KINI DIXIT Vs. STATE OF M.P.

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioner seeks relief that the respondents be commanded to treat the petitioner qualified as per rule 2.4.1 of the PPT Rules and the respondents be commanded to grant opportunity to the petitioner to appear in the councilling and she be given admission in P.P.T. course 1998 in the college as per her merits in the list.

(2.) BRIEF facts necessary for the disposal of the petition are; that the petitioner took up her examination for session 1997 -98 of 10th class conducted by the Central Board of Secondary Education. It appears that she could not clear all the subjects in the first attempt, therefore, in Hindi course -A, she was given compartment. After appearing in the examination, the petitioner also took up examination of Pre -Poly Technic Test (PPT) 1998 which is in fact a entrance test conducted by the Professional Examination Board, M.P. The petitioner passed in the PPT examination and could secure 68.48%. It appears that before the petitioner took part in the counselling, she had taken compartment examinations and she was declared pass. In the counselling dated 16.9.1998 it was observed by the committee that as the petitioner has not passed in the main examination she was not entitled to be admitted to the course of PPT, they accordingly refused to grant her admission. Being aggrieved by the said action of the respondents, the petitioner has filed this petition.

(3.) I have heard the parties at length.