JUDGEMENT
Rakesh Kumar Jain, J. -
(1.)THE petitioner has prayed for issuance of direction to the respondents to consider her candidature for admission in M.B.B.S./B.D.S. Course against the seat reserved for Economically Backward Class in General category. Shorn of unnecessary details, the case of the petitioner is that she has secured 1103rd Category Rank in the State of Haryana and she belongs to Economically Backward Class category but she has been wrongly considered in the General category. As per the prospectus, the candidates were required to submit application forms up to 19.07.2013 (up to 5.00 p.m.). The date of first counselling was 30.07.2013 for General Category and 31.07.2013 for the Reserved Category. It is submitted by counsel for the petitioner that she has got the certificate of Economically Backward Class in General Category, on 29.07.2013 but she was not considered against that category in the counselling held on 30.07.2013 on the ground that the said certificate has been obtained after the cut -off -date i.e. 19.07.2013.
(2.)AFTER notice, the respondents have appeared and reply has been filed in which it is averred that the petitioner did not mention in the application form that she belongs to Economically Backward Class category, rather she has mentioned that she belongs to General Category.
On the other hand, counsel for the petitioner has referred to the application form to contend that since she had specifically mentioned "Yes" against the column "Do you want to be considered in any of the Reserved category", therefore, she should have been considered in the Economically Backward Class category in the General Category.
(3.)IN this regard, counsel for the respondents have submitted that the later part of the application form shows that the petitioner has not filled up 2nd and 3rd preference except for mentioning General Category in the 1st preference though it has been provided in the prospectus that if the candidate wanted to be considered for any other reserved category, then he/she was required to give the name of the reserved category in order of preference but the petitioner has kept the columns of 2nd and 3rd preferences blank in which she was required to fill up the names of the reserved categories as per her preference, namely, Economically Backward Class etc. which she has been now claiming on the basis of a certificate obtained on 29.07.2013.
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