JAHNAVI DAS Vs. STATE OF ASSAM & OTHERS

JUDGEMENT

(1.) In this writ petition the petitioner's grievance is that although she got 65.25% marks in the qualifying examination for getting admission in the Medical Colleges of Assam but ignoring her claim, persons, namely respondent Nos. 5 to 17 who got less than 65% were selected for admission into Medical Colleges by the respondents in violation of the petitioner's right guaranteed under Art. 14 of the Constitution of India.

(2.) The respondents have filed a counter and they have not specifically denied the contention of the petitioner that she got 65.25% marks in aggregate in the qualifying subjects i.e. Physics, Chemistry, Biology and English in the Higher Secondary Examination while the respondent Nos. 5 to 17 has obtained 63% or below in aggregate in those subjects. That being so, the petitioner has been arbitrarily denied seat in the Medical College by the respondents in violation of the fundamental right guaranteed by the Constitution.

(3.) Mr. P. Pathak, learned counsel for the petitioner submits that he does not press for quashing the select list and/or disturb the respondent Nos. 5 to 17 since there are still a good number of vacant seats in the Medical Colleges of Assam in the current session and his client will be satisfied if a direction is issued to the respondents to accommodate her against such vacant seat in any of the Medical Colleges of Assam during the current session. This submission on the facts and circumstances is very fair.