RITUPURNA DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and Mr. R.C. Mohanty, learned Counsel appearing for the opp. parties.

(2.) The petitioner in this writ petition has made a prayer for a direction to the opp. Party No. 2 to consider her case under the reserved category of 5% seats of the total number of seats for P.G. Medical Course in the selection process on the basis that the parents of the petitioner hold a green card. The petitioner appeared in the P.G. Entrance Examination, 2010. In the information brochure, there was no reservation provided for the children of green card holders.

(3.) Learned counsel for the petitioner draws the attention of the Court to the assurance given to a person, who undergoes Tubectomy operation, in the green card issued to such person, to the effect that reservation of 5% seats in Engineering, Medical, Polythenic and I.T.I. institutions will be made for admission of children of these families. It is, therefore, submitted that non-inclusion of clause in the information brochure reserving 5% seats in the P.G. Medical Course for candidates, whose parents hold a green card, is contrary to the promise given by the State under the Green Card itself and even though a condition was not included in the information brochure, the petitioner is entitled to be considered for admission to P.G. Medical Course within the said 5% seats of the total number of seats.