L. VIKRAM Vs. SECRETARY TO GOVERNMENT DEPARTMENT OF HEALTH AND FAMILY WELFARE GOVERNMENT OF TAMILNADU AND OTHERS

JUDGEMENT

(1.) Seeking a direction against the respondents to consider the category of the petitioner in Application No.80524856 bearing Roll No.908322082 from unreserved category (UR) to Other Backward Class (OBC) in the NEET Exams 2017 and consequently to direct 5th respondent to allot a A.R. number in OBC category to the petitioner so as to enable the petitioner to continue the BDS course, this writ petition came to be filed by the petitioner.

(2.) The petitioner belongs to OBC Category and he completed his Plus Two examinations in the academic year 2016 and scored 920 out of 1200. He applied for NEET Exam 2017 and secured 122 marks. While applying for NEET Application, in online, he mentioned his category as "UR" instead of OBC, by mistake. The OBC Cutoff is 107-130 and his mark is 122. Thereafter, on another option, he joined BDS Course in Sri Venkateswara Dental College at Thalambur, Chennai, under management quota. At the time of admission, he produced all the certificates and the management also sent a letter to the fifth respondent. But, as on date, the respondents have not allotted AR Number to the petitioner. Hence, he made a representation to the respondents. Since no order has been passed on the said representation, this writ petition is filed before this Court.

(3.) Heard the learned counsel for the petitioner and the learned Special Government Pleader as well as the standing counsel appearing for the respondents.