ANITA KUMARI Vs. STATE

JUDGEMENT

(1.) The petitioner is admitted to Diploma in Child Health Course, 1989 Session at M.G.M.C., Jamshedpur. Her admission has been secure on the basis of Post-Graduate Medical Admission Test, (P.G.M.A.T., 1989) in which she was placed at Sl. No. 376.

(2.) It is stated that after all the admissions, made from the first selection list of candidates and after lowering down the qualifying marks from the subsequent list and waiting lists and after several round of adjustments and readjustments on the basis of superior choice of course and institutions given by the different candidates, the petitioner finds herself at M.G.M.C., Jamshedpur, while respondents 5 to 9 who occupied lower positions in the merit list have been admitted to the same course at P.M.C.H. which is supposed to be a more prestigious institution. The petitioner further complains that during the earlier round of adjustments respondents 10 and 14 who had been earlier asked to take admission in different colleges were offered their choice and were, thus able to secure their transfer to P.M.C.H. In the later round of readjustment no option was allowed and thus the petitioner has been left at M.G.M.C., Jamshedpur, while candidates occupying lower position in the merit list got admitted to a supposedly better institution at Patna. It is also stated that the petitioner's representations in this regard have gone unheeded. The petitioner further alleges that she has been neglected and made to suffer discrimination because, she is nobody's nobody while the authorities have been indulging in accommodating and adjusting/readjustment other candidates having some influential connection in a brazenly irregular manner.

(3.) Mr. P.K. Shahi, learned counsel appearing on behalf of the State, has drawn our attention to Annexure-2, which is a copy of the pro forma of option given by this petitioner for admission in P.G. course. He pointed out that the petitioner left blank column No. 6 of the pro forma which reads: