Divya Gupta vs Banaras Hindu University And 2 ...
2015 Latest Caselaw 1803 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Case :- WRIT - C No. - 44755 of 2015
 
Petitioner :- Divya Gupta
 
Respondent :- Banaras Hindu University And 2 Others
 
Counsel for Petitioner :- Subhash Chandra Yadav
 
Counsel for Respondent :- Ajit Kr. Singh
 

 
Hon'ble Mrs. Sunita Agarwal,J.

It appears from the record, that the petitioner was called upon for counseling for regular fee seat on the main campus in the faculty of commerce, Banaras Hindu University on 13.07.2014 in OBC category. it is stated in paragraph 8 of the writ petition that the petitioner had appeared in the counseling on 13.07.2015 but nothing has been transpired thereafter. There was nothing on record to indicate as to what had happened after the petitioner  had appeared in the counseling. Shri V.K. Upadhyay, learned  Senior Advocate assisted by Shri Ajit, learned counsel for the respondent University upon instruction submits that the merit of the last selected candidate in the faculty of commerce in B.com Honours in OBC category has been filled up to 209 marks.

The petitioner has obtained 244 marks and was invited to take admission. It appears that she did not complete the admission formalities in time and hence lost  her chance. Now the writ petition has been filed with the assertion that there five questions of Series set-1 are wrong and prayer has been made to revise the merit of the petitioner.

Further, from the instructions it transpired that the petitioner had taken admission in the institution namely Vasanta College for women affiliated to the Banaras Hindu University in B.com Honours and has deposited the admission fee on 12.08.2015.

On these facts, learned counsel for the petitioner prays for and is granted three days time to complete his instructions.

Put up this matter on 18.08.2015, in the additional cause list.

Order Date :- 13.8.2015

Mini