BISHMDEO PRASAD Vs. RANCHI UNIVERSITY
LAWS(JHAR)-2005-9-50
HIGH COURT OF JHARKHAND
Decided on September 13,2005

Bishmdeo Prasad Appellant
VERSUS
RANCHI UNIVERSITY Respondents

JUDGEMENT

M.Y.EQBAL, J. - (1.) HEARD the parties.
(2.) IN this writ petition, petitioner has prayed for quashing the provision/condition as contained in prospectus issued by Kartik Oraon B.Ed. College, Gumla, whereby the petitioner has been debarred on certain circumstances from taking admission in B.Ed. Course and further prayer has been made for directing the respondents to take admission of the petitioner in B.Ed. College as he has been qualified for the same. Petitioner applied for admission in B.Ed. Course in B.Ed. College, Gumla and his name was published in the newspaper as successful candidate for admission. However, when the petitioner submitted the Department Leaving Certificate (DLC) the respondents refused to take admission on the ground that as per condition put in the note of the prospectus he is not eligible to take admission in B.Ed. Course.
(3.) COUNTER affidavit has been filed and the only stand taken in the counter -affidavit is that the petitioner had enrolled in the Post -Graduate studies. It is stated that the candidates of the background as mentioned in Clause 3 of the note will not be considered for admission. Note provided in the prospectus reads as under : Candidates of the following -background will not be considered for admission. 1. Candidates who have appeared for the University examination and are awaiting results. 2. Candidates who have received the marks from the cross list only. 3. Candidates who have already been enrolled for other courses viz Computer Science, Management Training Programme, Competitive exams or any Post Graduate studies. ;


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