KHUSHMITA NAGOURA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs : "It is, therefore, most humbly and respectfully prayed that the writ petition filed by the petitioner may kindly be allowed and by an appropriate writ, order or direction :-

(2.) Brief facts of the case are that pursuant to the Notification dtd. 3/8/2021 issued by the respondent No.2 - the Convenor, Rajasthan University of Health Sciences, M.Sc.(Med.) Entrance Examination, 2020, the petitioner has submitted her application form and she was permitted to appear in the M.Sc.(Med) Entrance Examination, 2020. The entrance test was conducted on 7/8/2021 and the petitioner has passed the aforesaid entrance test. Thereafter, respondent No.3 - the Chairman, M.Sc.(Med.) Counseling Board, Academic Session 2020-21, Rajasthan University of Health Sciences, Jaipur has issued a provisional allotment letter in favour of the petitioner on 18/9/2021 and she was asked to report at Dr. S.N.Medical College, Jodhpur between 17/9/2021 to 24/9/2021. Pursuant to that, the petitioner had reported at Dr. S.N.Medical College, Jodhpur and she was granted admission, however, her admission was cancelled by respondent No.4 - the Principal and Controller, Dr. S.N.Medical College and Associated Group of Hospitals, Jodhpur vide order dtd. 22/1/2022 for the reason that petitioner is not meeting the eligibility criteria for admission in the M.Sc.(Med.) Biochemistry Course, 2020-21.

(3.) Being aggrieved with the same, the petitioner has filed this writ petition seeking the reliefs, which are quoted in the earlier part of this order.