DR. SHANTI SUDHA SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) The dispute in both the writ petitions relates to admission in Postgraduate Dental Courses in S.C.B. Dental College and Hospital, Cuttack for the academic session 2016-17. Hence, both the writ petitions are heard and disposed of analogously.

(2.) Writ Petition bearing W.P.(C) No. 9208 of 2016 has been filed by Dr. Shanti Sudha Sahu, who was a candidate for admission to the Postgraduate (Dental) Courses in SCB Dental College and Hospital, Cuttack for the academic year 2016-17 under Unreserved category as direct candidate. Having secured 437 rank in all India merit list, she was declared eligible for both Unreserved and OBC category. She ranked 4th (fourth) in the provisional common merit list of candidates for (State Quota) MDS Courses, 2016-17 (direct). Likewise in Writ Petition bearing W.P.(C) No. 6248 of 2016 has been filed by Dr. Gathani Dash, who was also a candidate for the aforesaid courses having secured 436 rank in all India common merit list and was ranked 5th in the common merit list of the State Quota. In the common merit list, she was found eligible to take admission against Unreserved seats. Needless to mention here that both the candidates have more than 50% of marks in the entrance examination.

(3.) Opposite party No. 6 (in both the writ petitions), namely, Dr. Rashmita Majhi, is an in-service candidate from SC category. Having secured more than 40% of marks she was found eligible to take admission in the aforesaid Postgraduate (Dental) Courses and ranked 139 under category and her overall rank was 246 She was the only in-service candidate in the provisional merit list of candidates for (State Quota) MDS courses for the year 2016-17 and belonged to SC category.