NISHU JHA Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The present petition instituted on behalf of the petitioner under Article 226 of the Constitution of India, prays as follows:-

(2.) The petitioner qualified for admission in Bachelor of Dental Surgery programme (B.D.S Course), conducted on behalf of the respondent No. 2, vide Enrolment No. 01650759111, in the year 2011.

(3.) It is an admitted position that owing to her ill health, she discontinued her studies and did not pursue the course further.