NEETU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner allegedly applied for admission in the D.Ed. course on 11.07.2013 specifically mentioning that she had passed her 10+2 examination with Arts stream obtaining 85.60% marks and belongs to General category. The online application form no.100006702 bears photograph and signatures of the petitioner. It is further alleged that she deposited the fee in the State Bank of India. She was called for interview/counselling but admission was not given to her in the first counselling though she was having 85.60% marks, whereas another candidate Manju Rani, who had secured 85.20% marks in her 10+2 examination, was given admission. She met respondent no.2 and lateron, the petitioner came to know that her credentials are wrongly mentioned in the online form as instead of Arts stream, she is referred to as a student from Science stream and obtained 64.60% marks instead of 85.60% marks in 10+2 examination. Since her request for correction of her credentials in the online form was not accepted by respondent no.2, therefore, the present writ petition has been filed.

(2.) After notice, reply has been filed in which it is alleged that the petitioner herself filled up her educational qualification in her online application form no.100006702 that she belongs to Science stream and had secured 64.60% marks. The petitioner has been allowed admission in D.Ed. (Hindi) course against 30% quota of Science stream during 4th round of online counselling held on 07.09.2013 to 11.09.2013 but she could not prove that she had passed 10+2 examination in Science stream with 64.60% marks and her candidature was rightly rejected by the Principal, DIET, Matter Shayam (Hisar). It is alleged that she cannot compare herself with Manju Rani who has passed 10+2 examination with 85.20% marks in the Arts stream because the relative merit of the Science and Arts stream are altogether different.

(3.) The petitioner has not filed any rejoinder to the reply filed by the respondents.