SUMAYA RAFIQI Vs. STATE OF J&K

JUDGEMENT

(1.) IN this CMP, it is prayed that the respondent No. 3 may be directed to allow the petitioner to change her specialty from B.D.S. to M.B.B.S. course.

(2.) DESPITE ample opportunity granted to the respondents objections have not been filed in this CMP.

(3.) THE petitioners case is that she was declared successful in the entrance examination for M.B.B.S. and B.D.S. courses in the year 1989 -90 by the competent authority and was placed in the waiting list of female candidates in the open merit under Roll No. 26403, after obtaining 68 43 points. Due to drop out of the last candidate selected, she was admitted in the B.D.S. course. She applied for re -checking of answer scripts and was allowed to do so. On re -evaluation it was found that one mark was not added to the total marks for the chemistry subject. Had it been done it could have raised the total to 68.83 points. Despite assurance by respondent No. 2, the said correction was not made in the total. She made representations to the respondents for allowing her to change her speciality from B.D.S. to M.B.B.S. but it proved of no avail. In her petition she has cited some instances where some of the candidates have been allowed to change the speciality in that manner.