MANPINDER KAUR Vs. DEPUTY DIRECTOR GENERAL EDUCATION INDIAN COUNCIL OF AGRICULTURAL RESEARCH, NEW DELHI AND OTHERS

JUDGEMENT

(1.) By this petition, the petitioner had challenged the admission of respondent No. 5 to the course of Master degree in Dairy Microbiology for the academic session 2014-15. Before proceeding further it would be necessary to reproduce the order dated 25.02.2016:-

(2.) Consequently, today learned counsel have limited their arguments only to the issue of compensation which remained pending as per the said order. The admission to the course is on the basis of a written examination in which admittedly the petitioner scored maximum marks than respondent No. 5. As per the prospectus first counselling was held in which certain seats remained unfilled and all the seats were filled up in the 2nd counselling. The last date for admission to the 1st semester was 31st August. However, on 31st August one student left and consequently the respondent institute had one more resultant vacancy. On 2nd September, the institute respondent No. 2-ICAR posted this fact on its web site and called upon the wait listed candidates for admission on 4th September. On that date the petitioner did not appear and consequently, admission was granted to respondent No. 5.

(3.) The precise argument of the petitioner is that if a vacancy had arisen it was incumbent upon the institute respondent No. 4 to have informed all the waiting list candidates personally about the fact that vacancy has arisen and by merely posting it on the web site would not be adequate notice.