SHAREEN P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner seeks admission to the Post Graduate course in Microbiology (M.D) in the 4th respondent College, where there is admittedly a vacancy. The petitioner submits that the petitioner did not figure first in the list published by the Commissioner of Entrance Examinations for allotment to the various medical colleges to their Post Graduate courses. However, later, the Medical Council of India (MCI) in consultation with the Central Government reduced the cut-off percentage for eligibility, which facilitated her inclusion in the list for admissions. However, by that time, even the Mop-Up admissions were over and the Commissioner of Entrance Examinations issued a Notification as per Ext.P5 with a list at Ext.P6 on 15.05.2019. The candidates, who figure in the list were directed to appear before the respective Colleges on or before 18.05.2019.

(2.) The petitioner submits that the petitioner was unable to appear before the Colleges, since she had been in an advanced stage of pregnancy; her delivery date being due on 06.06.2019 and also taken ill in the intervening days. The petitioner seeks extension of date and also contends that there is a vacancy in the 4th respondent College, in which she could be admitted.

(3.) The learned Counsel appearing for the 4th respondent College submits that, in fact, there is a vacancy after the last date of admissions on 18.05.2019.