ABUPAMA BHORIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was an aspirant for admission to the BSC (Hons) Nursing Course, conducted by respondent No.2. The petitioner had passed her 10+2 senior secondary examination from Karnal. Petitioner had submitted her application form for admission to respondent No.2 Raj Kumari Amrit Kaur College of Nursing on 4.4.2002. An entrance test was conducted on 21.6.2002. Petitioner qualified the same. As per the terms of the prospectus, she was required to furnish the mark-sheet of 10+2 examination, latest by 28.6.2002.

(2.) Case of the petitioner is that the mark-sheet was not available from the Board and could only be obtained by her on 2.7.2002. She sent the same to respondent No.2 promptly and was received by them on 4.7.2002. Petitioner states that she was disappointed in not finding her name in the list of the candidates admitted to the course. On enquiries being made, petitioner was informed that as she had failed to submit the mark-sheet by the due date, her candidature was not considered.

(3.) Respondents have filed counter affidavit, wherein it is averred that the last date for receipt of the completed application for BSC (Hons) was 9.4.2002. The last date for submission of mark-sheet in cases where results were not declared in terms of Clause 7 (iv) of the prospectus was 28.6.2002. The petitioner did not furnish the mark-sheet which according to the petitioner as the same was not available till 2.7.2002.