SOHAN CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition against the action of respondent No.3 whereby he has been denied admission in M.B.B.S. Course for want of necessary educational qualification.

(2.) After passing the Higher Secondary School from M.P. Board of Secondary Education, the petitioner appeared in the National Eligibility Cum Entrance Test (UG) 2021 i.e. NEET 2021. Admit card was issued to the petitioner and he appeared in the examination and scored 400 marks out of 720. The petitioner being a student of the SC category, participated in the first round of counselling for admission in the Government Medical college. The petitioner has been allotted Gandhi Medical College, Bhopal to pursue the undergraduate Course of M.B.B.S. He was called with original documents for its verification. According to the petitioner, since he did not opt for Biology as one of the subjects in the 11th Standard examination, respondent No.3 has been denied admission. Hence this writ petition

(3.) According to the petitioner, he has passed Higher Secondary School Certificate Examination which is a qualifying examination in Physics, Chemistry and Biology as the main subjects, hence he has wrongly been denied admission despite securing rank in NEET examination. Shri Saran learned counsel for the petitioner submits that for admission in MBBS and BDS Courses the qualification which is prescribed under Code No.2 Chapter VI of Eligibility and Qualification for MBBS is Higher Secondary School Certificate Examination in Biology, Physics, Chemistry and English as main subjects which the petitioner possesses, therefore, the action of the respondent No.3 is contrary to the Code No.1 clause 4.4 as provided in Information Bulletin for admission Undergraduate Medical Course.