GURU NANAK DEV UNIVERSITY TH.REGISTRAR Vs SANJAY KUMAR KATWAL
Bench: K.G. BALAKRISHNAN,R.V. RAVEENDRAN, , ,
Case number: C.A. No.-002252-002252 / 2006
Diary number: 22709 / 2005
Advocates: Vs
RESPONDENT-IN-PERSON
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2252 OF 2006
Guru Nanak Dev University … Appellant
Vs.
Sanjay Kumar Katwal & Anr. … Respondents
J U D G M E N T
K.G.BALAKRISHNAN, CJI :
This appeal, by special leave, has been filed by the
appellant-Guru Nanak Dev University against the judgment
dated 5.7.2005 of a Division Bench of the High Court of
Punjab & Haryana, whereby the writ petition filed by the first
respondent herein was allowed approving his admission to the
LL.B. (three years professional) course at St. Soldier Law
College, Jalandhar, affiliated to the Appellant.
2. The Government of Punjab authorized Punjab University
to conduct a Common Entrance Test for selection of students
for admission to three year LL.B. (Professional) course for the
session commencing from 2004-2005, for the various colleges
affiliated to or run by the said University and the appellant
university. The first respondent appeared for the entrance test
held on 8.7.2004 and was declared successful. He attended
the counselling and was selected and was admitted to St.
Soldier Law College at Jalandar (second respondent) affiliated
to appellant university. He paid the tuition fee of Rs.25000/-
to the second respondent and attended college regularly. The
final examinations of first semester were held in December,
2004. After scrutinizing the records relating to the first
respondent, the appellant university registered the first
respondent for the examination with Roll No.4723. The first
respondent appeared for the first semester examination.
2
3. Thereafter, the appellant university wrote a letter dated
20.12.2004 informing the college that first respondent’s basic
degree was M.A.(English) from Annamalai University through
Distance Education, which was not recognized by it and
therefore, his admission to LL.B. course should be cancelled.
The first respondent submitted a detailed representation
contending that his admission was valid. The appellant did
not agree and by letter dated 29.3.2005 directed the second
respondent college to cancel the admission of the first
respondent.
4. Feeling aggrieved, the first respondent filed a writ
petition before the High Court of Punjab & Haryana,
contending that he was eligible for admission as he possessed
a M.A. degree recognized as equivalent to M.A. degree of the
appellant-University and that his admission could not be
cancelled. The High Court accepted the contention of the first
respondent and directed that his admission to LL.B. course be
3
restored forthwith. The High Court rejected the contention of
the appellant that a bachelor’s degree was a pre-condition for
admission to the LL.B course by holding that prescription of
M.A. was an alternative eligibility qualification for admission
to the course. These findings of the High Court are challenged
before us.
5. The academic qualification prescribed for admission to
three years LL.B professional course (vide Handbook of
Information)is as follows:
“Candidates who have passed bachelor’s Degree of Guru Nanak Dev University or any other equivalent examination recognized as such by the University with not less than 45% marks; or Master’s Degree of Guru Nanak Dev University or of any other University recognized as equivalent thereto.”
6. The appellant-University submitted that a Bachelor’s
degree is a must for admission, and the Master’s degree of the
appellant University (or the equivalent) was considered as an
eligible qualification for admission, only where the candidate
had not secured 45% marks in the Bachelor’s degree course.
4
7. This argument of the appellant-University is contested by
the first respondent, who appeared in person. According to
him, the provision relating to eligibility used the word “or”
between the two qualifications prescribed; and that indicated
that they were alternatives and possessing either of them
would make a candidate eligible. He submitted that as he
possessed M.A. (English) degree from the Annamalai
University, through Distance Education, under the Open
University System (OUS), he fulfilled the alternative
requirement prescribed, that is, a master’s degree recognized
as equivalent to the master’s degree of the appellant-
University and, therefore, he is eligible to get admission to
three years LL.B professional course.
8. The prescription of eligibility criteria is very clear. It
requires a Bachelor’s degree with not less than 45 marks or a
Master’s degree. The university’s contention that the
candidate must have a Bachelor’s degree and only if his marks
5
are less than 45% in the Bachelor’s degree course, the
Master’s degree was to be considered, would mean that the
word ‘or’ should be substituted by the words ‘in the event of
the candidate not having 45 marks in Bachelor’s degree’.
Reading such words into the provision is impermissible. The
word ‘or’ is disjunctive. No doubt, in some exceptional
circumstances, the word ‘or’ has been read as conjunctive as
meaning ‘and’, where the context warranted it. But the word
‘or’ cannot obviously be read as referring to a conditional
alternative, when such condition is not specified. In view of
the provision relating to eligibility being unambiguous and
using the word ‘or’, it is clear that a Master’s degree without a
Bachelor’s degree will satisfy the eligibility requirement.
9. The next contention of the university is that a person
without having a Bachelor’s degree cannot have Master’s
degree. They contend that even according to the criteria
prescribed by Annamalai University for admission to MA, only
persons who have BA or equivalent degree, are eligible for
admission. They rely on the following eligibility criterion
6
prescribed by Annamalai University for admission to MA
degree course:
“Candidates who have passed the B.A. or B.Sc. Or BOL or an examination of any other university, accepted by the Syndicate as equivalent thereto, with English under Part I/II/III, are eligible to join MA Degree course in English. Preference will be given to those who have studied English under Part III.”
10. The Appellant University therefore contended that as the
first respondent did not possess a Bachelor’s degree, the
Master’s degree secured by him is irregular. On the other
hand, first respondent pointed out that the above eligibility
criteria prescribed by Annamalai University was for admission
to regular M.A. degree course or M.A. Correspondence Course;
and that the eligibility criteria for admission to Master’s degree
programme under the Open University System (‘OUS’), in the
Annamalai University – distance education, was as follows :
“Those who have completed the age of 21 as on 1st July of the year of admission and have subsequently passed the preparatory course examination are eligible for admission.”
