AIROnline 2025 SC 623

Supreme Court Of India

(From : AIROnline 2023 HP 858)

Hon'ble Judge(s): B. R. Gavai , C.J.I. AND Augustine George Masih , J

Constitution of India , Art.142— Admission for M.Sc. Environmental Management course - Rejection of candidature - Change in eligibility criteria - Appellant, holding a B.Sc. (Hons.) in Agriculture from a UGC-recognized private university, applied for M.Sc./MBA (Agri Business) - After COVID-19 led to entrance exam cancellations, merit list of candidates was prepared on the basis of grade in qualifying examination - Consequent upon subsequent change in eligibility criteria appellant was declared to be ineligible for admission since her degree was obtained from private university - Appellant was provisionally admitted to the course in pursuance of interim order passed by High Court - Writ petition of appellant and intra-court appeal filed by her was dismissed - Appellant had completed her course but her degree was withdrawn on dismissal of her appeal - Candidature of appellant , though not clearly falling within eligibility criteria of Prospectus, deserved sympathetic consideration due to confusion created by the University's changing criteria through multiple addendums - Appellant met all other eligibility criteria - Admission of appellant was regularised in exercise of power under Art.142 of the Constitution. AIROnline 2023 HP 858-Reversed (Para 21 22 23 24 25 ....