AZMA TOLLA Vs. FURNIONICS

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The writ appeal is filed challenging the order of the learned Single Judge dated 23.11.2015 passed in W.P.No.17231 of 2015 whereby the first respondent herein, being a Dental Student of fourth respondent herein, was granted the relief of transfer to any one of Government Dental Colleges at Chennai.

(3.) The case of the writ petitioner/first respondent herein is that he had applied for MBBS/BDS admission in the year 2014, and he had secured 195 marks and he was allotted 5753 rank. The grievance of the petitioner is that though he is eligible to get a seat in Government Dental College, he was offered a seat only in a private college which was only due to improper selection procedure adopted by the respondents and hence, he sought for migration/transfer to any one of Government Dental Colleges.