MANSI CHOUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Tanmay Thomas, learned counsel, appearing for the petitioner. Also heard Ms. Anmol Sharma, learned Central Government counsel, Mr. Vaibhav Diwan, learned counsel, appearing for the respondent No. 3 as well as Ms. Juhi Pandey, learned counsel, appearing for the respondent No. 4.

(2.) The petitioner participated in the National Eligibility-cum-Entrance Test (UG) - 2022 (for short, NEET) as an unreserved category candidate and obtained 111 marks. The case of the petitioner is that for getting a seat, the minimum cut-off marks for an unreserved category candidate is fixed at 117 and for the Other Backward Class (OBC) category candidate, it is 93. It is asserted that the petitioner belongs to OBC category. However, erroneously, she had tick-marked unreserved category while filling up the application form and this fact came to her knowledge only after the results of the examination were declared on 7/9/2022. After declaration of the result, she submitted a representation to the respondent No. 3 on 16/9/2022 for change of her category from unreserved to OBC.

(3.) It is pleaded in the writ petition that in the NEET (UG) - 2021, the petitioner had appeared as an OBC (non-creamy layer) category candidate.