KHALID IMAM Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The unsuccessful petitioner in W.P.(C) No.8347/2015 is the appellant before us.

(2.) The appellant/writ petitioner, who secured rank of 4198 in the All India Pre-medical Test (AIPMT) conducted by the Respondent No.4/Central Board for Secondary Education (CBSE) for admission to MBBS Course was not granted admission since he failed to fill up/log in the choices of Medical College in terms of the provisions of the User Manual issued by CBSE prescribing the Guidelines for Online Registration and Choice Filling.

(3.) Aggrieved by the same, the appellant filed W.P.(C) No.8347/2015 contending inter alia that the mere failure on his part to fill in his choice of college cannot be a valid ground for denying admission since by registering for the online counselling on the website of the respondent No.4, he had clearly shown his intention to participate in counselling process. The further contention was that the CBSE failed to notify that the failure to fill in the choice of colleges for allotment of seat would be fatal to the admission process. It was also contended that since the candidates with All India rank as low as 77000 have been given admission in the MBBS Course, the petitioner with a rank of 4198 should not have been denied admission in view of the well established principle that "merit ought to prevail".