JOHN DOLLY ELIZABETH Vs. STATE

JUDGEMENT

(1.) By this writ petition, the petitioner seeks to quash Annex. 3 dtd. 30-4-93 and prays that a direction be issued to the non-petitioners to give, admission to the petitioner in General Nursing Course (Female).

(2.) The petitioner's case is that she applied for General Nursing Course, 1993 before the respondent No. 2 and after recommendation of Selection Committee she was selected provisionally as per list of female candidates dt. 19-4-93 at S. No. 6 but she was not allowed to join training vide Annex. 3 dt. 30-4-93 on the ground that she has not filed bona fide certificate of Rajasthan. Hence the writ petition.

(3.) This writ petition has been filed on 20-5-93. While admitting the case on 23-5-93, this Court ordered the respondent No. 2 to give provisional admission to the petitioner in the General Nursing Course (Female) on the basis of her selection vide order dt. 19-4-93. The case has come up on an application dt. 17-1-94 filed under Article 226(3) of the Constitution of India for vacating the said interim order granted ex parte oil 125-5-93. Reply to show cause notice and stay petition have been filed'.