B.ASWANTHRAM Vs. JOINT SECRETARY

JUDGEMENT

(1.) This writ petition has been filed for a direction to the 1st respondent to permit the petitioner to participate in the mop up round counselling to be held for filling up the Post Graduation seats by considering the petitioner as a OBC candidate.

(2.) The case of the petitioner is that the petitioner participated in the NEET examination and secured 334 marks. The further case of the petitioner is that at the time of submitting the online application, by inadvertence the petitioner has filled up the particulars against the column community as general instead of OBC. According to the petitioner, this was an inadvertent mistake and the same should not be put against the petitioner more particularly due to the fact that the petitioner falls under OBC category and he has the necessary Community Certificate to substantiate the said claim. According to the petitioner, the Community Certificate has also been uploaded at the time of applying for the NEET examination.

(3.) Mr.V.P.Raman, the learned counsel appearing on behalf of the National Board of Examinations submitted that all the candidates were given an opportunity to correct the errors in the applications submitted by them and an opportunity was available to the petitioner to make the necessary correction from 03.12.2019 to 07.12.2019. This opportunity was not availed by the petitioner and therefore, the petitioner cannot be allowed to take advantage of his own wrong and the petitioner will have to be considered falling under General category.