MONIKA KAUSHIK Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) By way of this petition, the petitioner prays for a direction to the respondents to grant admission to the petitioner in the three years Diploma Course in General Nursing and Midwifery Course commenced from October, 2002.

(2.) In response to the advertisement issued by respondent No. 2 for admission to Three Years Diploma Course in General Nursing and Midwifery Course for the academic session 2002-03, the petitioner applied for admission in the said course. Selection to the course was to be strictly on the basis of aggregate of best four subjects obtained by a candidate in Class XII of a candidate. 5% weightage was to be given to those candidates, who passed Class XII in first attempt. It was so stated in the prospectus. It was also clearly mentioned that "Application forms complete in all respects along with attested photocopies of all certificates should reach the office of the Principal, School of Nursing, Guru Teg Bahadur Hospital, Shahdara, Delhi-95 by 21.8.2002(1.00p.m.).Photo copies of Application From/Incomplete Applications will not be entertained. On 10th September, 2002, the respondent No. 2 issued a list of successful candidates with their percentage.The petitioner was deniedadmission as she was not found eligible for admission. Her application was found incomplete and was thus not selected. The petitioner made a representation to the Principal and authorities of the respondent No. 2. Thereafter, the petitioner represented to the Health Minister. The Medical Superintendent failed to take any action. Hence the present petition.

(3.) The respondents opposed the petition and stated that the petitioner was not found eligible for admission as her application was incomplete. Attested copies of documents as detailed in the prospectus were required to be furnished along with their respective applications.