K KANIMOZHI Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) This writ petition is filed by the Petitioner seeking for a direction to the second Respondent to include her name in the merit list so as to enable her to attend the counseling to pursue her M.B.B.S., degree course.

(2.) The case of the Petitioner is that she appeared for the +2 examination (Group-I containing the subjects of Physics, Chemistry, Maths and Biology) held during March 2011 and passed and secured 1108 marks out of 1200 marks. She belongs to Scheduled Caste community. She is the first person in her family to pursue the Graduation course. She obtained application for admission to M.B.B.S., course from the second Respondent, at free of cost, by producing her community certificate. For the Scheduled Caste Community, the cut off marks fixed was 188.50 whereas, she secured 189.25 marks and thus, she is entitled to participate in the counseling for M.B.B.S.

(3.) According to the Petitioner, she had submitted the application form in time. While so, when the merit list was published by the second Respondent in their website on 22.06.2011, the name of the Petitioner was found missing. On enquiry, she was told that her application did not contain the community certificate. Therefore, she requested the Respondents to recheck the application form, as she enclosed the same. But all her efforts went in vain. Hence, she rushed to this Court on 23.06.2011 with the present writ petition praying for a direction to the second Respondent to include her name in the merit list, so as to enable her to attend the counseling to pursue M.B.B.S. Course.