(1.) Heard the learned counsel appearing for the appellant, Mr.Kumaraguru, learned Central Government Standing Counsel for the first respondent and Mr.V.P.Raman, learned counsel for the second respondent, who take notice on behalf of their respective parties.
(2.) The writ appeal has been filed by the writ petitioner challenging the order passed by the learned Single Judge in dismissing the writ petition filed by her seeking indulgence of the court in consideration of her candidature for counselling for MBBS course.
(3.) It appears that the appellant, had secured overall rank of 172129 and category rank of 12596 in the NEET exam held on 6.5.2018, however, she had not registered through online for counselling, and one day later viz., on 9.7.2018, she had rushed to the authorities with a representation to consider her candidature as she had not registered through online due to lack of knowledge about the time limit prescribed for such registration and subsequently, she had come up with the writ petition.