HRITIKA MITRA Vs. RAVENSHAW UNIVERSITY, CUTTACK

JUDGEMENT

(1.) Aggrieved by the Ravenshaw University (Opposite Parties) declining admission to the Petitioner in the B.Com Course for the academic session 2020-21, the Petitioner has approached this Court with the present writ petition.

(2.) In this petition, filed on 3rd March 2021, the averments of the Petitioner are that she applied in the online mode for admission to the above course within the time stipulated i.e. 20th September, 2020. She claims that the certificates and mark-sheets of the 10 +2 examinations and the migration certificate of the CBSC were sent to her through digital mode and after downloading and printing copies thereof she got them attested by the Principal of her school on 19th September, 2020. She submitted them to the Opposite Parties-University along with the requisite admission fee.

(3.) The counseling was scheduled for 18th October, 2020. On that date the Petitioner was supposed to appear along with original documents which included the School Leaving Certificate (SLC), Conduct Certificate, Migration Certificate etc..