GEETA YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was admitted for Diploma in Education Course on on 24.09.2008. However, the petitioner was not issued enrolment number. It is the said action, which is challenged by the petitioner in the present writ petition.

(2.) The grievance of the petitioner is that only reason for not issuing the enrolment number, is that the petitioner has passed English as a subject in Graduation with less than 35% of marks from Pandit Ravi Shankar Shukla University, Raipur (Chhatisgarh). In terms of the Regulations of the aforesaid University, the petitioner has qualified the subject of English and is thus, a Graduate with English as one of the subject. Therefore, the enrolment number cannot be declined to the petitioner.

(3.) The similar issue came up for consideration before this Court in Sushila Rathi v. State of Haryana & others, C.W.P. No. 13317 of 2008, decided on 26.08.2008, wherein a Graduate from Delhi University is deemed to have qualified in the subject of English having obtained 30% marks. It was held that the said candidate qualified the subject of English and is eligible for admission to Diploma in Education Course.