VISHNU SADANANDAN Vs. COMMSSIONER OF ENTRANCE EXAMINATIONS

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers :-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner belongs to the 'Hindu, Ezhavathi' community and had participated in the selection for the Medical Post Graduation Entrance Examination conducted in January, 2020. It is stated that the result was published on 30.1.2020 with cut off marks for OBC category at 319. Since the petitioner had secured only 253 marks, he could not participate in the counselling. However, on 14.7.2020, there was a revision of the cut off marks and the cut off marks for general candidates was refixed as 275 and for OBC candidates to 230. The 1 st respondent thereafter issued a notification on 16.7.2020 enabling the newly included candidates in the reserved category to rectify any defects in their applications and to upload certificates till 3 p.m. on 21.7.2020. It is stated that since the petitioner was in the containment zone during the said period, he could not obtain the Non-creamy layer certificate in time. He obtained the Non-creamy layer certificate only on 24.7.2020 and the portal for uploading certificates was closed on 21.7.2020. It is submitted that the petitioner had a chance to be considered for admission in the spot allotment in the 3 rd respondent College, but that it was only due to the refusal on the part of the respondents to accept the Non-creamy layer certificate that the petitioner was unable to avail the benefits.