ARUN BHANSALI, J. - (1.) This writ petition has been filed by the petitioners seeking a direction to the respondent No.1 - University not to disallow the petitioners from pursuing their M. Sc. (Final) year Chemistry course; to allow the petitioners to appear in the M.Sc. (Final) year Chemistry Examination-2016; enroll the petitioners and issue their mark-sheets.
(2.) The respondent No.1 - University issued the programme for admissions in Post Graduate Course in various subjects including two years M.Sc. Course in Chemistry.
(3.) The petitioners who were B.Sc. applied for admission with the respondent No.2 College and the College accepted the fees from petitioners; the petitioners after pursuing their studies for M.Sc. (Previous) deposited examination fees for appearing in the Examination, 2015; the respondent issued provisional admission cards for appearing in the examination and the result of the petitioners was declared; however, the mark-sheets were not issued as the petitioners were not enrolled with the University; it is claimed that after passing of M.Sc. (Previous), the petitioners were granted admission for M.Sc. (Final) and after pursuing their studies they submitted their examination forms for Examination, 2016; however, it is claimed that by oral order, the respondents denied permission to appear in M.Sc. (Final) examination on the ground that at the time of taking admission, petitioners were ineligible as they were not having 60% marks in B.Sc.; based on the averments, the reliefs as indicated hereinbefore, are claimed.;