STATE OF UTTARAKHAND & OTHERS Vs. NEHA SINGH

JUDGEMENT

(1.) STATE of Uttarakhand has assailed, through the instant special appeal, the order passed by a learned Single Judge of this Court on 01 -03 -2006 disposing of writ petition NO.1074 (MIS) 2005. The respondent - Neha Singh in the instant appeal had appeared for the Uttaranchal Pre Medical Test 2005 (hereinafter referred to as the 'PMT? for gaining admission to a B.A.M.S. course.

(2.) HAVING appeared in the aforesaid examination, she was placed at a merit position, which would have entitled her to admission in the BAM.S. course at Rishikul Government Ayurvedic College, Haridwar. Despite her merit position, she was not granted admission by the appellants, on account of their belief, that the respondent - Neha Singh was ineligible to appear for the PMT held in the year 2005.

(3.) WHILE disposing of the writ petition (M/S) NO.1 074 of 2005, the learned Single Judge declared her eligible, and on the basis thereof, issued a direction to the appellants to allow her admission to the B.A.M.S. course.