Roshan Suhail vs National Board Of Examinations
2024 Latest Caselaw 19223 Ker

Kerala High Court

Roshan Suhail vs National Board Of Examinations on 1 July, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
           THE HONOURABLE MR. JUSTICE P.M.MANOJ
   MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946

                  WP(C) NO. 3134 OF 2018


PETITIONER:

          ROSHAN SUHAIL, S/O.DR.K.M.MEHBOOB, AGED 25 YEARS,
          RESIDING AT RIPPLES,POOLADIKKUNNU, ERANHIKKAL,
          KOZHIKODE.

          BY ADV SRI.C.P.MOHAMMED NIAS


RESPONDENT:

          NATIONAL BOARD OF EXAMINATIONS, MEDICAL ENCLAVE,
          ANSARI NAGAR, MAHATMA GANDHI MARG(RING ROAD),
          NEW DELHI-1100029, REPRESENTED BY ITS
          EXECUTIVE DIRECTOR.

          BY ADVS.
          SMT.BHAVANA VELAYUDHAN
          SRI.S.SANAL KUMAR
          SMT.T.J.SEEMA



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR FINAL
HEARING ON 01.07.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                      2
W.P.(C)No.3134 of 2018




                              JUDGMENT

The above writ petition is preferred by a candidate, who

unsuccessfully attempted to clear NEET PG examination held in the year

2017. It is his claim that he is entitled to get reservation under the OBC

category. However, while attempting NEET PG examination in the year

2018, his category was mentioned as General though he belongs to OBC

category. In the examination conducted in the year 2018, he secured

314th rank out of 1200 and stated that the cut off mark for the OBC

category was fixed as 281, thereby he is entitled to get admission.

However, owing to the mistaken prescription of his category, he will not

be able to secure admission for the PG course. On these assertions, this

writ petition was filed.

2. When the matter was taken up on 30.01.2018, this Court

granted an interim order for provisionally treating the petitioner as a

candidate under OBC category.

3. In the light of the above interim order, it appears that the

grievance of the petitioner would have been redressed.

4. When the matter taken up today, there was no

representation for the petitioner as well as the respondent.

In that view of the matter, this writ petition is closed as nothing

further survives in the matter.

sd/-

P.M.MANOJ JUDGE

das

APPENDIX OF WP(C) 3134/2018

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE DEGREE CERTIFICATE ISSUED TO HIM BY THE RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES DATED 06-04-2017.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE OF REGISTRATION ISSUED BY THE KARNATAKA MEDICAL COUNCIL TO THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE CASTE CERTIFICATE ISSUED BY THE TAHSILDAR, KOZHIKODE TO THE PETITIONER DATED 28-05-2017.

EXHIBIT P4 TRUE COPY OF THE ADMIT CARD ISSUED BY THE RESPONDENT TO THE PETITIONER FOR APPEARING IN NEET-PG EXAMINATION 2017.

EXHIBIT P5 TRUE COPY OF THE REGISTRATION SLIP ISSUED BY THE RESPONDENT TO THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE ADMIT CARD ISSUED BY THE RESPONDENT TO THE PETITIONER.

EXHIBIT P7 TRUE COPY OF THE SCORE CARD ISSUED BY THE RESPONDENT TO THE PETITIONER.