J. N. ASHMINA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, an aspirant to do medical course appeared in the NEET examination and cleared the same with 96.99% and applied for MBBS Course 2020 under Government and Management quota in BC category.

(2.) The 3rd respondent Selection/Committee has also issued a call letter asking her to attend the counseling for allotment of MBBS seat under Government quota, scheduled on 03.12.2020. On certificate verification, the Committee had certain doubts with regard to the nativity, since she did her schooling in Trivandrum, referred her to an Expert Team and the Expert Team orally informed that since she completed her higher secondary course in the State of Kerala, she cannot be treated as a native of Tamil Nadu and is not entitled for the MBBS admission in Tamil Nadu under the Government quota. Since the 3rd respondent has not passed any order to that effect, the petitioner approached this Court for issuance of writ of mandamus directing the third respondent/Select Committee to consider her as a native of the State of Tamil Nadu and to take a decision.

(3.) In support of her contention, the petitioner has also produced her nativity certificate and other certificates to establish that she is only native of Kanyakumari District, State of Tamil Nadu. She also filed the certificates of her parents in support of her reliance.