Madras High Court
Milind.L vs Union Of India on 30 June, 2017
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30-06-2017
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
W.P.No.16581 of 2017
Milind.L. ... Petitioner
-Vs-
1.Union of India
Rep by its Chief Secretary
Government of Pondicherry
Goulbert Avenue, Chief Secretariat,
Pondicherry.
2. The CENTAC
Rep. by its Convenor
Pondicherry Engineering College
Kalapet, Pondicherry-605014
3. The Medical Council of India
Rep. by its Secretary,
New Delhi. ... Respondents
Writ petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus, directing the respondents to consider the petitioner's representations dated 27.06.2017 and direct the second respondent to include the petitioner's application with transaction No.LL0561 for MBBS & BDS Counselling.
For Petitioner : Mr.D.Sreenivasan
For Respondents : Mr.C.T.Ramesh
Additional Government Pleader (Pondy)
(R1 and R2)
Mr.V.P.Raman (R3)
O R D E R
This Writ Petition has been filed seeking for a Mandamus, directing the respondents to consider the petitioner's representation dated 27.06.2017 and direct the second respondent to include the petitioner's application with transaction No.LL0561 for MBBS & BDS Counselling.
2. The case of the petitioner is that the petitioner's son passed plus 2 examinations during this academic year 2017-2018 and have applied for the admission through online in CENTAC and the fees of Rs.900/- was remitted by online and the transaction Number is LL0561. The last date for submission of documents with hard copies is 18.06.2017. He has also appeared for NEET exams conducted this year. It is his further case that the petitioner's son has secured 226 marks in NEET and the eligibility for applying in CENTAC is only 120 marks and the petitioner's son has got a very good prospect of entering MBBS course. It is further stated that the petitioner has not submitted the hard copies before the cut off date i.e. 18.06.2017 and he came to know about this defect only on 24.06.2017. Immediately, he tried his level best to upload the NEET result in CENTAC, but it was failed since the hard copies were not submitted. The petitioner immediately met the Joint Convenor of CENTAC, who inturn asked him to meet the Chairman of CENTAC who is the Education Secretary. On 27.06.2017, the petitioner met both the chairman and Convenor and requested them to consider the petitioner's son application for counseling. Since, the Chairman was not in Pondicherry, no decision has been taken on his son's representation. The petitioner met the convenor and handed over the representation dated 27.06.2017. He was informed that decision could be taken only by the Chairman on his return from New Delhi. It is further stated that the last date for uploading the NEET marks is 30.06.2017. Hence, the petitioner has come forward with this Writ Petition seeking for the aforesaid relief.
3. Heard the learned counsel for the petitioner, learned Additional Government Pleader (Pondicherry) for the respondents 1 and 2 and the learned counsel for the third respondent.
4. The petitioner's son passed out +2 this year and applied for professional course through CENTAC. The petitioner's son also had written the NEET examination and qualified for the same. He had applied in online in CENTAC and the hardcopies were not forwarded by him before the cut-off date due to inadvertence. When he got the knowledge of the same,he tried to upload the same. But, he could not do it. The petitioner met the convenor and handed over the representation dated 27.06.2017. But, no PUSHPA SATHYANARAYANA, J arr/sm action has been taken till date. It is stated that the last date of uploading of NEET was 30.06.2017 i.e. today. As the petitioner's son is otherwise qualified, he has also registered already through online and therefore the respondents are directed to include the petitioner son's name for MBBS counseling for the year 2017-2018, based on the representation given by him, dated 27.06.2017.
With the above direction, this Writ Petition is disposed of. No costs.
30.06.2017 arr/sm To
1.The Director of School Education, DPI Campus, College Road, Chennai-600 006.
2. The District Elementary Educational Officer, Krishnagiri District.
3. The Headmaster, Government High School, Javalagiri-635 118, Tenkanikottai Taluk, Krishnagiri District.
W.P.No.16581 of 2017http://www.judis.nic.in