Memorial T.T. College, Near Railway Phatak, Roopbas, Alwar informing it that as the petitioner was not eligible in the first instance for admission into the B.Ed. course, she would not be allowed to write the B.Ed. examination 2014. The Sugni Devi Memorial T.T. College was also required to show cause as to under which provision of law/operative Ordinances of the University of Rajasthan or otherwise was the petitioner admitted into the B.Ed. 2014 course.
(2.) THE facts of the case are that the Jai Narain Vyas University, Jodhpur conducted PTET -2013 examination which is an eligibility test for admission into B.Ed. courses inter alia run by the University of Rajasthan. The general guidelines for admission to B.Ed. course 2013 -14 in Teaching Training Institutes in the State of Rajasthan inter alia provided qua eligibility that candidates should secure at least 50% marks in the aggregate in the Bachelor's Decree/Master Degree examination of Jain Narain Vyas University or any other university recognized as equivalent to for admission to B.Ed. Course through PTET. However, scheduled castes, scheduled tribes, other backward classes as well as physically challenged and widow and divorcee women candidates of Rajasthan having at least 45% marks in the aggregate in the Bachelor's/Master's degree level examination will be eligible to apply for admission. No relaxation in the minimum percentage (not even of one mark) as required was contemplated to be given to any candidate.
(3.) THE petitioner appeared at the PTET -2013 examination aforesaid and passed it. Thereupon she was called for counseling and allotted Sugni Devi Memorial T.T. College, Roopbas, Alwar for pursuing her B.Ed. course. The petitioner paid the requisite fee and studied through the academic session 2013 -14. Thereafter the petitioner applied to write the B.Ed examination.