NITESH Vs. KOTA OPEN UNIVERSITY

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner against the respondents on 3/1/2003 with the prayer that by an appropriate writ, order or direction, the respondents be directed to treat the petitioner as the one belonging to Woman Backward Class Category Candidate and consequently, grant her admission in the B.Ed. Course (2001-03) in accordance with her merit position.

(2.) The case of the petitioner as put forward by her in this writ petition is as follows :-

(3.) A reply to the writ petition was filed by the respondents and their case is that the petitioner is seeking admission in the B.Ed. Course for the Session 2001-2003 and the admission process had been completed on 18/2/2003 and therefore, this petition deserves to be dismissed on ground of laches and delay.