PARUL KODAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Present writ petition has been filed seeking issuance of a writ of mandamus directing respondent no. 2 -AIIMS to grant admission to petitioner, waitlist no. 2 against a vacant general category seat under DM (Infectious Disease) course for the January 2016 session.

(2.) The briefs facts of the present case are that the respondent -AIIMS for the said course issued a prospectus for three general seats and one sponsored category seat. The petitioner having qualified the written test and departmental assessment was placed at waitlist no. 2. The waitlist no. 1 candidate was accommodated prior to 31st January, 2016 as one of the selected candidates did not take admission against the general category.

(3.) On 1st February, 2016, Dr. Kajal Prasad submitted her resignation from the said course stating inter alia "I want to resign from this department due to some personal reason with effect from today.