KALPANA MISHRA Vs. PRINCIPAL, K.R.G. COLLEGE

JUDGEMENT

(1.) ALTHOUGH this petition is listed for orders on I.A. No. 11/93, an application for vacating the stay granted by this Court on 16.8.1993, considering the nature of relief and the fact that all essential averments for disposal of the petition itself have been incorporated in the application for vacating the stay, this petition is taken up for its final hearing with the consent of the learned counsel for the parties.

(2.) THE petitioner is being denied admission to the M.H. Sc. course by the respondent on the ground that he failed to deposit admission -fee by 31st July 1993 which was the last date for the purpose.

(3.) THE moot question that arises for consideration in this petition is whether a candidate otherwise eligible for admission on the basis of merit should be denied admission on the ground that he/she failed to deposit the admission -fee on a particular date and whether the deadline drawn for such deposit by the respondent is so much hard and fast that no extension of time can be allowed so as to deprive a meritorious candidate who offers for further studies. If the date so fixed, and the ground shown by the petitioner for her non -appearance on the due date, are considered no such hard and fast line can be drawn as to result in dwindling the academic career of a student. There is always scope for extension of time and number of cases can be cited in support of this point.