Supreme Court of India
Naseem vs State Of Haryana And Ors. on 26 March, 2003
Equivalent citations: AIR2003SC4118, 2003(3)SCALE405, (2003)9SCC357, AIR 2003 SUPREME COURT 4118, 2003 (7) SRJ 471
Bench: R.C. Lahoti, Ar. Lakshmanan
ORDER
1. The petitioner has been denied admission on the ground that she had passed the qualifying examination from an institution not recognized by the respondent No. 2. We cannot compel an autonomous educational institution to grant admission to a candidate not holding the requisite eligibility qualification from an institution recognized but it. Since the admission has been denied at the very threshold, the applicability of the rule of promissory estoppel is also not attracted. No fault can be found with the view taken by the High Court. The special leave petition is dismissed.