AIR 2006 RAJASTHAN 291 ::2007 (1) AJHAR (NOC) 335 (RAJ) ::2007 (1) AIR Jhar R 335 ::(2006) 3 WLC(RAJ) 43 ::2006 (2) RajLR 465 ::2006 (3) RajLW 2060

Rajasthan High Court

Hon'ble Judge(s): Dinesh Maheshwari , J

Constitution of India , Art.226— Education - Cancellation of admission - Plaintiff-student stating all information in admission form - Such information scrutinised by College while tallying marks because admission was granted only on merit - College thus, consciously according admission to plaintiff and permitting him to take examination - Withholding of result thereafter on ground of want of basic qualification - Not justified. Evidence Act (1 of 1872) , S.115— The principles of promissory estoppel do apply in the matters of education and upon the Universities; but are circumscribed by the very basic requirements that in the name of promissory estoppel, illegality cannot be perpetuated and the University cannot be asked to do the impossible or impermissible.(Para 35) @page-Raj292 Where while seeking admission for M. Ed. course, it was clearly stated by the petitioner-student that he had passed B. Ed. (Bal Vikas) and B. Ed. (Bridge Course) from Rajasthan Vidyapeeth (Deemed University) and such information was scrutinized by College while tallying marks because admission was granted only on merit and then the College accorded admission to him consciously and allowed him to take exam also, withholding of his result thereafter on ground that, he had passed B. Ed. (Bridge Course) from Rajasthan Vidya P....