ANU RANA Vs. H P UNIVERSITY AND OTHERS

JUDGEMENT

(1.) By means of this petition, the petitioner has prayed respondent No.3 be directed to grant her admission in M.Ed. course for the academic session 2010-2012.

(2.) The undisputed facts are that the counselling for filling up the seats in the M.Ed. course in respondent No.3 Vaidh Shankar Lal Memorial, College of Education, V.P.O. Chandi, Tehsil Kasauli, District Solan was held on 20th December, 2010 as per the directions issued by this Court. Advertisements were issued in various newspapers from 16th to 19th December, 2010 asking the interested candidates to appear for counselling in the College. The petitioner admittedly did not appear for counselling but has prayed that the College be directed to consider her case for admission.

(3.) When the record of the case was called for it was found that two candidates, namely, Anamika and Bhim Singh who had been admitted to the M.Ed. course had been granted admission though they had not attended the counselling held on 20th December, 2010. Thereafter, the respondent University was asked to look into the matter and find out how these candidates have been granted admission. The University was directed to file its action taken report. A report was filed by the Registrar of the H.P. University. In the report it has been found that the College had admitted two students who were not present on the day of counselling. The version of the college that the representatives of the students were present was not found to be true.