V DHARMALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of Declaration to declare the entrance examination relating to the Tamil Nadu Post Graduate Degree/Diploma/MDS/5 year M.Ch (Neuro Surgery) Course Entrance examination for 2010-2011 conducted by the second respondent on 21.2.2010 as null and void and direct the second respondent to conduct the examination afresh as prescribed in the prospectus, after giving due notice to the petitioner.

(2.) THE petitioner had passed M.B.B.S. Degree and PG Diploma in Child Health. He applied for selection to the Post Graduate degree course and appeared for the entrance examination conducted on 21.2.2010, for admission to the year 2010-2011 with registration No.64761. THE results for the entrance test was declared in the internet on 23.2.2010 and the petitioner secured 51.8 marks out of 90 marks. Having not satisfied with the award of marks, the petitioner filed this writ petition with the above prayer.

(3.) AS a specific averment is made in the affidavit that there was no announcement in the hall in which petitioner wrote the entrance examination, when the writ petition was posted for admission on 10.3.2010, the learned Government Advocate was directed to take notice on behalf of the respondents and directed to get instructions, or to file counter affidavit with regard to the averments made by the petitioner.