SWATI SAILLY Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Petitioner, a candidate for getting admission to the ' Diploma in Psychological Medicine Course - in the Central Institute of Psychiatry, Kanke, Ranchi - (in short referred to as CIP) got a call for taking admission on 31st May, 2016 through ' e-mail - issued at 3.15 p.m. (Annexure-2). She was asked to appear on or before 31st May, 2016 with the supporting documents and credentials as well as certificates, failing which, her selection shall be treated as cancelled without any further communication in this regard.

(3.) According to her, despite her best efforts, she could reach ' Central Institute of Psychiatry, Kanke, Ranchi - from her place of residence in the State of Chattisgarh, Distt:- Koriya only late at night when the offices were closed. On the following day, she was denied admission on account of the deadline prescribed by the ' Medical Council of India - as per Notification dated 22nd Jan., 2016 as approved by the Hon-ble Apex Court vide order dated 18th Jan., 2016 in the case of Ashish Ranjan & Ors. Vs. Union of India & Ors . along with other analogous cases (Annexed as Annexure-R/4).