MOHAMMAD PARVEZ AKHTAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE point for determination is whether the petitioner who did his intermediate from U. P. Board in 2006 and later on in 2007 took the additional subject of Biology with practicals is eligible for admission to MBBS Course under All India Pre Medical Entrance Examination 2009.

(2.) BRIEF facts to comprehend the controversies are that the petitioner passed his High School examination through U. P. Board in 2004 and thereafter he appeared for Intermediate examination through U. P. Board in the year 2006 and was declared successful. A year after in 2007 petitioner took an additional subject of Biology with practicals and appeared privately during the Session 2007 and qualified the additional subject of biology. The petitioner has contended that U. P. Board High School and intermediate Education has issued an appropriate certificate to him for Biology as well, after issuing the Intermediate Examination 2006 certificate.

(3.) THE petitioner appeared in All India Pre Medical Entrance Examination for admission to MBBS/bds courses and was successful by obtaining All India rank of 1435 and category rank of 1421. The petitioner asserted that he took the medical entrance examination as a OBC candidate but as per his merit he has qualified against an unreserved seat also.