HEENA SUDHIR KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner seeks quashing of the order dated 19-8-2009 (Annexure P-3), whereby the provisional admission of the petitioner to D.Ed, course (first year) was cancelled on account of non-receipt of the instructions from the higher officials.

(2.) THE indisputable facts, in nutshell, are that the petitioner was found eligible for admission to D.Ed, course (first year). She could not appear in the counselling, thereafter, the petitioner appeared on a subsequent date in the counselling. THEreafter, the respondent No. 2 admitted the petitioner to D.Ed, course (first year) in the District Education & Training Institute. Nagri, District Dhamtari. It appears that it was the case that the provisional admission was subject to instructions of superior officials. No instruction was received by the respondent No. 2 and the impugned order was passed canceling the petitioner's admission to D.Ed, course.

(3.) THERE are no other reasons for cancellation of her admission except the respondent No. 2 could not receive instructions from the superior officers. The reasons assigned in the impugned order dated 19-8-2009 are not in accordance with law and unsustainable from any angle. Accordingly, the impugned letter dated 19-8-2009 is quashed.