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In rare circumstances a meritorious student can be given admission in the college even if the cut-off date has elapsed- Supreme Court of India
In this case of S.Krishna Sradha Vs. State of Andhra Pradesh and Ors , an appeal was filed in the supreme court by S.krishna sradha against the decision of the high court of Andhra Pradesh. In this case a medical student had submitted all the relevant documents for her admission in the medical college under sports category. But she was denied admission into the college and the reason that was given by the Medical Council of India(MCI) was that the cut-off date had elapsed, the candidate had submitted all the documents but there was gross negligence on the part of the concerned authorities. The appellant filed an appeal in the Andhra Pradesh high court against the concerned authorities. The high court gave the verdict in favour of the authorities and referred to the case of Jasmine Kaur, where there was no admission granted to the student but some compensation was given to the candidate.
Then the appellant filed an appeal in the honourable Supreme Court of India, the main issue in the front of supreme court were that should a candidate be given admission in the same year if the date has passed. The court after hearing both the sides held that all the previous decisions relating to this matter stand like in the case of jasmine kaur stand overruled and if the cut-off date has passed a meritorious student can be given admission into the college. The supreme court also held that in rarest circumstances this can be done and if all the seats in the college are filled then in these rare circumstances certain number of seats can also be increased. The supreme court further said that in the present case the student can now be not given the admission, so, she must be given admission in the next academic year and she should be given adequate amount of compensation for lose of one full academic year.
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