Elora Bisoi v. The State of West Bengal and Ors. - (High Court of Calcutta) (13 May 2016)

College cannot claim non-eligibility for course if no mala fide in admission

MANU/WB/0349/2016

Education

A candidate once admitted to a college after full and true disclosure of her qualifications before the relevant authorities cannot be asked to vacate her seat at a later date.

In the instant case, the petitioner was adjudged ineligible for her course by college authorities after having spent a significant duration attending her studies and having appeared in several exams. At the time of admission, the Petitioner had made full disclosure and no mala fides had been levelled against her.

The court found in favour of the Petitioner. It found ‘strength’ in her admission, which had been approved by the relevant authorities on the basis of correct information tendered by the Petitioner.

Relevant : Rajendra Prasad Mathur Ors. vs. Karnataka University and Anr. MANU/SC/0107/1986 Sanatan Gauda vs. Berhampur University and others MANU/SC/0199/1990

Tags : NURSING ADMISSION ELIGIBILITY REQUIREMENT