DR. M. MEENA Vs. THE SECRETARY, SELECTION COMMITTEE, CHENNAI AND THE DIRECTOR OF MEDICAL EDUCATIONAL, CHENNAI

JUDGEMENT

(1.) Heard the learned counsel appearing for either side. Though the matter is listed today for considering the interim application, with the consent of counsel for either side, the main writ petition itself is taken up for final disposal.

(2.) The petitioner is seeking for a direction to the respondents to admit her in D.G.O. (Post -Graduate Diploma Course) for the year 2002 -2002.

(3.) It is not disputed that the petitioner had appeared at the entrance examination for the year 2001 -2002 also and was selected and she had opted for MDRT Post Graduate Degree Course and she had joined the course in June 2001. Subsequently, she filed an application to discontinue the course and was permitted to do so by order dated 27.8.2001, that is to say, within a period of about two months from the date of her joining the course. Her application for admission in the current year appears to have been rejected by invoking Clause 18 of the Prospectus for the year 2002 -003. For convenience, the aforesaid clause is extracted hereunder: -