Madras High Court

S.Papitha vs The Director on 19 April, 2023

W.P.No.11754 of 2023

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 19.04.2023

CORAM

THE HONOURABLE MR.JUSTICE M.DHANDAPANI

W.P.No.11754 of 2023
S.Papitha ... Petitioner

Vs.

1. The Director,
NEET Examination,
Shiksha Kendra, 2,
Community Centre,
Preet Vihar,
Delhi - 110 092.

2. The Director General of Health Services,
Ministry of Health and Family Welfare,
Nirman Bhavan,
New Delhi - 110 007.

3. The National Medical Commission,
Sector - 8, Pocket 14, Phase - I,
Dwarka,
New Delhi - 110 077.

4. The Selection Committee,
Directorate of Medical Education,
Kilpauk,
Chennai - 600 010. ... Respondents

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W.P.No.11754 of 2023

PRAYER : Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the first respondent to
consider the petitioner's representation dated 21.03.2023, permit to correct
the community as OBC instead of the General/UR community, declare her
as the passed candidate in the NEET-UG, 2021 examination conducted by
the first respondent under OBC category and enable the petitioner to get
admission in MBBS in the Foreign University.
For Petitioner : Mr.R.Vijayaraghavan
For Respondents : Mr.R.Sidharth
Central Govt. Standing Counsel-R2
Mrs.Shubharanjani Ananth
Standing Counsel for R3
Mr.E.Veda Bagath Singh
Spl. Govt. Pleader for R4

ORDER

The prayer sought for herein is for a Writ of Mandamus directing

the first respondent to consider the petitioner's representation dated

21.03.2023 permit her to correct the community as OBC instead of the

General/UR community, declare her as the passed candidate in the NEET-

UG, 2021 examination conducted by the first respondent under OBC

category and enable the petitioner to get admission in MBBS in the Foreign

University.

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2. The petitioner written the NEET (U.G.) - 2021 examination

conducted by the first respondent.

3. However, at the time of making the application through online

instead of entering the community of the petitioner as OBC, it was wrongly

entered as General Category. The petitioner has been wrongly entered and

which has been subsequently only noticed i.e., after the declaration of the

examination results and because of which, the petitioner is affected, as her

candidate is concerned in OBC category, she may get the chance of getting

admission in the Medicine course for the academic year 2022-2023.

Therefore, in order to change the community from General Category to

OBC, the petitioner has moved the present Writ Petition.

4. The issue raised in this Writ Petition is no more res integra as

in number of cases, these kind of change of community has been entertained

and orders were passed by this Court, pursuant to which, the second

respondent i.e., Directorate General of Health Services has already passed

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several orders to change the community and the following orders are to be

noted:

''6. In this context, the learned counsel for the petitioner has relied upon the following judgments.

6.1. In W.P.No.6078 of 2022 dated 16.03.2022 (K.Sanjeev Ganesh -vs- The Government of India and others), this Court has given the following directions.

6. There is thus a direction to R3, represented by Mr.Subbu Ranga Bharthi, learned Standing Counsel to consider the request of the petitioner, made on 14.03.2022 via e-mail, verify the community certificate that is stated to be enclosed with the aforesaid representation and if the same is in order, carry out the change in category of the petitioner from UR to OBC, within a period of one week from today.

7. This writ petition is disposed in the above terms. Consequently, connected miscellaneous petition is closed. No costs.

6.2. In W.P.No.7108 of 2022 dated 24.03.2022 (D.Deepika Shree ~vs~ The Government of India and Others), a learned Judge of this Court has given the following directions.

6.Hence, there is a direction to R2 to permit the petitioner to participate in the mop~up and stray vacancy rounds for Counselling for MBBS/BDS and Nursing for

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2021 as and when they take place and consider her candidature in the category of OBC.

7.This writ petition is disposed, as above. No costs. Consequently, connected miscellaneous petition is closed.

6.3. Likewise, in another case in W.P.No.19405 of 2022 dated 27.07.2022 (L.Anjana ~Vs~ The Government of India and others), this Court has passed the following orders.

5. The petitioner claims that by inadvertence, in her on~line application, she has mentioned her Community as General (UR) instead of Other Backward classes (OBC). She has written the NEET examination for the Post Graduate Medical courses. The counselling is scheduled to take place on 01.08.2022. According to the petitioner, due to the inadvertent mistake committed by her, in her on~line application, she is now considered under the General (UR) category instead of Other Backward Classes(OBC). In such circumstances, she has given a representation to the respondents on 05.06.2022 requesting the 3rd respondent to consider her application under the OBC category.

6. The learned counsel for the petitioner also drew the attention of this Court that in similar matters, a direction had been issued by this Court to the 3rd respondent to consider the request of the applicants after verification of the Community Certificates enclosed by

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them along with the representations.

7. The petitioner has also enclosed her Community Certificate dated 24.11.2019 along with his writ petition, which discloses that she belongs to Other Backward Classes (OBC) category. A copy of the on~line application has also been filed along with this writ petition, wherein, she has mentioned inadvertently the category as General, instead of Other Backward Classes.

8. No prejudice would be caused to the respondents, if the petitioner~s representation referred to supra is considered on merits and in accordance with law by the respondents, within a time frame to be fixed by this Court.

9. For the foregoing reasons, this Court directs the 3rd respondent to consider the request of the petitioner~s representation dated 05.06.2022 after verifying the Community Certificate that is stated to be enclosed with the aforesaid representation and if the same is in order, carry out the change in category of the petitioner from UR to OBC, within a period of one week from the date of receipt of a copy of this order.

7. I have considered the submissions made by the learned counsel for both sides and have perused the materials placed on record.

8. It is a fact that the petitioner belongs to OBC

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community and the competent authority viz., the Revenue Department has issued the community certificate. At the time of making the on~line application for NEET UG~2022 examination, this mistake has occurred and only recently this has been realized after the results were published by verifying the ranking given to the petitioner. This kind of mistakes are being committed by the petitioner and other such students and number of such students have already approached this Court and a series of orders have been passed as stated supra, where directions were given to the Directorate General of Health Services to make rectification and accordingly communicate the same to the respective students. These orders having been accepted by the DGHS, were complied also.

9. Therefore, this Court feels that, in this context since earlier orders have been passed by this Court in number of cases, where directions were issued only to the Directorate General of Health Services to act upon, this Court has no hesitation to hold that in this case also a direction can be given to the DGHS / respondents 2 and 3 to act upon and thereafter communicate to the petitioner the change in community at the earliest.''

5. Since the present issue is also one and the similar, therefore,

following the said order, the following orders are passed:

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(i) That there shall be a direction to the

respondents, especially respondents 2 and 3 to consider the

representation submitted by the petitioner dated 21.03.2023

in the light of the discussion herein above made and

accordingly after changing the community of the petitioner

from ''General'' to ''OBC'', communicate the same to the

petitioner.

(ii) The needful as indicated above shall be