KULDEEP KAUSHIK Vs. KURUKSHETRA UNIVERSITY, KURUKSHETRA

JUDGEMENT

(1.) This petition seeks quashing of letters dated 14.2.2007, Annexures P. 4 and P. 5 issued by the Kurukshetra University cancelling the candidature of the petitioners and allowing them to sit in the examination, which were scheduled to be held from April 4, 2007.

(2.) Case of the petitioners is that they passed Middle Standard Examination (Purva Madhyama) in April, 2004 and were granted admission in Uttar Madhyama Part-I, which they passed in April, 2005 and Uttar Madhyama Part-II in April 2006. In 2007, they were granted admission to Shastri-I. On 14.2.2007, their candidature was cancelled on the ground that they were not eligible for admission to Shastri-I as Uttar Madhyama Part-II examination could not be treated as equal to 10+2.

(3.) As per Equivalence Certificate issued by the Haryana School Education Board dated 5.3.1998, Annexure P. 3, Uttar Madhyama Part-II is treated as equivalent to 10+2. As per impugned order, Uttar Madhyama was not treated as equivalent to 10+2 and thus, Kurukshetra University has taken a stand which was in conflict with the certificate issued by the Haryana School Education Board. Maharshi Dayanand University, Rohtak also issued a letter dated 5.3.2007, Annexure P. 7 confirming that a candidate passing Uttar Madhyama Part-II was eligible for admission to Shastri Part-I.