T KAVITHA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition has been filed seeking a direction to the respondents to call the petitioner for counselling and allot the MDS (Orthodontics) course in the SC service category for the academic year 2011-2012.

(2.) THE writ petitioner who has completed BDS course in the year 2004 is working as an Assistant Surgeon (Dental) in the Government Hospital, Omalur, Salem District. She has applied for admission to MDS course for the academic year 2011-2012. Totally 18 seats were notified in MDS course under State Quota. Out of which, 13 seats were allotted to the non service open category candidates and the remaining 5 seats were allotted to the service candidates.

(3.) IN view of the said submissions made by the learned Additional Government Pleader, the writ petition is allowed with a direction to the second respondent to call the petitioner for counselling and allot MDS (Orthodontics) course in the SC service category for the academic year 2011-2012. No costs. Consequently, connected miscellaneous petitions are closed.