APARNA RAJENDRA KUMAR Vs. SECRETARY SELECTION COMMITTEE ADMISSION TO MBBS/BDS COURSES 2018-19 SESSION DIRECTORATE OF MEDICAL EDUCATION KILPAUK CHENNAI

JUDGEMENT

(1.) Challenge in this writ appeal is to an order dated 06.07.2018 made in W.P.No.16223 of 2018.

(2.) It is the case of the appellant that she was born in Chennai and native, Tamil Nadu. Her father was employed as a Scientist in the Institute of Plasma Research, an aided concern of Department of Atomic Energy, Gujarat, wherein she had to undergo her education. Her father is presently working as Scientific Officer (G) in the above Research Institute. She had commenced and completed her schooling in Gujarat, because of the employment of her father. She had secured 531 marks, out of 700 and her overall percentage is 997% in the Secondary Education Board, Gujarat. Being native of Tamil Nadu and having taken part in the National Eligibility-cum-Entrance Test (NEET), she had applied for selection to MBBS course, under the Tamil Nadu State Quota.

(3.) The appellant has further submitted that on the basis of scrutiny and with reference to her claim for admission in Tamil Nadu, her application was verified and she was assigned Registration No.40005816. Since she was residing with her parents, she had mentioned her Gujarat address, sequel to which, Centre was assigned at Gandhi Nagar, Ahmedabad. She took part in NEET eligibility test and secured 500 out 720. She belongs to Vadugar community, classified as Backward Class.