PREETI SINGH Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) Present appeal has been filed by the appellant challenging the order dtd. 4/3/2024 passed by the learned Single Judge of this Court in WP(C) 3259/2024 whereby the writ petition filed by the appellant was dismissed.

(2.) Learned senior counsel for the appellant states that the appellant was granted an eligibility certificate dtd. 19/2/2014 by the respondent no.1 after a thorough verification and examination of the documents provided with her application and it was only at the belated stage in 2023 that her eligibility certificate was revoked without any proper consideration.

(3.) He states that the learned Single Judge failed to acknowledge that the appellant had submitted all the relevant marksheets and other necessary documents alongside her application to respondent No.1 for the issuance of the eligibility certificate. He emphasises that in the present case the appellant had accurately stated the marks for each subject in her application. According to him, though the appellant omitted to mention pass/fail status against each subject in the application form, yet as she honestly stated her marks, such oversight cannot be construed as deliberate. Consequently, he states the holding that such an omission was intentional constitutes an entirely baseless finding.