NEHA VERMA Vs. STATE OF UTTARANCHAL & ORS.

JUDGEMENT

(1.) HEARD Sh. K.S. Bhaskar learned Counsel for the petitioner and Standing Counsel for the respondents.

(2.) BY the present writ petition the petitioner has prayed for the issue of a writ, order or direction in the nature of mandamus directing the respondent to permit the petitioner for admission in the Hotel Management and Catering Technology, Dehradun or in Rajkiya Hotel Management and Catering Technology, Almora for Modern Office Management secretarial practice as per reservation of Backward caste and women reservation and as per quota of U.P. State in Uttaranchal.

(3.) PETITIONER has stated that her result was declared on 5-6-2004 and she was placed on rank 373. However, she appeared in Counseling on 1-7-2004 and the counseling committee decided to allot a Seat to the petitioner in Nainital but the respondents have cancelled their decision and the petitioner was re-allotted the seat in Lohaghat. Latter on, the petitioner was refused for admission anywhere in Uttaranchal on the ground that the petitioner belong to U.P. and no seat could be allotted to her in Uttaranchal.