PUVVALA SUJATHA MINOR Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these writ petitions are filed by the same petitioner. In the first writ petition, she has prayed for a direction to the second respondent Director, JIPMER to admit her to the First Year M.B.B.S. Course for the academic year 1999-2000. In the second writ petition, she has prayed for the issue of a writ of certiorarified Mandamus to quash Para No. 3.5.1 of the Prospectus issued by the Director, JIPMER and to set aside the selection of the fourth and fifth respondents to the First year M.B.B.S. Course.

(2.) Petitioner is a minor represented by her father. Petitioner's father is working as Deputy Executive Engineer, Public Works Department in Andhra Pradesh. He claims that Yanam is his native place. However, the third respondent Deputy Collector, Yanam refused to issue the Residence Certificate to the petitioner.

(3.) Petitioner participated in the Entrance Examination held for selection to the M.B.B.S. Course and got 108 marks. Her name is included in the merit list of the Scheduled Caste quota earmarked for Pondicherry Region. Petitioner was directed to appear for an interview with her original certificates. She appeared for the interview and was placed in the fifth rank for the Scheduled Caste Pool, Pondicherry. However, she was not allowed to join the course on the ground that she had not submitted her Residence Certificate. Hence, the above writ petitions.