SANA FATHIMA Vs. COMMISSIONER FOR ENTRANCE EXAMINATIONS

JUDGEMENT

(1.) The writ petition had been filed apprehending that the allotment given to the petitioner will be cancelled for non production of the visa of her sponsor. The petitioner submits that the visa of her sponsor is valid only till 10.12.2020. According to the petitioner, her sponsor is presently in India and he can apply for renewal of the visa only on reaching Dubai. Reference is made to Ext.P5, a communication dated 11.10.2020, which inter alia, indicates that the passport copy- provisionally given NRI status and the valid visa should be uploaded within the specified time notified by CEE. The petitioner had already uploaded the visa of her sponsor in accordance with the procedure. However the apprehension is that, if the renewed visa is not produced at the time of admission, which is supposed to remain valid until then, she will not get admission. After referring to Ext.P15 dated 20.11.2020, it is contended that if the renewed visa is not produced within two days from the date of second allotment, her admission may be cancelled.

(2.) The learned Special Government pleader had referred to notification dated 03.11.2020 issued by the Commissioner for Entrance Examinations, Clause 2 and its note reads as under :

(3.) This is a case in which the sponsor's visa is due to expire only on 10.12.2020. If application is filed for renewal of the visa, what is required to be produced is only a document as specified in the note aforesaid. When such a document is produced, the petitioner will be entitled for participating in the allotment and the admission will be regularised. Apparently, this writ petition is filed anticipating that the admission might be cancelled, if the visa is not renewed after 10.12.2020. Since the petitioner's sponsor was already having a valid visa and sufficient provision had been made in the procedure, especially in Ext.P4 notification dated 03.11.2020, enabling the petitioner's sponsor to renew the visa, there was no reason to have such an apprehension. Ext.P15 has to be read along with Ext.P4 notification dated 03.11.2020.