- (1.) The petitioner has preferred the present writ petition stating that she appeared for PTET-2013 after obtaining the requisite qualification of Graduation from Eastern Institute for Integrated Learning in Management University, Sikkim which is empowered to award degrees as per the provisions prescribed under the University Grants Commission Act , 1956.
(2.) She was declared successful in the said examination of PTET- 2013. Thereafter, she took part in counselling and deposited her registration fees. She was allotted the respondent No.3 - college and thereafter she deposited the entire admission fees. She studied for the entire session but suddenly, respondent No.3 issued a letter dated 5.7.2014 cancelling her admission for the reason that her degree of graduation from Eastern Institute for Integrated Learning in Management University, Sikkim is not in the equivalence list of Rajasthan University and therefore, her result had to be cancelled.
(3.) Learned counsel for the petitioner contends that the said University was established in furtherance of Gazette Notification issued by the Sikkim Government and the qualification acquired by her was valid.;