PAWANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner took admission in GNM course to be conducted during the period 2015-18 in respondent No. 3 ' Institute. The present writ petition was filed seeking a writ in the nature of mandamus directing the respondents to recognize her admission as first year student and to accept her examination form and fee so that she could take her examination.

(2.) The filing of the writ petition was necessitated as record of respondent No. 2 ' Council did not reflect her admission as a student of respondent No. 3 ' Institute.

(3.) Learned counsel for the petitioner has submitted that the petitioner had applied for admission online and registration fee amounting to Rs.1000.00 was deposited in the account of respondent No. 3 ' Institute as is evident from the Bank challan, copy of which is annexed as Annexure P-2. Necessary fee had already been paid earlier to the Institute as is evident from Annexure P-1 (colly).