E.CHELSIA Vs. CHAIRMAN

JUDGEMENT

(1.) This writ petition has been filed for the issue of Writ of Mandamus directing the first and second respondents to consider the representations made by the petitioner and to direct the third respondent to receive the fees fixed by the Committee and admit the petitioner in the MBBS course for the academic year 2019-2020.

(2.) The case of the petitioner is that she appeared in the Higher Secondary Examination in March 2018 and secured 1053 marks and she also wrote the NEET examination. Since she did not secure enough marks, she decided to again take the examination for the second time in the year 2019. She secured 337 marks out of 720.

(3.) The petitioner submitted her application for the MBBS/BDS admission during June, 2019 and she appeared for the counselling before the second respondent on 13.07.2019. The petitioner was allotted the third respondent college and she was permitted to join the said college on or before 17.07.2019. The petitioner also paid a sum of Rs.25,000/- to the second respondent which was supposed to be adjusted towards the final fees to be paid to the third respondent college.