SUMAN KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner - Suman Kumari is a daughter of Shri Mehtab Singh, who is Sub-Inspector in Central Reserve Police Force. She is from O.B.C. caste of Jat. She has passed her Senior Higher Secondary Examination and secured 80% marks from the Central Board of Secondary Education, New Delhi.

(2.) P.M.T./P.V.T. examination for admission in various Medical Colleges of the State for the year 2000 was held between 25-5-2000 to 27-5-2000. Last date for submitting the form was 18-3-2000. She has applied for the same by filling up the form. The photo stat copy of the same is produced by the respondent No. 3 along with his reply at Annex. R/1. Results were declared on 22-7-2000. Cut off marks for the candidates from O.B.C. category was 805. Mark sheet received by the petitioner shows that she has secured 733 marks. She was not considered as a successful candidate considering her case from O.B.C. category. However, the marks for the Para Military Force category was 667 marks. Mehtab Singh, father of the petitioner made an application on 5-8-2000 (Annex. 5) to the Controller, P.M.T./P.V.T. Examination Respondent No. 3 requesting him to consider the case of her daughter in the category of para military instead of O.B.C. and select her in P.M.T. 2000. The same was replied on 10-8-2000 by the respondent No. 3 (Annex. R/3). It is stated in it that his daughter Miss Suman Kumari applied in the category of OBC/GL/PM by indicating her preference, therefore, her case was considered in the category of her first preference of OBC, therefore, it is not possible to make any change in the category after declaration of the result.

(3.) By way of this petition, the petitioner has prayed that respondent be directed to grant admission to the petitioner in M.B.B.S. course in the Session 2000 as per her merit under the quota of para military forces.