STATE OF TAMIL NADU Vs. E INDHUMATHI

JUDGEMENT

(1.) THESE appeals are directed against the Judgment and Order dated 17.08.2010 in W.P.No.15078 of 2010.

(2.) THE appellants in W.A.No.1876 of 2010 are the State of Tamil Nadu represented by its Secretary to Government, Health and Family Welfare Department and the Selection Committee represented by its Secretary, Directorate of Medical Education, who were arrayed as respondents 1 & 2 in the writ petition.

(3.) THE writ petitioner sought for issuance of writ of declaration, declaring the selection of the third respondent to the three year higher speciality DM-Nephrology course in Kilpauk Medical College as illegal and contrary to the method of selection set out in clause 45(a) of the Prospectus 2010-2011, issued by the second respondent and allot the seat on merit to the writ petitioner.