SHIFA KHAIRUN Vs. GOVERNMENT OF TAMIL NADU REP

JUDGEMENT

(1.) The present writ petition has been filed challenging the Prospectus issued by the 2nd respondent for admission to Post Graduate Degree / Diploma Courses, insofar as it stipulates a last date for submission of application and for a consequential direction to the 2nd respondent to allot a seat to the petitioner if found eligible.

(2.) The petitioner completed her MBBS Course and has registered herself before the Tamil Nadu Medical Council. The petitioner belongs to Muslim ''''Labbai class'''' which is treated as a ''''Backward Community'''' by the State Government.

(3.) The petitioner participated in the NEET Examination and secured 250 marks. The petitioner applied for NEET~PG under ''''General Category''''. The cut~off mark for ''''General Category'''' was fixed as 366 marks and for the ''''Other Backward Class [OBC] Category'''', it was fixed as 319 marks. The petitioner did not fall within the cut~off marks during the first and second round of the counseling conducted by the National Board of Examination [NBE], New Delhi. This pertains to the counseling under the Central quota.