K G HEMAVATHY Vs. STATE LEVEL COMMITTEE

JUDGEMENT

(1.) The petitioner seeks for a direction to the Registrar, Tamil Nadu Dr.M.G.R. Medical University to issue her the M.B.B.S. Degree Certificate (Register No.52991352).

(2.) The writ petition arises under the following circumstances. The petitioner's father preferred an application to the Revenue Divisional Officer, Dharmapuri in the year 1997 for issue of community certificate to the petitioner certifying that she belongs to "Kurumans community", which is notified to be one of Scheduled Tribe. After verification and enquiry, such a certificate was issued on 7.4.97 to the petitioner. Based on the said certificate, she appeared for the Tamil Nadu Professional Courses Entrance Examination in the academic year 1999-2000 and sought for admission to the First Year M.B.B.S. Degree Course. She was selected and admitted to Stanley Medical College, Chennai. She produced the said certificate at the time of admission.

(3.) The said community certificate was sought to be verified by the District Vigilance Committee, Dharmapuri at the instance of the college and by order dated 8.3.2002, it was cancelled. The petitioner preferred an appeal to the State Level Scrutiny Committee and the same was dismissed on 2.5.2005. In the meantime, the petitioner completed the M.B.B.S. Degree Course, but she was not permitted to join the House Surgeon Course (C.R.R.I.) in view of the order cancelling the community certificate and she was also expelled from the college. Questioning the order of cancellation, the petitioner preferred W.P.No.19599 of 2005 and obtained an order of interim stay on 17.6.2005 and further obtained a direction to the college to permit her to continue the C.R.R.I. course. By a subsequent order dated 30.8.2005, both the orders of the District Vigilance Committee, Dharmapuri and the State Level Scrutiny Committee were set aside by this Court and the petitioner was also permitted to complete the House Surgeon Course. This Court also directed that the petitioner would not be entitled for Course Completion Certificate till such time an appropriate committee was constituted by the State Government in pursuance of the judgment of the Supreme Court to decide the community status.