- (1.) This is an unfortunate litigation by a student Laxmi Mehata who applied for admission to the course of B.A.M.S (1 st Commercial) on 20/10/2011 for becoming a graduate of the Ayurvedic Medicine & Surgery conducted by the respondent no.1 Dr. Sarvapalli Radhakrishanan Ayurved University, Jodhpur, whose one of the affiliated colleges is, respondent No.3 Shri Bhanwarlal Dugar Ayurved Vishwabharti Sardarshahar, Distt. Churu.
(2.) The petitioner is undoubtedly a meritorious student having obtained 82.92% in Secondary Examination and 66.92% in Senior Secondary Examination, which is the minimum qualification for admission to the said course of B.A.M.S. After making such application on 20/10/2011, when the petitioner approached the respondent no.3 college on 29/10/2011, she was asked to deposit the special and higher fees of Rs. 1.80 lacs for seeking admission in the said course under NRI quota. She immediately deposited the said fees vide Annex.2 receipt No.2009 dated 29/10/2011 issued by the respondent no.3 College. On 9/12/2011, the respondent no.3 College issued another office order informing the petitioner to deposit the remaining installments of fees of Rs.2 lacs due for July 2012, July 2013 and July, 2014 respectively and she was asked to give post dated cheques or bank guarantee of the aforesaid installments upto 20/1/2012.
(3.) Thereafter, the petitioner started taking classes for the said course and was pursuing her course in the respondent no.3 College. Vide communication Annex.4 dated 14/12/2011 addressed to respondent no.1 University by the Principal/Director of respondent No.3 College, the Principal/Director of the said college informed the Ayurved University that in the meeting for admission held on 22/10/2011, the application of the present petitioner- Laxmi Mehta, inadvertently due to clerical mistake, could not be placed before said Committee and when on 29/10/2011 the petitioner along with her parents met the said Director,it was informed that since the last date for admission was 30/10/2011, therefore, it was not possible to reconvene the meeting for admission and, thus the petitioner was admitted on 29/10/2011 and telephonic information to this effect was given to the nominated member Dr. Omprakash Dadhich and the University was also requested to include the name of present petitioner in the list of admitted candidates.;