PAMMA SHARMA Vs. VICE CHANCELLOR RATSHTRIYA SANSKRIT SANSTHAN

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) IT is seen from the reply that the petitioner did not actually fulfil the required percentage of 50% for admission. IT is also seen from the reply that though the initial notification carried a mistake, but the same was corrected much prior to the test. In that view of the matter, we do not find any merit in the writ petition since the petitioner does not fulful the required qualification. Accordingly, the writ petition is dismissed, so also the pending applications, if any. Dasti copy.