ILSA THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking following substantive reliefs:-

(2.) The case of the petitioner is that she had participated in All India Ayush Post Graduate Entrance Test, 2022 (AIAPGET) through online mode vide application No.224010000359 under the General Category and thereafter she had been issued Roll No.HP04000195 and date of the examination was fixed as 15/10/2022. She has appeared in the selection process and had obtained 239 marks out of 480 marks and got 1591 AIAPGET-2022 All India Rank and qualified AIAPGET entrance test. On 20/1/2023, respondent No.3 had issued admission notice in the daily newspaper i.e. Amar Ujala for MD/MS Ayurveda course on the basis of AIAPGET-2023 for the academic session 2022-23 of Government/Private Ayurveda Colleges situated in the State of Himachal Pradesh and the last date to fill the online application on University website was fixed as 22/1/2023. The grievance of the petitioner is that she belongs to remote area/snow bound area where the services of the newspapers and other communication i.e. internet facility, are not available properly and respondent No.3 has granted only one day to fill-up the form for admission to MD/MS Ayurveda course on the basis of AIAPGET-2022, for the academic session 2022-23, in an arbitrary manner and just to harass the candidates.

(3.) Today, on the instructions received from respondent No.3-University, Mr. Dinesh Kumar Thakur, Advocate, has appeared on its behalf and has stated that first round of counselling has already been completed and the students have already been granted admission letters.