Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for Petitioner.
(2.) PETITIONER has preferred this writ petition with a prayer that Respondents may be directed to treat Petitioner as a candidate of Special Backward Class (S.B.C.) and consequentially to allot the seat in the Medical College in the category of S.B.C. as per the reservation policy provided under Instructions for applying for RPMT 2011 (Annexure -2). Learned Counsel for Petitioner submitted that Petitioner belongs to Special Backward Class, which is clear from certificate dated 30th May, 2011 (Annexure -1) issued by Competent Authority, but due to inadvertence, the Petitioner applied for RPMT under the category of 'Other Backward Class'. He further submitted that in the category of OBC, the rank of Petitioner is 154 and in case, she would have mentioned her category as 'Special Backward Class' then her rank would have been at No. 2 in S.B.C. (Girl) Category. He also submitted that the above mistake was only bonafide, therefore, a representation was made by Petitioner to Respondent - Convener on 28th May, 2011 (Annexure -4) to change the category of the Petitioner and to lower down her rank for the purpose of admission, but the said representation has not been decided so far.
(3.) DURING the course of arguments, the learned Counsel submitted that he may be permitted to withdraw this writ petition with a liberty to Petitioner to file a fresh representation in this regard and Respondent - Convener be directed to consider and decide the same in accordance with law within a reasonable period.;