NIYAN JOSEPH SAVIO MARCHON Vs. STATE OF GOA

JUDGEMENT

(1.) The Petitioner whose ward, Ms. Asriel Joselie Olinda Marchon, who has appeared for and cleared the National Eligibility Entrance Test (NEET) and an aspirer of securing admission to MBBS, has approached this Court, by invoking the writ jurisdiction for issuance of appropriate writ or order or direction to quash and set aside clause 5.7 of the prospectus issued by Director of Technical Education, Goa, which has reserved 3% seats in favour of Children of Central/State Government Employees and Persons in Private Occupations (CSP).

(2.) The Director of Technical Education issued a common prospectus for admission to the First Year of Professional Degree Courses, Session 2025-26, covering various Streams including MBBS, Dentistry, BDS, etc.

(3.) In addition to the aforesaid, the following categories are specified under the distinct heading:-