AASHITA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner before this Court, on the basis of her rank in NEET-2013 examination applied for admission to the MBBS course of the Guru Gobind Singh Indraprastha University. In the application form the petitioner had chosen Vardhman Medical College & Safdarjung Hospital as the first option and North Delhi Municipal Corporation Medical College Hindu Rao Hospital as the second option. The petitioner did not get admission during the first round of counselling but was offered a seat in North Delhi Municipal Corporation Medical College Hindu Rao Hospital in the second round of counselling. The said allotment of seat was accepted by the petitioner. The University thereafter prepared a waiting list after holding the second round of counselling. The Notification dated 14.8.2013 issued by the University notifying the second counselling for the academic session clearly stipulated that for registration in waiting list in MBBS Programme the candidates were to bring duly filled in verification form along with a demand draft of Rs.27,500/- in favour of the Registrar of the University. The petitioner neither filled in the verification form and nor submitted a demand draft of Rs.27,500/- to the University before the waiting list was drawn up. The waiting list in terms of the said notification came to be notified on 19.8.2013. Since the petitioner had not submitted the verification form or the demand draft of Rs.27,500/- her name did not appear in the waiting list though the names of candidates who had secured lower rank who appeared in the said waiting list.

(2.) ON 13.9.2013, the petitioner approached the University seeking inclusion of her name in the waiting list. The said request having not been granted she is before this Court by way of this writ petition.

(3.) CONSIDERING that the non-inclusion of the name of the petitioner is attributable to the petitioner's own inaction in not submitting the verification form and the demand draft of Rs.27,500/-, the University was justified in declining her request for including her name in the waiting list. Having not opted for inclusion of her name in the waiting list, she cannot seek inclusion at this belated stage. The writ petition is devoid of any merit and is accordingly dismissed.