- (1.) Km. Vandana Srivastava, the petitioner appeared at the Combined Pre-Medical Test of the year 1985 conducted by the University of Gorakhpur. She was given 23090 as her Roll Number. In September 1985, she received a letter from the M.L.N. Medical College, Allahabad, intimating that she had been selected for admission to the First Year Class of M.B.B.S. of the M.L.N. Medical College, Allahabad and for the purpose of physical fitness she was required to appear on 3-9-1985 at S.R.N. Hospital, Allahabad. She appeared for the medical test and was thereafter formally admitted after the necessary formalities. She claimed that she had started attending the classes as well.
(2.) On Spet. 11, 1985, a telegram was sent by the Under Secretary of the State of U.P. to the Principal. M.L.N. Medical College, Allahabad, that the petitioner's result had been wrongly declared treating her as of Scheduled Caste, hence her selection for admission in M.B.B.S. First Year was cancelled. Against this, the present writ has been filed.
(3.) Learned counsel for the petitioner urged that the respondents are estopped under the law to cancel the result of the petitioner when she had in pursuance of the admission made in M.L.N. Medical College, Allahabad, left her studies at Darbhanga and thus acted to her detriment. Counsel relied on a decision of this Court in Manoj Kumar Gupta v. Admission Committee, M.L.N. Engineering College, AIR 1985 All 257, and Achchey Lal v. Vice-Chancellor, Gorakhpur University, AIR 1985 All 1, Punjab Engineering College, Chandigarh v. Sanjay Gulati, AIR 1983 SC 580, as well as on an unreported decision on the Bombay High Court given in Writ Petn. No. 54 of 1983, Miss Neelima Shailesh Acharya v. State of Maharashtra decided on 4th August, 1983, Krishnan v. Kurukshetra University AIR 1976 SC 376 and Dinesh Kumar v. Medical College, Allahabad, AIR 1985 SC 1059.;