Anil Dev Singh, C.J. - (1.) We do not find any sufficient ground to condone the delay of 52 days in filing the appeal. Even otherwise there Is no merit in the appeal.
(2.) The respondent undoubtedly belongs to O.B.C. category. She applied for admission to the three years' General Nursing Training Course under that category. She being meritorious was given admission against the general category seat. The difficulty of the respondent arises because of her merit and it is due to queer stand of the appellant that she is required to pay full coaching fee since she has been given seat under the general category.
(3.) Being aggrieved by the demand, the respondent filed the writ petition which was allowed by the learned Single Judge. The learned Single Judge was of the opinion that the petitioner was rightly accommodated against the General Category seat because of her merit but she should not be penalised for her merit by asking her to pay the full coaching fee.;