REVATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ appeal is directed against the judgment and order, dated 10.11.2010 passed in W.P.No.22999 of 2010 whereby the learned Single Judge dismissed the writ petition filed by the appellant / writ petitioner.

(2.) THE appellant/writ petitioner filed the aforesaid writ petition for issuance of a writ of certiorarified mandamus to quash the proceedings of the second respondent, dated 14.9.2010 and to issue a direction upon the respondents to consider the petitioner for admission to any Post Graduate Course in Medicine in any of the Medical Colleges under the control of the respondents.

(3.) FROM a perusal of the above report, it is seen that the Medical Board assessed the total percentage of disability at 75%. Based on the findings of the Medical Board, the Selection Committee informed the petitioner by a communication dated 14.9.2010, stating that the appellant is ineligible for the Post-Graduate Course under special category. Challenging the said proceedings dated 14.9.2010, the petitioner filed the present writ petition being W.P.No.22999 of 2010. The official respondents resisted the claim made by the petitioner by filing a counter affidavit.