BOARD OF TECHNICAL EDUCATION Vs. ANUPAMA GOYAL

JUDGEMENT

(1.) :- By filing this Special Appeal, the appellants question the legality and propriety of the order dated 23-11-98 passed by the learned single Judge of this Court in S. B. Civil Writ Petition No. 1665 of 1997 whereby the writ petition was allowed and impugned show cause notice dated 11-3-97, Ex. 4 to the writ petition issued by the Registrar, Board of Technical Education, Rajasthan, Jodhpur for cancelling admission of petitioner-respondent No. 1 for Diploma Course in Modern Office Management at Government Women Polytechnic College was quashed.

(2.) The facts of the instant case lie within the very narrow compass and two short points of law have been raised before us by the learned counsel for the appellants Mr. Bharat Vyas.

(3.) The petitioner-respondent No. 1 passed her B.Sc. Examination in the year 1990 from University of Rajasthan and M.Sc. Examination in the year 1992 from Mohan Lal Sukhadiya University, Udaipur. She pursued her Research work from 28-5-93 and submitted her Thesis on 17-6-96, which was evaluated and approved on 3-2-97. She applied for admission to Three Years Diploma Course in Modern Office Management and was admitted by the Director, Technical Education, Rajasthan, Jodhpur. She passed her First Year Examination of Modern Office Management Course during academic session 1995-96. It is borne out from record that while she was prosecuting her studies in Second Year Examination of the said Course, she received a show cause notice along with covering letter dated 11-3-97, Ex. 4 to the writ petition calling her explanation as to why her admission in Modern Office Management for Three Years Diploma Course should not be cancelled for violation of Condition No. 9(Ja) of the Brochure attached to the application form, which forbids appearance in any other examination conducted by any other Board or any other University.