RAKESH TIWARI, J. - (1.) HEARD Counsel for the petitioner and Sri Neeraj Tiwari representing respondent Nos. 2 and 3.
(2.) CONTENTION of the Counsel for petitioner is that the petitioner, a handi ­capped lady, had been sent letter for appearing in the counselling but when she had gone to appear, she has been informed that she is not eligible for appear ­ing in the counselling. Hence this writ petition for a direction to the respon ­dents to permit her to appear in the counselling. Sri Neeraj Tiwari, Counsel for the respondents has drawn attention of the Court to instruction No. 14 of the General Instructions framed for Joint Entrance Examination 2007 -2008, which provides that the applicants have to apply after properly going through the instructions and verify the qualifica ­tions etc. and if they are not qualified, it would be their responsibility if not permitted to appear in the counselling. The instruction No. 14 of the general in ­structions reads as under : ....Vernacular Text Ommited.... iff
(3.) AS regards the qualifications, the minimum qualifications are pro ­vided under Clause 4 of the general instructions in the following terms : ....Vernacular Text Ommited....;