- (1.) WE have heard learned counsel appearing for the parties.
(2.) ON 01.04.2015, this Court passed an order, allowing the petitioner, to be registered for admission in 50% State Quota, for admission to Post Graduate Courses in the OBC Category, in which she had stood first, and for some reason beyond her control, she could not apply for the online registration within the stipulated period. We are informed that on the same date, the registration was permitted, and that, she has been admitted to MDS (Conservative Dentistry) in RUHS College of Dental Sciences, Jaipur. She has also deposited fees, and had submitted bank guarantees and security amount.
(3.) ON 03.04.2015, the Court permitted impleadment of Kumari Priyanka Yadav, who was registered online, for the same Course within the time stipulated in the advertisement, in default of application, Monika Choudhary, the appellant, had filed an application for online registration on 25.03.2015, four days after the online registration was closed on 21.03.2015. Learned Single Judge declined to grant relief, on the ground that the brochure, notifying admissions to Post Graduate Courses, had given the required details, except the website, on which the results will be published. A direction was however given that the petitioner should watch the website of the Counselling Committee. A notification was thereafter, issued, specifically mentioning the website, and was also published in the newspaper. The appellant however, having appeared and succeeded in the All India Post Graduate Dental Entrance Examination, was found to be negligent in applying online for registration. She had applied for registration online on 25.03.2015, whereas the last date was 21.03.2015, after depositing Rs. 3,000/ -.;