RAJNISH KUMAR Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) THE present writ petition has been filed with the following prayers: -

(2.) IN the writ petition it is averred that on 30th September, 2014 one of the candidates who took admission in the course of M.Ch.(Paediatrics Surgery) at PGIMER, Dr.R.M.L.Hospital resigned and vacated the seat. It is also stated that though the petitioner who was first position in wait list came to know about the said vacant seat on 30th September, 2014 itself, yet as he was in Jammu on emergency duty with the Department of Neurosurgery, GMC/SSH Hospital, Jammu at that point of time, it was impossible for him to come over to Delhi and take admission on 30th September, 2014. Copy of the certificate dated 25th October, 2014 issued by the Head of Department, Department of Neurosurgery, GMC/SSH, Jammu is reproduced hereinbelow: -

(3.) LEARNED counsel for the petitioner states that petitioner had sent an email dated 30th September, 2014 to the respondent no.1 seeking time till 1st October, 2014 to come over to Delhi and join. Copy of the email dated 30th September, 2014 is reproduced hereinbelow: -