SOREINGAM KASAR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri B.R. Sharma, the learned counsel appearing for the petitioner; Shri K. Jagat, the learned Govt. Advocate appearing for the State respondents, Shri Kh. Mani, the learned Senior Advocate appearing for the respondent No. 6 and Shri A. Bimol, the learned counsel appearing for the JNIMS.

(2.) This is one of the unfortunate cases in which the petitioner, a doctor who aspires to go high in his professional career, was denied admission to P.G. course for no fault of his but for the fault of the State Government, although he secured highest marks amongst the eligible candidates in the sponsored category against the ST quota. By the instant writ petition, the petitioner has prayed for quashing the merit list along with the proceedings dated 11-04-2017 of the Counselling Committee.

(3.) According to the petitioner, he is presently working as Medical Officer (MHS Grade-IV) at CHC Kamjong, Government of Manipur. The petitioner appeared in the National Eligibilitycum-Entrance Test-Post Graduate (NEET-PG), 2017 conducted by the National Board of Examinations and scored 775.8297 marks out of the total of 1500 marks.