KM. PUNATA HANGLEM Vs. NATIONAL INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) Heard Shri Ch. Robinchandra, leaned Advocate appearing for the petitioner and Shri B.P. Sahu, learned Senior Advocate appearing for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to allow her admission to 2nd Semester, M.Sc. (Chemistry) at NIT, Manipur and to allow her to complete her M.Sc. course at NIT, Manipur.

(3.) 1. According to the petitioner, she had appeared her B.Sc. final examination, 2020 conducted by the Manipur University and while she was awaiting the result thereof, she found a notification from the website of NIT, Manipur inviting applications from amongst the eligible candidates for admission to regular courses, sponsored and part-time seats, in M. Tech./ M.Sc. The last date of receipt of the application was 10.09.2020 while the last date for admission was 30.09.2020. She applied for admission to 1st Semester, M.Sc. (Chemistry) and after her application being accepted by the respondents, she was selected and was admitted to the 1st Semester, M.Sc. (Chemistry) on 28.09.2020. In view of the COVID-19 Pandemic, the classes were held online including the viva-voce.