NIVEDITA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner, a lady, aspiring to be a doctor, appeared at the Joint Entrance Examination (in short 'J.E.E.') (E and M), 2000 (Orissa) conducted by an independent body entrusted with the onerous duty of selecting candidates for admission into Medical and Engineering courses. In the merit list prepared by J.E.E. the petitioner's rank is at Serial No.41. In consonance with the merit list, she was not found qualified for taking admission in M.B.B.S. course, but she was found eligible for taking admission in BDS stream. Accordingly, after counselling, she has taken admission in BDS Stream of S.C.B. Medical college, Cuttack.

(2.) It is pertinent to mention here that out of total seats both, in M.B.B.S. and BDS courses, some seats are kept reserved for children of servicemen and Green Card holders etc. It is alleged by the petitioner that on enquiry she has come to know, from reliable source, that two seats in M.B.B.S. Stream have remained vacant at M.K.C.G. Medical College, Berhampur, and some seats in other two medical colleges have remained vacant due to either non-availability of candidates belonging to Reserve Category or due to the fact that some students who have taken admission, subsequently quit the course.

(3.) The sole grievance of the petitioner is that without allowing the seats of M.B.B.S. course to remain vacant, the petitioner should be permitted to take admission in M.B.B.S. course against any of the aforesaid vacancies. The petitioner states that she has submitted a representation before the State Government on 20-11-2000 to consider her case, but till date no action has been taken.