SUHASINI PADHI Vs. CHAIRMAN, JOINT ENTRANCE EXAMINATION

JUDGEMENT

(1.) The Petitioner is one of the applicants for the Joint Entrance Examination, 2008, Orissa (in short 'the JEE').

(2.) IT is the case of the Petitioner that along with the application form, she submitted copies of documents as required under Clause 2.1 of the information brochure as Orissa State Candidates (S -Category) and the Chairman, Joint Entrance Examination -Opposite Party No. 1 as well as the Director of the Medical Education Training, Orissa -Opposite Party No. 2 without considering her case as a Orissa State Candidates in (S -Category), they considered her in the Outside State Category, i.e., (ZZ -Category) and gave her the 60th rank in the said category, depriving her from getting a chance for admission to the MBBS course in any of the Government Colleges and other Private Colleges of the State.

(3.) THE Petitioner has stated that she submitted requisite certificate granted by the competent authority showing that the parents of the Petitioner are permanent resident of State of Orissa, including a residence certificate duly granted by the Tahasildar -cum -Revenue Officer, Niali in Miscellaneous Certificate Case No. 1123 of 2008 showing her parents to be the native of the district of Cuttack in the State of Orissa. In paragraph -5 of the petition, the Petitioner has stated that while filling up the application form in the JEE, inadvertently the Petitioner had encircled the category Non -Resident Oriya (NRO) instead of Orissa State Candidates (S -Category).