RAJENDRA PRASAD MATHUR ETC. ETC versus KARNATAKA UNIVERSITY & ANR.

Citation: [1986] 2 S.C.R. 912 · Decided: 01-05-1986 · Supreme Court of India · Bench: P.N. BHAGWATI · Disposal: Dismissed

Judgment (excerpt)

A. 
B 
c 
D 
E 
F 
G 
H 
912 
RAJENDRA. PRA.SA.D MA.THUR ETC. ETC. 
v. 
11\RNATAKA. UNIVERSITY & ANR. 
MA.Y I, 1986 
[P.N. BllA.CJ<A.TI, C.J. A.ND R.S. PA.THAI<, J.] 
Professional Colleges -
Admission to -
Recognition of~ 
degree -
University best fitted to decicle -
Court not to 
disturb decision taken by University. 
The condition of eligibility laid down by the Karnataka 
University for admission to the first year of the Engineering / 
Degree Course in the affiliated private colleges provides : 
, 
"Candidates 
shall 
have 
passed 
the 
two 
year'-
pre-university examination of the pre-university 
education board, Bangalore or an examination held 
by any other Board or University recognised as 
equivalent to it with English as one of the 
languages and Physics, Chemistry and Mathematics as 
optional subjects with the necessary percentage of 
marks laid down by the University at the time of 
admission. 
A 
\ 
A. student who has passed B.Sc. Examination with 
Physics, Chemistry and Mathematics and secured not 
> 
less 
than 
50% 
of 
the aggregate 
of 
Physics, 
Chemistry and Mathematics, is also eligible for+ ~ 
admission. However, he cannot claim exemption of 
any sort." 
oft-
The 
Higher 
Secondary 
Examination 
in the State 
Rajasthan required only eleven years schooling. The State of 
Rajasthan did not follow the pattern of lo+2 where SSLC 
Examination is held after 10 years schooling followed bY study 
for a period of two years, whether in school or in college, 
which is termed as intermediate course at some places and 
Pre-University Course at others. However, so far as the State 
of Karnataka is concerned, it followed the pattern of lo+2 and 'y 
after 10 years schooling followed by SSLC Examination, it 
provided for a two year Pre-University Course culminating in 
an examination held by the Pre-University Education Board. 
R. P. MATHUR v. KARNA.TAKA UNIVERSITY 
913 
The appellant in Civll Appeal No. 
10610 of 1983 had 
~ passed the Higher Secondary Examination conducted by the Board 
of Secondary Education, Rajasthan. The appellants in the other 
appeals had also, after the Higher Secondary Examination, 
passed the first year examination of the three year 
B.Sc. 
Degree Course of the Universlty of Rajasthan/Udaipur. All 
these appellants were granted admission to the first year of 
the Engineering Degree course in different colleges/insti-
J. tutions affiliated to the Karnataka University. Whlle they 
\ were studying, the Karnataka University took the view that 
since they had not passed the two year Pre-University Exami-
nation of the Pre-University Education Board, Bangalore and 
neither the Higher Secondary Examination of the Board of 
Secondary Education, Rajasthan, nor the first year B.Sc. 
\.,r 
1 
Examination of the Rajasthan and Udaipur Universities passed 
by them was equivalent to the Pre-University Examination of 
~ the Pre-University Education Board, Bangalore, they were not 
eligible 
for 
admission 
and 
accordingly 
the 
Karnataka 
University disapproved of their admissions and cancelled the 
same. 
Aggrieved by the cancellation of their admission, the 
appellants filed writ petitions in the High Court. A. Single 
Judge of the High Court dismissed all the writ petitions 
A holding (a) that the Vice-chancellor had laid down 
the 
condition of eligibility in exercise of his emergency powers 
under s.12(5) of the Karnataka Universities Act and his action 
was approved and affirmed by the Academic Council and the 
Syndicate of the University; 
(b) that the B.Sc. Part I 
Examination of the Universities of Rajasthan and Udaipur could 
not be regarded as equivalent to the B.Sc. first year 
Examination of the Karnataka University and a fortiori it 
could not be considered as equivalent to the--Pre-University 
Examination of the Pre-University Education Board, Bangalore 
and in any event it was not recognised as such by the 
Karnataka University; (c) that each University got the power 
to prescribe the condition of eligibility for various courses 
in the colleges within its jurisdiction and the condition of 
eligibility prescribed 
by 
the 
Karnataka 
University was 
perfectly valid and since the Karnataka University had not 
'i recognised the first year B.Sc. Examination of any other 
university outside the State of Karanataka as equivalent to 
the Pre-University Examination held by the Pre-University 
A. 
B 
c 
D 
E 
F 
G 
H 
A 
B 
c 
D 
E 
F 
G 
H 
914 
SUPREME COURT REPORTS 
[1986] 2 S.C.R. 
Educat

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