MADHUVANTI PURUSHOTTAM THATTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner passed her H.S. C. Examination in March 1982 and secured in the science subjects 250 marks out of 300, which is 83.33%. She applied for admission to the Medical College and for that purpose filled in the form which is prescribed giving therein the information as she thought was necessary and applied to her. The petitioner had secured a First Class at her H. S. C. level examination.

(2.) Admissions to the Medical Colleges run by the Government are regulated and are governed by rules framed by the State Government in that behalf in the year 1971. These rules provide for addition of marks obtained by a student at the qualifying H. S. C. examination and also deduction. These are called the modified marks. Admissions are according to merit and a list of students who applied and their ranking in the order of merit after corrected or modified totals are made is published on the Notice Board. According to the rules. the petitioner was entitled to get an addition of 3 marks for having secured first class at the S. S. C. examination. Her total marks. therefore. came to 253.

(3.) The petitioner was not able to get admission even with these marks and was out of the admitted students or the category of students who were likely to be admitted. She then challenged her exclusion or denial of admission to her by this petition on various grounds.