RABINDRANATH MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has raised his grievance against denying his son Samarth admission in the Medical Course pursuant to the Joint Entrance Examination, 2007 securing 15th rank under M. I. category i. e. 3% quota reserved for children/widows of personnel of Armed/paramilitary Forces who are native of Orissa though the other candidate securing lesser marks under the same category has been given admission.

(2.) WE have heard Mr. S. D. Das, learned senior Advocate for the petitioner, Mr. B. K. Mohanti, learned Advocate General for the state, Mr. J. K. Mishra, learned Assistant solicitor General of India for Union of India, sri. R. K. Dash, learned counsel for the chairman, J. E. E. and Mr. L. Pradhan, learned counsel for the intervenor.

(3.) THE brief facts of the case are that the son of the petitioner had applied and appeared at the Joint Entrance Examination, 2007 which was held on 27-5-2007 and consequently he was informed about his rank in the medical course as under : <FRM>JUDGEMENT_19_AIR(ORI)_2008Html1.htm</FRM>