SUKRITI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks quashing of the action of the respondent- University in not accepting the candidature of the petitioner for admission to the MBBS course with respondent No.5-Gian Sagar Medical College, Banur.

(2.) The pleaded case of the petitioner is that she had secured 94.432752 in NEET, 2016 and had an overall rank of 40488. Candidates from rank 40000 to 90000 were called for counselling for vacant MBBS seats, to be held on 30/9/2016. Petitioner was in the merit-list at Sr.No.685 and therefore, would have been entitled for the 9 vacant seats available with the respondent No.5-Institute and counselling was to start from 679, as per the terms of the notice. It is submitted that she was present at that point of time but was not given admission, inspite of her merit. Representations (Annexures P7 and P8) had been filed which are still pending consideration.

(3.) In the reply filed by the State, the defence taken was that the report of the University was called for. As per the report dtd. 3/11/2016 (Annexure R1), the petitioner did not mark her attendance at the time of counselling. Had she reported for counselling, she would have marked her attendance. Option forms were distributed to all the candidates to fill the details for admission to MBBS/BDS courses. The option form of the petitioner was not available with the University. Candidates below the petitioner marked their attendance. The complete information was displayed by the University from time to time with an audio-visual display system which had been installed and the seats allotted by the Selection Committee were announced and counselling was conducted in a smooth, fair and transparent manner.