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The High Court of Madras on hearing the case of RS Poorvi vs The District Collector, Chennai, granted relief to the student who was denied the certification to the post-graduate medical course. The petitioner is successfully completed her MBBS degree course and was seeking to pursue postgraduate medical studies and belonged to the Economically Weaker Section. But she was denied the certification on the grounds that her family income was exceeding the Rs. 8 Lakhs cap that was needed to avail the benefit reserved for Economically Weaker Sections. The court reiterated the purpose for enacting EWS reservations, which is to give an opportunity for financially backward sections and not deny them on account of other reservations. The court also stated that reservations in higher education have become a serious issue now, this issue is dividing the society into various sections knowledgeable and deserving students are not able to avail the opportunity in different sectors. But the court held that there is no doubt that depressed and oppressed people should be given adequate opportunity for upliftment, but this should not be at the cost of the economically weaker sections, this is why reservations under EWS are being provided stated the court.
In the Indian Higher Education, a percentage of seats is reserved for students whose family gross annual income is below Rs. 8.00 Lakhs. If the income is less the Rs.8.00 lakhs then these students are given the benefit of reservation. In this case, the petitioner was denied the certification on the grounds that she does not fall under the category of EWS. The petitioner submitted all the relevant documents claiming that she is from EWS and she is denied the certification of false grounds. Therefore the court held that persons like the petitioner, who have scored well in exams, should not be denied fair treatment. Thus, the judge set aside the order that rejected the petitioner’s certification and directed the authorities to give the petitioner the certificate of the economically weaker section so that she can pursue her higher education.
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