Gopal Krishan Vyas, J. - (1.) HEARD learned Counsel for the petitioner.
(2.) IN this writ petition, the petitioner is seeking direction to the respondent co -ordinator for considering the case of the petitioner for admission to the BSTC course on the basis of her merit. The main contention of the petitioner is that she was in the merit and was called for interview by way of issuing interview call letter dt. 07.12.2007 and she was directed to appear for interview on 20.12.2007 in the office of Maharshi Dayanand University, Ajmer. It is stated that the petitioner is residing in village Kasumbi Tehsil Ladnu (Distt. Nagaur) where she received the call letter on 24.12.2007 i.e. after expiry of the date of interview.
(3.) IT is contended by learned Counsel for the petitioner that the petitioner stood in merit and she belongs to OBC category but, without any fault on her part, she may be deprived of her valuable right to admission and there are so many vacancies in existence against which the petitioner 's case may be considered. It is further submitted that on 26.12.2007 the petitioner immediately went to the respondent co -ordinator and prayed for admission but her prayer was not granted.;