P THANGAM JESUDIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In this writ petition, the petitioner seeks for a direction to select him under service quota for undergoing Post Graduate Degree/Diploma/M.Ch (Neuro Surgery) course for the year 2008-2009 after ascertaining the marks obtained by him in the entrance examination and grant him admission.

(2.) When the matter came up on 30.04.2008, this court directed one seat to be kept vacant. Thereafter on 03.04.2009, this court held that since for that academic year, number of seats are vacant, there is no necessity to reserve any seat and hence the earlier order should be revoked.

(3.) It is the case of the petitioner that he is fully qualified in Bachelor of Dental Surgery. He had also registered his name with the Tamil Nadu Dental Council. The petitioner had joined as Dental Officer in the Ex-servicemen Contributory Health Scheme (for short ECHS) in one of the polyclinic at Tirunelveli after advertisement in the newspaper and attending an interview. He has been discharging his duties as a Dentist. He wanted to do Post Graduate Course either in M.D. or M.S. Hence he applied under the service quota for selection for the year 2008-2009. Since respondents had not considered his application, he also sent a detailed representation. Since reply was not forthcoming, he has filed the present writ petition.