KAVITA YADAV Vs. ALIGARH MUSLIM UNIVERSITY

JUDGEMENT

(1.) Heard Sri Ashok Khare, Senior Advocate, assist by Sri Krishna Ji Khare and Sri S.D. Shukla, learned Counsel for the petitioner, Sri Ankur Goel, learned Counsel for the respondent No. 4 and Smt. Sunita Agarwal, learned Counsel for the Aligarh Muslim University, Aligarh.

(2.) Kavita Yadav, the petitioner was a candidate for the Entrance Examination conducted by the Aligarh Muslim University, Aligarh for admission to M.F.A. (Master of Fine Arts) two years degree course. After the said Entrance Examination a select list was prepared in which the name of the petitioner was mentioned at Serial No. 6. She was issued a call letter informing her that she must report for admission on 19.7.2004 in the Chairman's Office, Department of Fine Arts between 9.00 a.m. to 4,00 p.m.

(3.) It is admitted case of the petitioner that she could not report on 19.7.2004 within time specified in the call letter.