M.L. Bhat, J. - (1.) The petitioner seeks a writ of manda nus against the respondents directing them to issue the admission slip for the vocational course in Railway Commercial and grant admission to the petitioner in the said course.
(2.) The facts of the case may be briefly summarised.
(3.) The petitioner's case is that she has passed her High School Examination in the year 1991. The respondents had invited applications from the students for Entrance Examination for vocational course in Railway Commercial. The petitioner also had applied for the admission to the said course. She was also issued admit card for the written examination which was to be held on 27-1-1991. The petitioner is said to have appeared in the written examination and qualified for the same and was called for interview also, in terms of letter dated 27-5-1991. The petitioner was declared successful and declaration of her result is contained in Newspaper cutting which is Annexure 4 to the writ petition.;