RIYA GEORGE Vs. KANNUR MEDICAL COLLEGE AND OTHERS

JUDGEMENT

(1.) The petitioner, who is a student of Medicine, has instituted these proceedings under Article 32 of the Constitution seeking a direction to the first respondent to compensate her for the loss of an academic year.

(2.) In Sankalp Charitable Trust v Union of India, (2016) 7 SCC 487 this Court issued a direction on 28 April 2016 to the effect that admissions to MBBS/BDS courses shall be conducted through the National Eligibility-cum-Entrance Test (NEET). On 9 August 2016, the Union government directed all States and Union Territories to conduct combined/centralised counselling for the 2016-17 MBBS admissions, consistent with the judgment of this Court in Modern Dental College and Research Centre v State of Madhya Pradesh, (2016) 7 SCC 353.

(3.) The petitioner secured 97.16 percent marks in her 12th standard Board examinations. In 2016, she qualified for NEET 2016-17 with a percentile score of 94.36.