Tabassum Tahir D/o Shri Mohammed Tahir vs Coordinator B.S.T.C. 2017

Under challenge is the action of the respondents in

cancelling the admission of the petitioner in B.S.T.C. course for the

academic year 2017-18 in Biyani Girls B.Ed. College or SSG

Pareek Shikshak Mahavidalaya.

The facts of the case, in nut-shell, are that pursuant to

the Notification issued by the respondents for admission in

B.S.T.C. course for the academic session 2017-18, the petitioner

applied and participated in Pre-B.S.T.C. Competitive Examination.

The petitioner was declared successful in the said examination,

was called for the first round of counselling and allotted Biyani

Girls B.Ed. College, Sector-3, Vidhyadhar Nagar, Jaipur.

Accordingly the petitioner deposited the requite fee and the said

college issued the admission slip to the petitioner on 6 th July,

2017. On 15th July, 2017, petitioner filled up the form for upward

movement to another college (SSG Pareek College). No

information was ever conveyed to her of being then allotted the

SSG Pareek College. On 24th July 2017 when the petitioner went

to Biyani Girls B.E.d. College, she was informed that she was to

join the SSG Pareek College and her admission to Biyani Girls

B.Ed. College was cancelled on the upward movement sought by

her. On the same day i.e. on 24th July, 2017 when the petitioner

approached SSG Pareek, College, she was not allowed to join on

the ground that the last date for joining was 22 nd July, 2017. In

the circumstances the petitioner finds herself without a seat in

B.S.T.C. at any of the colleges allotted despite her merit.

Counsel for the respondent - Kota University Ms. Anita

Agarwal submitted that information with regard to upward

movement to SSG Pareek college, as sought by the petitioner had

been put on the website of Kota University and SMS sent to her.

Her upward movement under the operating rules entailed

cancellation of admission to Biyani Girls B.Ed. College and failing

to join SSG Pareek College within time cancellation of the

aforesaid admission. She did not dispute the petitioner''s merit but

submitted that the petitioner herself is responsible for her

unenviable situation.

Having heard the counsel for the parties, I am of the

considered view that in the over-all facts of the case, in the

interest of justice, it would be appropriate to direct that the petitioner admittedly a meritorious candidate be allowed to

participate in the 3rd round of counselling for admission into

B.S.T.C. course on the vacant seats in B.S.T.C. in the category in

which she had applied for the academic year 2017-18.

The petition stands disposed of accordingly.