SARVESH Vs. REGISTRAR, UNIVERSITY OF RAJASTHAN & ORS

JUDGEMENT

(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.) Aside of the condition of eligibility of percentage marks in Bachelor / Master course for admission into B.Ed. course, the brochure also set out general instructions for guidance of the candidates wherein it was provided that in the first instance the candidates had to self-assess their own eligibility to appear in PTET as there would be no checking of eligibility of candidates by the University at the stage of appearance in the test. It was further provided that appearance at the test would be at the candidate's own risk and responsibility and would not confer any right upon the candidate writing PTET to be admitted to B.Ed. course in case he/she was subsequently found to be ineligible for admission to PTET or B.Ed. course. It was also clarified that appearance at the test would be at the candidate's own risk and even issuance of statement of marks would also not confer any right upon such candidate for admission to the B.Ed. course, if later found ineligible. The candidates were cautioned to read the rules as well as general instructions very carefully and comply with the same, failing which their admission to B.Ed. course would even be cancelled.