- (1.) The petitioner has filed this writ petition for issuance of writ of certiorari or any other appropriate order or direction for quashing order dated 28.01.2010 vide which her candidature/ admission to B.Ed. course for the year 2008-2009 has been cancelled. The petitioner would also pray for writ of mandamus to declare her result of B.Ed course, which was held in June/July, 2009 alongwith other consequential relief. The grievance of the petitioner is that respondent/University has acted in an arbitrary manner, which would also be violative of Article 14 of the Constitution of India.
(2.) The applications were invited for B.Ed. Course in June 2009 for Sessions 2008-2009. The petitioner has applied for B.Ed. Course on the basis of certificates of B.A Part I, II and III. She was successful in Common Entrance Test. On that basis, she was granted admission by respondent No.2/College i.e. C.T. College of Education, Jalandhar. On 10.12.2008, letter was issued by the University for cancelling the candidature of the petitioner. On representation made by the petitioner, the University had granted the provisional roll number on the basis of which the petitioner could sit in the final examination. When the result of the petitioner was not being declared, she has filed this writ petition and has impugned the cancellation of candidature, which ultimately has been ordered on 28.01.2010.
(3.) The counsel for the petitioner pleads that once the petitioner was allowed to appear in Common Entrance Test, which she passed and was placed on merit whereafter she was admitted to B.Ed. Course, she could not put to prejudice on any count whatsoever.;