PAVEENA PRADEEP; O K PRADEEP Vs. REGIONAL DIRECTOR EMPLOYEES; DIRECTOR GENERAL, ESI CORPORATION; PRINCIPAL, E S MEDICAL COLLEGE UNION OF INDIA

JUDGEMENT

(1.) The captioned writ petitions are materially connected, in respect of denial of MBBS admission to 'Wards of Insured Employees quota' in the ESI Medical Colleges, and therefore they are heard together and dispose of by a common judgment. In order to have a proper disposal and to avoid confusion with respect to the contentions raised, I think it is only appropriate that brief facts of each case are recited.

(2.) First petitioner is the student, who is the daughter of the 2nd petitioner, insured employee. According to the petitioners, 1st petitioner is eligible for MBBS admission under 'Insured Persons Quota'. First petitioner attended the National Eligibility-cum-Entrance Test' [hereinafter called 'NEET'], which is evident from Ext.P2 result sheet. Second petitioner is an employee of Mary Engineering Works, Vadavathoor, Kottayam, which is a sub-contract concern of MRF, Rubber Works. The industrial concern in which the 2nd petitioner is employed and the MRF Rubber Works, are situated in the same compound.

(3.) Even according to the petitioners, 2nd petitioner has a shortage of 12 days contribution, which according to the petitioners, is not due to their mistake but consequent on the strike declared by the workers of the MRF Rubber Works, which prevented the 2nd petitioner from entering the factory premises.