AI Structured Summary
Not yet generated for this judgment
Judgment
P.K. Misra, J.—Heard the learned counsel appearing for either side. Though the matter is listed today for considering the interim application, with the consent of counsel for either side, the main writ petition itself is taken up for final disposal.
The petitioner is seeking for a direction to the respondents to admit her in D.G.O. (Post-Graduate Diploma Course) for the year 2002-2002.
It is not disputed that the petitioner had appeared at the entrance examination for the year 2001-2002 also and was selected and she had opted for MDRT Post Graduate Degree Course and she had joined the course in June 2001. Subsequently, she filed an application to discontinue the course and was permitted to do so by order dated 27.8.2001, that is to say, within a period of about two months from the date of her joining the course. Her application for admission in the current year appears to have been rejected by invoking Clause 18 of the Prospectus for the year 2002-003. For convenience, the aforesaid clause is extracted hereunder:-
"Candidates who have undergone a Post-Graduate Degree in any discipline and discontinued the course on any grounds after six months from the date of joining the discipline are not eligible to apply for any post-graduate Degree/Diploma/Five Year M.CH (Neuro Surgery) Course."
A bare perusal of the aforesaid clause makes it clear that where a student had undergone a post-graduate degree in any discipline and discontinued the course on any ground after six months from the date of joining of the discipline, shall not be eligible to apply for any post-graduate degree course.
Admittedly in the present case, the petitioner had discontinued the course last year within a period of two months after joining the course. In such view of the matter, Clause 18 of the Prospectus does not debar the petitioner from being considered for admission.
Accordingly the writ petition is allowed with a direction to the first respondent to consider the candidature of the petitioner and if the petitioner is found eligible on the basis of merit, steps should be taken for permitting her to be admitted in any of the colleges. This exercise should be completed within a period of ten days from the date of communication of this order. This writ petition is allowed with the above direction. No costs. Consequently, connected Miscellaneous Petition is closed.