POOJA SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The interesting conundrum in this case is whether the petitioner who registered herself as Other Backward Class (OBC) candidate on 9/3/2022 can get the benefit of fresh registration as Non Resident Indian (NRI) in view of lowering down the percentage in different categories pursuant to the notices of Government of India dtd. 12/3/2022 and 14/3/2022 (Annexure P/6) ?

(2.) Draped in brevity, the admitted facts between the parties are that NEET Examination is conducted at All India Level. The petitioner did not register herself in the first and second round of counselling. She got herself registered thereafter on 9/3/2022 in OBC category and she secured 281 marks.

(3.) The pivotal document which has given rise to hope to the petitioner and resulted into this litigation is the notice issued by Central Government dtd. 14/3/2022 (Annexure P/6). It is mentioned in the notice that in view of candidates who have become eligible after reduction of percentile and want to get their nationality converted from Indian to NRI for Mop-Up round of P.G. Counselling may remain in touch with MCC Website for further course of action.