KARTHIK SADASIVAM Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus, directing the respondents to change the category of the petitioner from 'General Category (UR) to OBC Category and declare him as a qualified candidate in the NEET-PG 2018 merit list and consequently permit him to participate in the online counseling.

(2.) It is the case of the petitioner that he belongs to OBC category. However, while applying for NEET PG 2018, in online, he mentioned his category as General Category (UR), by mistake. Subsequently, he appeared in the Test in question, held on 7.1.2018 and secured 296 marks. As the cut off marks for OBC category is 281 marks, he submitted a representation dated 06.02.2018 to the second respondent requesting to change his category from General Category UR to OBC. Finding no response on the said representation, he has come with the present writ petition for the above stated relief.

(3.) Mr.Om Prakash, learned Senior Counsel representing the learned counsel for the petitioner submitted that due to inadvertent mistake, the petitioner has selected his category as General Category UR instead of OBC, while applying NEET PG 2018. Learned Senior Counsel further submitted that if the petitioner is treated under OBC category, he is eligible to get admission for PG courses, as he scored more than the cut off marks prescribed for OBC category. Learned Senior Counsel also submitted that since the online counseling for PG courses is scheduled to be held from 12.03.2018, the respondents may be directed to consider the request of the petitioner with regard to change of his category at the earliest.