MIRIAM MIZPAH ORCHID Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents.

(2.) The petitioner herein is represented by her father, has filed this Writ Petition seeking certiorarified Mandamus, calling for the records pertaining to the order of allotment of 1st year M.B.B.S seat under special category in the eminent sports quota for the academic year 2019-2020 in respect of 5th and 6th respondents and quash the same and direct the 3rd respondent to select the petitioner's daughter and allot in any one of the Government Medical College.

(3.) The averment in the affidavit is that the petitioner (Miss Miriam Mizpah Orchid) is an eminent sports person, holding following certificates.