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Judgment
Devan Ramachandran, J
The petitioner aspires admission under the “NRI quota” for MBBS.
However, her application has been found to be defective, since her sponsor is not related to her, as stipulated in the applicable Regulations.
The petitioner, therefore, pleads that she be allowed to substitute her sponsor with another.
The learned Government Pleader – Smt.Parvathy K., submits that the Authorities have already extended the time frame for curing the defects of the application in the “NRI quota” until 29.10.2022; and that the petitioner can upload all additional/supplementary documents to show a different sponsor, not later than the said date.
Resultantly, I allow this writ petition, acceding to the request of Sri.Kurian George Kannamthanam, learned senior counsel assisted by Sri.T.T.Muhamood, appearing for the petitioner, with the following direction:
(a) The petitioner will upload all documents, substituting her sponsor, on or before 5 p.m on 29.09.2022, through the online portal.
(b) If the petitioner's application is found to be in order thereafter, her claim for admission to the “NRI quota” will be considered by the competent Authorities appropriately.