REENA MAAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner has sought a direction to the respondents to allow her for counseling and admit her on the basis of her merit/rank No.C-71/0-03407 pursuant to Common Entrance Examination test of Diploma Course in Elementary Teacher Education (ETE).

(2.) Brief facts to comprehend the controversies are that petitioner had appeared in Common Entrance Test (CET) of Diploma Course in Elementary Teacher Education (ETE) on 4th July, 2006. "A merit list was prepared by respondents and merit rank of the petitioner was C-71/0-03407 (Private Institutions in Sports Category) as published by respondents on 25th July, 2006.

(3.) According to the petitioner, counseling was to be held on 29th July, 2006. On that day she was sick as such and therefore, she asked her brother to go to the counseling centre, Moti Bagh with her testimonials and appear in her place. The brother of the petitioner went to the centre of DIET at Moti Bagh at about 10.00 am in the morning on 29th July, 2006 but he was not allowed to enter saying that no person other than the candidate could be allowed. Despite various requests made by the brother of the petitioner, that he wants to appear on behalf of his sister who was very sick and was not in a position to come and he has come in her place, which request was turned down.