S.BAVADHARSHEKA Vs. COMMISSIONER

JUDGEMENT

(1.) Seeking a writ of Mandamus to direct the first respondent to allot a seat to the petitioner as per the rank published in the TNEA website and place her in School of Architecture and Planning - Anna University, the petitioner is before this Court with this writ petition.

(2.) Heard the learned counsel for the petitioner; learned Additional Advocate General appearing for the first respondent; learned Standing Counsel appearing for the second respondent; learned counsel for the third respondent and the learned Standing Counsel appearing for the fourth respondent.

(3.) The grievance of the petitioner is that, she studied XII in the Central Board of Secondary Education (CBSE) scheme of education and taken one additional subject besides five core subjects. The respondents herein while considering her candidature for B.Arch course, has taken up the additional subject score for consideration to draw the aggregate marks which has put her in a disadvantage position. More particularly, after issuing hall ticket, ranking at 87th place, taking into consideration the five core subjects alone to arrive at the aggregate marks later, altering the rank as 122A, at the time of counseling by adding the score in the additional subject and reducing her rank from 87 to 122A.