- (1.) The petitioner seeks a direction for admission to the M.Ed course for the Session 2006-07 on the basis of her own merit.
(2.) Case of the petitioner is that she applied for admission to M.Ed course for the Session 2006-07 and was fully eligible and entitled for admission on merit but she was not given admission, apparently on the ground that she did not submit result of B.Ed. which had not been declared till then. Legal notice was given and in the reply the claim of the petitioner on merit was not specifically disputed and one of the reasons given was that copy of B.Ed. and M.Sc. result way not attached with the application form.
(3.) Vide order dated 15.12.2006, while giving, time for filling reply the petitioner was directed to be given provisional admission with a clear stipulation that such admission will not vest any right on the petitioner.;