NITASHA PAUL Vs. MAHARISHI DAYANAND UNIVERSITY ROHTAK

JUDGEMENT

(1.) Special leave granted.

(2.) The appeal arises out of a writ petition filed by Nitasha Paul. Her case is that she obtained admission in K. L. E. S. Dental College and Hospital, Belgaum (Kamataka). After passing the first year professional BDS examination, she applied for migration to the government Dental College, Rohtak for he second year course. The case of Nitasha is that the Dental College at Belgaum was a recognised institution and she was admitted on the basis of her performance in the earlier examinations. Along with her application for migration, she attached a "no Objection Certificate" from the Belgaum College wherein it was certified that she was a bona fide student of the college studying in the second year BDS course for the year 1993-94. Nitasha's application was received by the office of the Dental College, Rohtak on 4/8/1993 and was marked S. No. 4293.

(3.) The Maharishi Dayanand University (for short "m. D. University") had received 49 applications in all, seeking migration from different colleges throughout the country. A sub-committee was set up to process the applications.