Rajesh Balia, J. - (1.) Heard learned counsel for the appellant as well as learned counsel for the respondents.
(2.) The appellant has applied for admission to Teachers Education Training Course and for that purpose she has appeared for Pre-Teacher Education Test for being admitted to any of the colleges imparting teachers education course.
(3.) In the first instance, considering petitioner's case as a woman candidate as a ward of defence personnel was shown as selected for admission. However, on failure to produce the requisite credentials as ward of defence personnel, she asked for being admitted amongst general category of the candidates from women. That requisite was denied by the respondent University inter alia on the ground that amongst general candidates from women, the petitioner does not find place in order of merit.;