7
11. It is thus clear that under the OUS scheme, if a
candidate had passed the preparatory course examination for
admission to MA (English) literature, he need not have a basic
Bachelor’s degree. It is true that normally a student cannot
enroll for a Master’s degree course unless he has a basic
Bachelor’s degree in the chosen subject. But some universities
may provide for enrolment to a Master’s degree course without
a basic Bachelor’s degree course, if certain requirements are
fulfilled. Annamalai University has in fact made such a
provision for enrolment to M.A. course by distance education
(OUS).
12. The last contention of the appellant university is that the
MA (OUS) qualification possessed by the first respondent is
not recognized as equivalent to the Master’s degree of
appellant university. The appellant university has issued an
equivalency book containing the list of examinations of other
universities recognized by the appellant university. Clause (5)
of the said equivalency book reads thus :
8
“That correspondence courses conducted by other Universities/Boards/Bodies be recognized as equivalent to the corresponding (regular) examinations of this University provided that regular examinations of those Universities/Boards/ Bodies already stand recognized as equivalent to the corresponding examinations of this University (Academic Council, dated 16.1.1990).”
The said equivalency book also shows that MA examination of
Annamalai University is recognized as equivalent to MA
examination of appellant university. But that may not be
sufficient. The appellant university in its additional affidavit
has clarified that there are three types of courses, as under:
(i) Regular Courses;
(ii) Correspondence Courses: (where the University directly sends the course material to the students. There is therefore direct contact of the university with the students).
(iii) Distance Education Courses: (where the University concerned designates a franchisee/associate institutions in the concerned local area and the course material is then given by the said franchisee/associate centre. There is no direct contact between students and the University).
9
13. The appellant university has categorically stated that
while regular courses and correspondence courses in MA
conducted by Annamalai university are recognized as
equivalent to the corresponding M.A. course of the appellant
university, M.A. (OUS) course through distance education
conducted by Annamalai university is not recognized by the
appellant university as equivalent to its M.A. course. The first
respondent has passed his M.A. (OUS) from Annamalai
University through distance education. Equivalence is a
technical academic matter. It cannot be implied or assumed.
Any decision of the academic body of the university relating to
equivalence should be by a specific order or resolution, duly
published. The first respondent has not been able to produce
any document to show that appellant university has
recognized the M.A. English (OUS) of Annamalai University
through distance education as equivalent to M.A. of appellant
university. Thus it has to be held that first respondent does
not fulfil the eligibility criterion of the appellant university for
admission to three year law course.
10
14. The first respondent made a faint attempt to contend
that the distance education system includes ‘correspondence
courses’ and therefore recognition of M.A. (correspondence
course) as equivalent to M.A. course of appellant University,
would amount to recognition of M.A. - OUS (distance
education) course, as an equivalent. For this purpose, he
relied upon the definition of “distance education system” in
section 2(e) of Indira Gandhi National Open University Act,
1985. But there is nothing to show that Annamalai University
has treated correspondence course and OUS (distance
education) course as the same. What is more important is that
the appellant university does not wish to treat correspondence
course and Distance Education Course as being the same.
That is a matter of policy. Courts will not interfere with the
said policy relating to an academic matter.
15. Therefore the appeal of the University deserves to be
allowed. Accordingly, the judgment of the High Court holding
that M.A. English degree (OUS) granted by Annamalai
11
University through distance education is equivalent to MA
degree of appellant university, is set aside.
16. However, on the peculiar facts of the case, the first
respondent is entitled to relief. The first respondent was
admitted through a Common Entrance Test process during
2004-2005. He was permitted to take the first semester
examinations by the university. He is not guilty of any
suppression or misrepresentation of facts. Apparently, there
was some confusion in the appellant university itself as to
whether the distance education course attended by the first
respondent was the same as correspondence course which
was recognized. The first respondent was informed that he
was not eligible, only after he took the first semester
examination. He has however also been permitted to continue
the course and has completed the course in 2007. He has
succeeded before the High Court. Now after four years, if it is
to be held that he is not entitled to admission, four years of
his career will be irretrievably lost. In the circumstances, it
will be unfair and unjust to deny the first respondent the
12
benefit of admission which was initially accepted and
recognized by the appellant university. This Court in Shri
Krishan vs. The Kurukshetra University, (AIR 1976 SC
376), has observed that before issuing the admission card to a
student to appear in Part-I Law Examination, it was the duty
of the university authorities to scrutinize the papers; and
equally it was the duty of the Head of the Department of Law
before submitting the form to the university to see that it
complied with all requirements; and if they did not take care
to scrutinize the papers, the candidature for the examinations
cannot be cancelled subsequently on the ground of non-
fulfilment of requirements. In Sanatan Gauda vs.
Berhampur University (AIR 1990 SC 1075), this Court held
where the candidate was admitted to the Law course by Law
College and University also permitted him to appear for Pre-
Law and Intermediate Law examinations, the college and the
university were estopped from withholding his result on the
ground that he was ineligible to take admission in Law course.
Having regard to the above we are of the view that irrespective
of the fact that M.A. English (OUS) degree secured by first
13
respondent from Annamalai University through distance
education, may not be recognized as an equivalent to the
Master’s degree of the appellant university, his admission to
the law course should not be cancelled. The appellant
University is directed to treat the admission as regular
admission and permit the first respondent to appear for the
law examination and if he has already appeared for the
examination, declare his result. The appeal is disposed of
accordingly.
………………………. CJI
(K G Balakrishnan)
………………………..J. (R V Raveendran)
New Delhi October 21, 2008.
14