G SURYANARAYANA RAJU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has to fail on two grounds. the first ground is that the petitioner having applied under the rules set out in the prospectus for Government Medical Colleges in Tamil Nadu for Post Graduate Higher Speciality courses and appeared for the examination, cannot challenge the rules in the prospectus. THIS position is settled in so far as this Court is concerned by two judgments of Nainar Sundaram, J., and one of a Division Bench delivered recently. The judgments of Nainar Sundaram, J., are reported in Tanujas v. Director of Medical Education, Madras 1 , and Muthumanickam v. State of Tamil Nadu rep. by Commissioner and Secretary to Government Agricultural Department 2 . In Muthumanickam's case , the learned Judge referred to the judgments of Supreme Court in Manaklal v. Dr. Premchand 3 , Dr. G Sarana v. Universityof Lucknow 4 , and R. Honnegouda v. State of Karnataka 5 . With respect I agree with the principles laid down in the two judgments of Nainar Sundaram, J.

(2.) LEARNED Advocate General brought to my notice the fact that a Division Bench has, by its judgment delivered yesterday in Vidhyavathi v. Chairman T.N.P.S.C., Madras and others 6 , batch, approved of the view taken by the single Judge referred to earlier.