ANAGHA RAJESH NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) These petitions are decided by a common judgment. The petitioner Ms. Anagha in Writ Petition No.2435/2024 (F) seeks admission to the M.B.B.S. course contending that she should be treated as a resident of Goa for the purpose of the Rules. The petitioner Mr Hrishikesh in the connected Writ Petition No.2460/2024 (F) challenges the residence certiicate issued in favour of Ms Anagha. Mr Hrishikesh says that if Ms Anagha's petition is dismissed, it is he who will be allotted the seat for the irst year M.B.B.S. course.

(2.) We refer to the facts in Ms Anagha's writ petition. By this petition iled under Article 226 of the Constitution of India, the petitioner prays for a direction to the respondent no.3 to accept the admission form of the petitioner and admit her for the irst year professional degree course of M.B.B.S. at the institution of respondent no.4 - the Dean, Goa Medical College, Bambolim, Goa (GMC for short). The petitioner is aggrieved by the fact that the respondent no.3 - the Director, Directorate of Technical Education, Porvorim Goa has not granted admission to the petitioner for the course of M.B.B.S. to be pursued at the GMC.

(3.) The petitioner's paternal grandfather served the Electricity Department, Government of Goa since 1965 after migrating from Karwar till his retirement in the year 2000 as an Executive Engineer. Petitioner's father though was born in Karwar, State of Karnataka, has been residing in Goa since birth with his father who was employed with the Government of Goa. Petitioner's father joined the Electricity Department, Government of Goa in the year 1997 as Junior Engineer and was further promoted to the post of Assistant Engineer in the year 2021. Petitioner's father is presently posted at the Head Oice at Vidyut Bhavan, Panaji. Petitioner's father is permanently residing at the address mentioned in the cause-title.