- (1.)The Petitioner who has joined the Christian Medical College, Ludhiana (hereinafter referred to as the 'second Respondent') in the P.G. Course i.e. M.D. Pathology, has come forward with this writ petition with a prayer for the issuance of a Writ of Mandamus directing the Respondents to permit her to shift her P.G. course from M.D. Pathology to M.D. General Medicine in the available vacant seat under the N.R.I. quota within the College. According to the Petitioner, she joined the P.G. course M.D. Pathology in the academic year 2013-14 based on the prospectus issued by the second Respondent. She claims to belong to sponsored category 'A'. She contended that after her success in the entrance examination wherein she secured thirteenth rank in the category 'A', she participated in the first counselling on 21.05.2013, that though her first preference was M.D. General Medicine, as there was no seat available for her rank in the category 'A', she accepted M.D. Pathology and paid the full fee (Rs. 3.98 lakhs) and joined the course. The second counselling was stated to have been held on 28.05.2013. Though there was a seat vacant in M.D. General Medicine, since the higher rank holder, namely, Chris Baby Paranayil who was in the twelfth rank opted for the said vacant seat of M.D. General Medicine, the Petitioner did not make any attempt in the second counselling. Subsequently, the third counselling was scheduled on 31.07.2013. On the evening of 30.07.2013, since the second Respondent displayed in the website the availability of two vacancies under the N.R.I. quota, namely, M.D. Anaesthesia and M.D. General Medicine, the Petitioner paid the necessary fee of Rs. 13,000/- for participating in the third counselling, inasmuch as in the category 'A' upto the twelfth rank holders seats had already been allotted based on their options exercised in the second counselling for M.D. General Medicine and she was next in the order of merit i.e. in the thirteenth rank.
(2.)On 31.07.2013, the Petitioner participated in the third counselling and stated that the second Respondent announced that the available N.R.I. vacant seats will not be shifted to the sponsored category 'A' as per the prospectus and in the said circumstances the Petitioner was forced to opt for the very same seat which she decided to vacate on the evening of 30.07.2013 or otherwise she was placed in a piquant situation in which she would have lost that seat also. The Petitioner, therefore, contended that by the illegal conduct of the second Respondent in not shifting the available vacant seat of M.D. General Medicine from the N.R.I. category to the sponsored category 'A' during the course of the day of the third counselling, the Petitioner was deprived of her valuable right to opt for the said course. It is in the above stated background that the Petitioner has come forward with this writ petition seeking for the relief as mentioned above. This writ petition was resisted by the second Respondent by filing a counter affidavit opposing the claim made in the writ petition.
(3.)The Petitioner relied upon the provisions contained in the prospectus under the caption 'filling up of vacant seats'. As per the said part of the prospectus, the stipulation contained therein was that all candidates who cleared the Christian Medical College-PG Entrance Examination (including those who have already taken admission in Christian Medical College and those who were absent in the previous counselling), would be eligible for the vacant seats arising. It also stated that vacant seats arising during the third counselling due to shifting of courses from already admitted candidates would be announced immediately and would be offered to the next meritorious candidate onwards. It further stated that vacant seats arising in the N.R.I. category would be filled from the sponsored category. Administrative fee of Rs. 13,000/- would be charged from the candidates who were already admitted but opting for shifting of course, during any subsequent counselling.