- (1.)PETITIONER, undisputedly, has obtained her graduation degree in September, 2007 through Study Centre run by the Punjab Technical University. PETITIONER responded to the notification dated 14.06.2011 issued by the University of Jammu and was admitted to undergo B. Ed. course for the year 2011 -12 and was allotted to M.I.E.R. College of Education, B. C. Road Jammu. After completion of said course, petitioner submitted an application for taking her examination. Examination fee was also deposited. PETITIONER in terms of communication dated 1st August, 2012 was informed by the Assistant Registrar (CDC), University of Jammu that her admission for undergoing the B. Ed. Course for the session 2011 -12 stands cancelled for the reason that she had passed graduation from Study Centre of Punjab Technical University, which was banned by the University of Jammu. It is this communication which the petitioner has challenged in this writ petition.
(2.)ON notice, respondent -University has filed objections/reply affidavit.
Learned counsel for the petitioner submitted that in terms of SRO No. 339 of 2005 dated 20.12.2005, petitioner, who was already enrolled to undergo graduation course in the Study Centre was protected from the rigor of law and no adverse action could be taken against her. Learned counsel submitted that after admitting the petitioner to B. Ed. Course and allowing her to complete the course of one year, respondent -University could not cancel her admission. Learned counsel submitted that petitioner has been subjected to incalculable sufferings and her legal rights have been infringed.

(3.)LEARNED counsel appearing for the respondent - University submitted that the University vide notification dated 05.10.2005 had informed all concerned that a decision was taken by the Standing Committee of the Academic Council that any courses run by Study Centres/Franchises of any University in the country except IGNOU were not recognized. LEARNED counsel submitted that since petitioner had obtained her graduation degree from Study Centre not recognized by the respondent -University, her admission to undergo B.Ed. course was cancelled and even notice has been issued to the concerned Head Assistant to explain his position as to how the provisional admission was granted to the petitioner when she was not eligible to undergo B.Ed. course. Notice dated 21.06.2012 issued to Sh. S. S. Heer, Head Assistant has been placed on record along with the objections.