JUDGEMENT
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(1.) Heard learned Counsel for the Petitioner, Sri R.K.S. Suryvanshi as well as learned Counsel for the Respondents, Sri Waseequddin Ahmad and perused the records.
(2.) The writ petition has been filed for a suitable order/direction to the opposite parties to treat the Petitioner as eligible candidate for admission in 'MCA Course 2011-12' and allow the Petitioner to appear in the counselling for admission in 'MCA Course 2011-12'.
(3.) Learned Counsel for the Petitioner submitted that in the Information Brochure issued at the time of submission of admission form, the eligibility criteria prescribed for admission in MCA Course 2011-12 by the University was that the candidate shall posses the Bachelor's Degree of three years' or more duration from any recognized University and have secured at least 40 per cent (35 per cent for SC/ST) marks in aggregate. A candidate must have minimum of 40 per cent marks in mathematics at 10+2 level or at the Bachelors' Degree level.;
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