KARANDEEP THAKUR Vs. U.T., CHANDIGARH

JUDGEMENT

(1.) Replication filed in court on behalf of petitioner to the short reply filed on behalf of respondents 1 to 3 is taken on record.

(2.) The petitioner has a grievance that he had been declared at rank 8th in the examination conducted for admission to M.PEd, but he was not granted admission. The reason stated was although initially a schedule had been given setting out the date of entrance test, physical fitness test and admission to take place on 10.07.2014, 11.07.2014 and 12.07.2014 respectively, the admission could not be made as notified and it was subsequently put up in the notice board that the fee was to be paid of selected candidates before 19.07.2014 and since the payment was not made, the person from waiting list had been accommodated in the slot vacated by him.

(3.) The petitioner's grievance is that when the time schedule as originally notified was not adhered to, all selected candidates were to be informed of the particular dates in a manner that was acceptable. While the petitioner would state that he saw the merit list put up in the notice board on 17.07.2014, to his knowledge there was no other notice in the college and he had not seen the alleged notice said to have been put up at the college on the same date on 17.07.2014 that the last date for payment of fee was 19.07.2014. The petitioner would state that he came to know that the alleged last date had elapsed only when he went to the college on 21.07.2014 to elicit information about the date when admission would be given that he came to know about the last date and when he offered to pay the fee, it was rejected on a plea that the date had already been notified and the last date had elapsed.