NEHA NARENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this writ petition, the petitioner is seeking a direction to the second respondent to award the petitioner, the 4th rank in Ext. P6 ranked list under reservation quota for sports "team event" and to allot the 7th reserved seat for MBBS.

(2.) THE petitioner, who is an aspirant for MBBS course, appeared for Kerala Engineering, Agricultural, Medical Entrance Examination, 2014 (for short, the KEAM, 2014) and claimed reservation under sports quota on the strength of Ext. P2 certificate which makes her eligible to claim reservation under the sports quota, as she had won the 3rd price in the Inter -District Championship of Badminton (Shuttle) Tournament.

(3.) THE petitioner further points out that the fourth respondent, who is having less index marks than her, is placed with 4th rank in Ext. P6. She further alleges that this anomaly could not be traced out at the time of publication of provisional list, as the same shows that she was included in the sports quota and it does not show whether, she is included under "individual event" or under "team event". However, on publication of Ext. P6, the third respondent by Ext. P8 letter requested the second respondent to rectify the mistake committed by them. However, the second respondent refused to rectify the anomaly. The grievance of the petitioner is that she, who is eligible for the 7th seat for MBBS, was denied her hard earned opportunity while the ineligible 4th respondent is about to be allotted the seat. Thus, she has approached this Court.