CHAUHAN, J. - (1.) THIS petition has been filed for issuing direction to the respondents to admit the petitioner in the A. N. M. Training Course (Mahila Swastiya Karyakarta Prashikshan) in OBC category in pursuance of the advertisement dated 27. 9. 2001.
(2.) THE facts and circumstances giving rise to this case are that the petitioner applied for admission in the said course in pursuance of the said advertisement dated 27. 9. 2001 (Annx. 1) in General Category though she belongs to OBC category. Subse-quently she was called for councilling vide letter dated 5. 1. 2002 (Annx. 6) on 22. 1. 2002, but was not admitted to the said course. Subsequently, she had been making representations to consider her candidature in OBC category as certain seats of that cate- gory were lying vacant. As the respondents did not pay any heed, hence this petition. Mr. Ranjeet Joshi, learned counsel for the petitioner has submitted that undoubtedly petitioner had applied, in pursuance of the said advertisement, in General Category but as she belongs to OBC category and an option had been given to her to change the category vide letter dated 5. 1. 2002 by which she was called for councillation and the seats are still lying vacant in that category, respondents cannot deprive her of her legitimate right of admission. On the other hand, Mr. Bhansali, learned counsel for the respondents has submitted that petitioner had applied in pursuance of the said advertisement in General Category; she had not been given the option for change of the category; the said letter dated 5. 1. 2002 merely provides to bring the certificates etc. if a candidate belongs to reserved category, moreso, as the course started more than a year ago, this Court should not issue a direction to admit a candidate at such a belated stage and as such the petition is liable to be rejected. I have heard the learned counsel for the parties and perused the record. Admittedly, the tenure of the course is 18 months and the course had started more than a year ago. In Dr. Subodh Nautiyal vs. State of U. P. & Ors. (1), the Hon'ble Supreme Court held that in any training or technical course, once the classes have started, the court should not issue direction for admission in the mid of the academic session. The Apex Court held that in a technical course, to admit a student after four months of commencement, would not at all be justified.
(3.) SAME view was reiterated in Dr. Pramod Kumar Joshi vs. Medical Council of India, (2), State of U. P. vs. Dr. Anupam Gupta (3) and Medical Council of India vs. Madhu Singh & Ors. (4), in which the Apex Court held that in order to maintain excellence it is not permissible to permit admission in the mind of academic session for the reason that the student could have no opportunity to study the full course to reach his excellence or come at par excellence. Admission in the mind term would disturb the course and also work as a handicap to the student himself to achieve the excellance. In State of Punjab vs. Renuka Singla (5), the Hon'ble Supreme Court disapproved the orders passed by various High Courts issuing directions for admission of the student after commencement of the courses. Thus, in view of the above, the legal position emerges that it is not permissible for the courts to issue direction for admission in the mid of the academic session as the candidate would not be able to complete the course and achieve the excellence. ;