SANIYA SUBHASH Vs. ANDAMAN & NICOBAR ADMINISTRATION

JUDGEMENT

(1.) The present intra-court appeal is preferred against the judgment and order dtd. 28/4/2021 passed by the Hon'ble Single Judge in WPA No. 9864 of 2020 (Ms. Saniya Subash Vs National Medical Commission and Others) wherein prayer was made for admission of the writ petitioner into undergraduate medical education course (MBBS) for the session 2020-21 in Andaman and Nicobar Islands Institute of Medical Sciences (for short ANIIMS).

(2.) The prayer made in the writ petition runs infra:

(3.) In this appeal in addition to the points taken by the appellant in writ petition Mr. Deep Chaim Kabir, Learned Counsel representing the appellant, also has thrown challenge to the admission of respondent Nos. 4, 5, 6, 7, 8, 9, 10 and 11 on certain grounds and upon placing reliance on category-wise merit list of NEET-UG 2020-21 qualified candidates for admission to the MBBS Course in ANIIMS strenuously made deliberate attempt to impress upon this Court that as per the said category-wise merit list at page 201- 202 of the paper-book these private respondents (respondent Nos. 4 to 11) ought to be declared ineligible and should this exercise is carried out the appellant who ranked 22nd under the category-V merit list prepared for mop up round counselling would have come within the zone of consideration for admission.