SHILPI SAINI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) By the present writ petition the petitioner has sought direction in the nature of mandamus to command the respondents to give admission provisionally i.e. till the declaration of result of her compartment examination and allocate her seat according to her place in the merit list in the counselling.

(2.) Heard Sri Nagesh Agrawal for the petitioner, Sri R. Dobhal for the respondent No. 2 and Standing Counsel for respondent No. 1. So far as the respondents No. 3 and 4 are concerned notices were issued to them but none appeared for them. Sri R. Dobhal filed counter affidavit alone.

(3.) The facts leading to the present writ petition are that a common entrance examination on All India basis for admission to professional and technical programs in the various institute of the (country) named as All India Engineering, Pharmacy, and Architecture Entrance Examination (AIEEE) 2003 was held on 11-5-2003, conducted by the Central Board of Secondary Education under the Chairmanship of the Chairman, UGC, New Delhi. On the basis of aforesaid entrance examination a list was prepared and the petitioner has succeeded in the entrance examination as will appear from mark- sheet annexure 2. The petitioner has got rank of 1239 and this rank has been described in the bottom of score card. The petitioner appeared in the counselling on 23-7-03 as woman candidate of OBC grade as per direction in the Amar Ujala published on 7-4-2003. The petitioner has taken all the documents along with advance admission fee of Rs. 5.000/- and counselling fee of Rs. 400/-.