R RAMANAN Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) The prayer in W.P.No.2048 of 2006 is to issue a writ of mandamus directing the respondents 1 and 2 to get the petitioner admitted into I MBBS Course and consequently direct the respondents 3 and 4 to register the petitioner as an approved candidate for the MBBS course from 2004-2005.

(2.) The prayer in W.P.No.538 of 2006 is to issue a Writ of Mandamus directing the fourth respondent herein to approve the admission of the writ petitioner and further direct the first and second respondents herein to register the petitioner name with the Tamil Nadu Dr.M.G.R. Medical University.

(3.) The brief facts necessary for disposal of the Writ Petition No.2048/2006 are as follows: