S.SRINIVASAN Vs. DIRECTOR MEDICAL COUNSELLING COMMITTEE

JUDGEMENT

(1.) Petitioner has filed this Writ Petition seeking issuance of a Writ of Mandamus directing the respondents to consider his daughter's representation dated 20.04.2019 and change his daughter's category from UR to BC in Application No.190410510354 for admission in MBBS/BDS courses 2019.

(2.) Heard the learned counsel for the petitioner and learned counsel for respondents.

(3.) Petitioner submits that he belongs to Vadugar community, which is notified as Backward Community by the Government. He further submits that his daughter viz., Manasa Manthra applied for National Eligibility Cum Entrance Test (UG) 2019 (NEET) for admission in MBBS/BDS Courses. While applying for NEET online, his daughter has inadvertently registered the category as UR, though she belongs to BC category. He further submits that the said mistake was found by her only when she received the Admit Card in Roll No.410209815. Thereafter, she made a representation dated 20.04.2019 to respondent No.1 requesting them to change the category from UR to BC. Since no action has been taken on the said representation, petitioner is before this Court with the present Writ Petition.