Rakesh Tiwari, J. - (1.) HEARD Sri Yogesh Agarwal, learned counsel for the petitioner and Sri P.S. Baghel, learned counsel for respondents.
(2.) THIS petition has been filed for the relief in the nature of mandamus for commanding the respondents to admit the petitioner in D. Phil Course in Sociology w.e.f. 2006. Counter and rejoinder affidavits have been exchanged. On the request of learned counsel for the parties, the petition, is being decided at the admission stage as the matter pertains to future of the petitioner. The contention of Sri Yogesh Agarwal, learned counsel for the petitioner that the petitioner completed her post graduation in Sociology in the year 2006 of which Anthropology is also a Branch. Thereafter in order to have a Doctorate Degree in Sociology, she applied for admission in the Research Degree course in the year 2006-07. At that point of time there was no Entrance Examination Programme for admission for Doctorate. The candidates were admitted after being approved by head of the department. The candidature of the petitioner was approved by the Professor and HOD Dr. Satya Narain, who directed the petitioner to complete the formalities; that the petitioner after completing all requisite formalities applied for admission to the D. Phil Course in Sociology in the Allahabad University.
(3.) IT is stated that the admission form was counter signed by Professor A. Satya Narain as required and temporary mark-sheet of M.A. final year issued by the University on 30.3.2005 was also appended with the said form. It appears that an objection was raised by the Research Development Committee of the University that the petitioner final year mark-sheet submitted by the petitioner had not submitted synopsis after thesis and that was not a permanent mark-sheet, hence she was not qualified for admission and on the basis of temporary mark-sheet which had been issued by the Allahabad University itself.;