BABITA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) LEARNED counsel appearing for the petitioner submits that the petitioner took admission in the Course of 'Bachelor of Journalism and Mass Communication' for the Session 2011 -12. After the petitioner took admission, she was allowed to complete her courses. When final examination was notified to be held, applications were submitted by the students of the college including the petitioner for their registration with the University. At that point of time, the University raised objection with respect to admission of the petitioner in the course on the premise that she never possessed no degree of University rather she was having certificate of 'Sahitya Alankar' from Hindi Vidyapeeth, Deoghar which is not a University either in terms of Section 2(f) or Section 3 of the University Grants Commission Act or under the definition of the University as postulated under the Universities Act.

(3.) MR . Deo, learned counsel appearing for the petitioner submits that the certificate of 'Sahitya Alankar' as per the directives issued by the State Government is equivalent to a Bachelor's Degree and, therefore, the petitioner was allowed to be admitted in the course of 'Bachelor of Journalism and Mass Communication'. Only at the fag end of the Session, objection was taken by the University that she was not eligible to be admitted in the course and, therefore, under the circumstances when there was no mis -representation on the part of the petitioner either before the authority of the College or the authority of the University, any objection relating to admission on the part of the University would be unwarranted and unconstitutional and hence, the University now be directed to publish the result of the petitioner.