LAWS(RAJ)-2015-8-204

MANGLA RAM Vs. UNIVERSITY OF RAJASTHAN AND OTHERS

Decided On August 04, 2015
MANGLA RAM Appellant
V/S
University Of Rajasthan And Others Respondents

JUDGEMENT

(1.) This writ petitions has been filed by petitioner, who have been debarred from appearing in B.Ed. Examination on the ground that the Degree of Graduation obtained by him from Manav Bharti University, Solan, Himachal Pradesh, on the basis of which he got admission, is not recognized equivalent to Graduation Degree of the University of Rajasthan. Now, suddenly when the examinations are round the corner, the respondent University of Rajasthan has refused to grant them permission to appear in the B.Ed. examination.

(2.) Learned counsel for petitioner submitted that the petitioner was admitted to B.Ed. course after qualifying P.T.E.T. University of the petitioner has been recognized under the University Grants Commission Act, 1956, by the Government of India. The respondents, having permitted the petitioner to appear in P.T.E.T., and admitted him to study the B.Ed. Course, are now estopped by doctrine of promissory estopple from questioning their eligibility. Petitioner has also relied on Circular dated 09.04.2015 of the University of Rajasthan, signed by the Deputy Registrar, Academic-II, which was on the subject of Equivalence of Examinations passed by the candidates. The said Circular provides that equivalence of examinations passed by the candidates from other Institution/Universities may be examined before granting them admission in the college to avoid difficulty to the students and such cases may be forwarded immediately to the University. The equivalence cases should be dealt by 31st August of every session beyond which no case will be dealt. The respondents ought to be therefore directed to allow the petitioner to appear in the B.Ed. Examination.

(3.) Learned counsel for petitioner has produced for perusal of the court the information dated 01.09.2011 with regard to Manav Bharti University Solan HP, obtained under Right to Information Act from the University Grants Commission. The query was whether its Doctoral/Degree/Diploma programmes are approved for Govt. Job as well as for higher studies The reply was that Yes, if degrees/diploma programmes are pursued in regular mode from the main campus of the University.