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Judgment
Basant Balaji J.,
The petitioner has approached this Court for a direction to the respondents to enable her to upload the documents under the NRI quota and to
include her in the list of NRI eligible candidates for admission to Round 1 of NEET â€" PG counselling 2021.
The petitioner cleared NEET â€" PG examination 2021 and became entitled for admission to MD/MS/Post graduate diploma courses and post
MBBS space DNB and NBEMS Diploma course for 2021. As per Ext.P3 notice dated 22.10.2021, the candidates who want to get their nationality
converted from Indian to NRI were given time till 11.00 am of 25.10.2021 to send relevant documents in support of their claim for change their
nationality from Indian to NRI through email. The petitioner submitted Ext.P2 on 24.10.2021 in Annexure 1 form. As per Ext.P2, the petitioner is to
submit the documents claiming that the sponsor is an NRI and a certificate to show the relationship with the NRI to the candidate.
According to the petitioner her father is working in UAE and hence, she is entitled to apply for change of nationality from Indian to NRI for which
her father had applied before the Embassy for issuance of a certificate showing the relationship with her on 14.10.2021 and that due to Covid 19
restriction, the embassy had given the appointment date only on 25.10.2021 between 12.40 and 13.00 hrs. evidenced by Ext.P6. According to the
petitioner, the certificate from the Consulate General of India, Dubai was issued to the petitioner's father only on 27.10.2021 and immediately she
forwarded the same through email to the respondents on 28.10,2021, as per Ext.P9 email.
Ext.P11 notice dated 12.1.2022 containing a list of NRI eligible candidates for round 1 of PG counselling 2021 was issued by the respondent. The
grievance of the petitioner is that though she had uploaded all the documents except the certificate from the Consulate General of India, Dubai within
the time prescribed in Ext.P3 due to unforeseen circumstances, she is not included in Ext.P11 list. The counsel for the petitioner submits that it is only
because of the delay that occurred at the Consulate General of India, Dubai due to Covid â€" 19 that she could not upload the same within the time
stipulated as per Ext.P3, i.e., on or before 11 am., 25.10.2021.
On 14.1.2022, when the case was taken up for admission, the learned Central Government counsel had taken the notice. He prayed for time for
getting instructions. But from Ext.P15, it is seen that the Registration/Payment for online PG counselling started on 12.1.2022 and available upto 12
noon on 17.1.2022. In such circumstances, this court by interim order dated 14.1.2022, directed the first appellant to include the name of the petitioner
in Ext.P11 list provisionally subject to the outcome of the Writ Petition, so as to enable the petitioner to participate in the 1st round counselling for
admission to MD/MS/Diploma/PG DNB courses in terms of Ext.P15 schedule under NRI quota and the case was posted for today.
Today, the counsel for the petitioner submitted that the interim order dated 14.1.2022 was sent to the respondents through email and the registration
was completed on 16.1.2022 and he further submitted that in compliance of the interim order, the petitioner's name is included in Ext.P11 list and that
the interim order can be confirmed.
It is seen from Ext.P15 that after registration/payment, the next step is choice filling/locking. The said choice filling/locking is from 4 pm to 11.55 pm
on 7.1.2022 as per server time. Since the respondents have already complied with the interim order passed by this court, we hope that further steps
for admission for first round in respect of the petitioner would be completed by the respondents as per petitioner's rank in the category.
In view of the above discussion, we made the interim order passed by this court dated 14.1.2022, as the final order for disposing of the writ petition
and trust that the admission procedure of petitioner under the NRI quota would be dealt with as per petitioner's rank in NRI quota.
The Writ Petition is disposed of as above.