ELORA BISOI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has challenged a letter dated April 21, 2016 issued by the college where she is presently studying. By such letter it has been stated that, since the petitioner does not fulfil the eligibility criteria for admission to a B.Sc. Nursing course the petitioner will not be allowed to appear in further examination.

(2.) Learned Advocate for the petitioner has submitted that, the petitioner has taken an admission in a B.Sc. Nursing course. The petitioner did not suppress any facts at the time of obtaining the admission. She has completed the Part-I and Part-II examinations of such course. The petitioner cannot be disallowed from continuing with her course at this belated stage. In support of the proposition that, since the petitioner is not guilty of suppression of any fact, the petitioner should be allowed to pursue her course, Learned Advocate for the petitioner has relied upon All India Reporter 1976 Supreme Court page 376 (Shri Krishan Vs. The Kurukshetra University), All India Reporter 1986 Supreme Court page 1448 (Rajendra Prasad Mathur Vs. Karnataka University and Anr.), All India Reporter 1989 Supreme Court page 823 (Ashok Chand Singvi Vs. University of Jodhpur and Ors.) and All India Reporter 1990 Supreme Court page 1075 (Sanatan Gauda Vs. Berhampur University and Ors.).

(3.) The college authorities are not represented.