GUNEET MAKKAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1986-8-33
HIGH COURT OF RAJASTHAN
Decided on August 14,1986

Guneet Makkar Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

ASHOK KUMAR MATHUR,J. - (1.) THE petitioner by this writ petition has prayed that the respondents may be directed to consider the application of the petitioner for the admission in Post Graduate Course as per her merit and grant her admission in the academic session beginning from June, 1986.
(2.) THE petitioner after doing her M.B.B.S. undertook 1 year's rotating internship at General Hospital, Chandigarh in pursuance of permission accorded in this behalf by the Principal and Controller, Associated Groups of Hospitals, R N.T. Medical College, Udaipur. After completing one year's internship she became eligible for admission in three years Residency System -Post Graduate Course. A notice inviting applications for admission to P.G. Course was issued on 17 -5 -1986 and displayed on the notice board of the college, her father who was staying at Udaipur came to know on 22 -5 -1986. He obtained the form and sent the same to the petitioner at Chandigrah which was received by her at Chandigarh on May 27, 1986. The petitioner immediately sent the form after filling up the same by registered post to the petitioner's father from Chandigarh on 28 -5 -86. The same was received by the petitioner's father at Udaipur and it was submitted in the office of the Principal on 2 -6 -1986. Meanwhile the last date for filing the form i.e. 31 -5 -1986 expired.
(3.) A representation was also filed before the Principal on 5 -6 -1986 explaining the circumstances for delay. But since the application sent by the petitioner was submitted after the expiry of the last date, she could not be admitted in the P.G. Course. This action is sought to be challenged by the petitioner by filing the present writ petition.;


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