SOVIA ANAND Vs. STATE & ORS.

JUDGEMENT

(1.) In the instant petition, petitioner seeks the following relief:

(2.) Briefly stated that the case of the petitioner is that she seeks directions upon the respondents 2 to 4 to treat her as belonging to ALC category while according consideration to the candidature of the petitioner for her selection for undergoing MD/MS/PG Diploma & MDS in terms of notification no. 01-BOPEE of 2015 dated 8.1.2015. It is further submitted that respondents 2 to 4 be directed to select and allocate discipline/stream of MD/MS/PG Diploma course by treating her as candidate belonging to ALC category and not the open merit while making counselling/selection for the aforesaid courses. It is submitted that non consideration of the petitioner in not selecting under the ALC category constrained her to approach the court with the instant petition.

(3.) On notice, respondents appeared and filed reply/objection and submitted that the writ petition is misconceived both in law as well on facts. It is submitted that the petitioner is not possessed of a qualification which is inherited and is only required to be demonstrated. It is submitted that the petitioner in fact, was possessed of ALC category certificate which requires renewal periodically, which she has not done. Therefore, the respondents seeks dismissal of the petition.