LAWS(PAT)-2025-12-23

SHAILJA SINHA Vs. UNION OF INDIA

Decided On December 23, 2025
Shailja Sinha Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned Advocate for the respective parties.

(2.) The petitioner is a candidate eligible for appearing in the medical entrance exam, having obtained the provisional admit card appeared in NEET (UG) 2025 under the category of OBC-NCL (Central List). On being dissatisfied and aggrieved with the action of the respondent authorities, the petitioner has invoked the jurisdiction of this Court seeking a direction upon them to ensure her admission in the MBBS course on the basis of the first score card, wherein she obtained total marks of 624 out of 720 and got NEET All India Rank 315.

(3.) It is the case of the petitioner that after having obtained the due provisional admit card, she appeared in NEET (UG) 2025 held on 4/5/2025. Undergoing the examination successfully through OMR answer sheet bearing No. 115332710, the petitioner downloaded the score card from the official website and secured 624 marks out of 720 having allotted All India Rank 315 and 19 under the category OBC-NCL (Central List). In pursuance of the notification and the counselling held through online on 7/8/2025, the petitioner submitted her six choices of colleges commensurate with her score and marks. The choices were locked immediately after the counselling was duly completed. The petitioner came to know that she had been allotted an open-seat quota in AIIMS Jodhpur, which was beyond her choices given during counselling. She immediately raised an objection through email stating that she has been allotted a college beyond her choices even after securing All India Rank 315 and despite belonging to the OBC category. While the petitioner was awaiting response to her email, she again got a surprise on receiving a changed score card wherein she has been allotted only 152 marks out of 720 with All India Rank 1049614. The petitioner immediately rushed to the concerned authority but, to her utter dismay and surprise, she was supplied with an OMR sheet which showed different from the earlier OMR sheet in comparison to the earlier one.