APOORVA SAXENA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Anilesh Tiwari, learned counsel for the petitioner, learned Chief Standing Counsel and learned counsel for the University.

(2.) Petitioner, who appeared in Uttar Pradesh State Entrance Examination-2016 (in short referred to as 'Entrance Examination'), aggrieved by refusal of allotment of seat as per her merit, has filed the instant writ petition for appropriate direction to the respondents to allot a seat to the petitioner in the ongoing process of Counseling in a College of her choice/preference as indicated by her in the list of colleges LOCKED by her in consonance with the merit secured by the petitioner.

(3.) Submission of the learned counsel for the petitioner is that the petitioner has secured 90% marks in the Intermediate Examination and being eligible to appear for various branches of engineering courses, applied and appeared in the aforesaid Entrance Examination on 17.04.2016, with Roll No. 14210597. According to petitioner's Counsel, in the said examination, she had secured 8235 rank in General Quota and 819 rank amongst the Girls quota. The petitioner then followed the procedure for the Counseling and locked her seat of preference on 24.06.2016 under sub-category FEE Waiver. Subsequently, the petitioner reached Khandelwal College of Management Science & Technology, Bareilly for document verification on 25.06.2016, where she was informed that Income Tax Return of her father will not be considered as Valid Document for considering her candidature under sub-category FEE Waiver. Consequently due to crunch of time, she changed her category from FEE WAIVER to NO. It is submitted that when the result was declared, the petitioner was not allotted in any of the college as per her preference.