LAWS(DLH)-2018-12-44

AARUSHI DHINGRA Vs. UNION OF INDIA AND ORS

Decided On December 05, 2018
Aarushi Dhingra Appellant
V/S
Union of India And Ors Respondents

JUDGEMENT

(1.) Consequent to her having qualified in the All India Post Graduate Ayush Post-Graduate Entrance Test (AIAPGET) 2018, securing 67.1 % marks therein, the petitioner applied for admission to the Post-Graduate course in Homeopathy in various colleges, including the Respondent No. 3 - College (hereinafter referred to as "the College"). As there were only four seats in the said course in the College, however, the petitioner could not secure admission.

(2.) The petitioner, therefore, took admission in the same course in the National Institute of Homeopathy, Kolkata, on 29th October, 2018.

(3.) The process of admission, for the four seats of M.D. (Homoeopathy), available in the Respondent No. 3 - College, admittedly, came to an end on 31st October, 2018.