ANTARLEENA BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE petitioner is aggrieved, for not allowing her to participate in the counseling process, for admission into the first year MBBS, in Tripura Medical College and Dr. B. R. Ambedkar Memorial Teaching Hospital.

(2.) I have heard Mr. K. N. Bhattacharjee, learned senior counsel, assisted by Mr. S. Acharjee, learned counsel appearing for the petitioner and Mr. D. P. Kundu, learned Advocate General, Tripura, assisted by Ms. R. Guha, leaned counsel representing the State-respondent as well as Mr. S. M. Chakraborty, learned senior counsel assisted by Mr. A. Sengupta, learned counsel appearing for the respondents-colleges.

(3.) LEARNED senior counsel by referring to the case of one Sri Preetam Baidya, a similarly situated candidate selected for admission, submitted that though he was late in reaching the admission office, his case was considered favourably and later on he was allowed to be admitted in the first year MBBS course.