BHAWNA MAHESHWARI Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned Counsel for the Appellant and learned standing counsel.

(2.) The Appellant sought admission in B.T.C. Course, 2004 and the application Form filled up by her indicates that the total number of marks as reflected in the Form was 600 instead of 1000. However, the percentage of the marks were correctly reflected by her as 60 per cent. The results were declared in February 2009 and the notification indicates that in the female general Art category, the minimum cut off merit is 199.02. The Petitioner has not been granted admission and, therefore, she filed the writ petition giving rise to this appeal.

(3.) Counter-affidavit filed on behalf of the State indicates that the Petitioner had filled up her application Form wrongly in which the total marks have been mentioned incorrectly as such there is a substantial variation in the calculation of quality point marks. The counter-affidavit discloses the incorrect quality point marks as 243.27 whereas on a correct calculation it is 203.33. Her candidature was accordingly rejected on account of such incorrect description.