MISS BISAKHA GEONKA Vs. NORTH EASTERN INDIRA GANDHI REGIONAL INSTITUTE OF HEALTH & MEDICAL SCIENCES

JUDGEMENT

(1.) Heard Mr. H.L. Shangreiso, learned Senior counsel assisted by Ms. P. Biswakarma, learned counsel for the petitioner and Dr. N. Mozika, learned Senior counsel assisted by Ms. S. Rumthao, learned counsel for the respondents.

(2.) The brief facts of the case is that the petitioner an aspirant for admission into the MBBS Course at the North Eastern Indira Gandhi Regional Institute of Health and Medical Science (NEIGRIHMS), after qualifying in the National Eligibility Cum Entrance Test (NEET) Examination, had been invited for the second e-counseling for admission into MBBS Course for the Session 2021-2022, vide notice dtd. 1/3/2022. The petitioner was further informed that the counseling would be on a virtual platform to be held on 7/3/2022 to fill up 4(four) vacant seats.

(3.) It is the case of the petitioner that though the link details for joining the Video Conference had been communicated by the respondents, the same landed in her spam mail, and the petitioner was not aware that she had received the link for the e-counseling, as the same did not appear either on her registered email id or mobile number, and as such she could not be present on the date and time, when the said e-counseling was held. Being aggrieved thereby as she had stood fourth in the merit list, and was confident that she would be allotted a seat, she has approached this Court by way of this instant application that directions be issued to the respondents to consider her case for admission.