S U SSWEDHENI Vs. SELECTION COMMITTEE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) BY consent of the parties, the writ petition is taken up for final hearing and disposal.

(3.) BASED on the marks she had obtained, she had applied for the M.B.B.S course, for the year 2009-2010, with Random No,7227688692 and A.R.No,2950. Her cut off mark in the select Science subject is 189.75. She belongs to a Backward Class community. Since her name was not found in the Rank/Merit list she had approached the respondent with a written representation. There has been no reply from the respondent, till date. However, the petitioner had been orally informed that her application for M.B.B.S course could not be considered, as she had not completed the minimum age required for such admission, as per Clause 4 of the prospectus.