ABHIRAM SUNIL P S Vs. RAJIV GANDHI UNIVERSITY

JUDGEMENT

(1.) The petitioner has sought for a direction to respondent No.1-University to approve his admission to I Year BAMS Course for the academic year 2018-19 in the light of the eligibility criteria decided by this Court in W.P.No.3596/2018 dated 24.07.2018.

(2.) Learned counsel for the petitioner submitted that this Court in the order referred to above has held that the petitioner is eligible to get admission to the I Year BAMS course. Accordingly, he has got his admission to respondent No.2-Institution, prosecuted his studies and completed one year and he has to take examination to be conducted by the University which would commence from 30.09.2019. When his name has been forwarded to the University for the purpose of admission ticket, the same was rejected on the ground that his candidature was not approved by the University. Hence he has filed this petition seeking permission to appear for the examination. If he is not permitted, he will have to lose an academic year.

(3.) Learned counsel for respondent No.2 has supported the case of the petitioner. It is the submission of the learned counsel that as per the order referred to above, no doubt the petitioner is eligible to get admission to BAMS course. Accordingly, he was admitted for the academic year 2018-19 and the checklist of candidates for the academic year 2018-19 has been produced at Annexure-H in which the name of the petitioner is at Sl.No.2. Further the learned counsel has submitted that when the names have been forwarded to the University and it has been approved, at this juncture it is not appropriate and open for the University to reject his claim for examination.