K KARTHIKA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent, the writ petition itself is taken up for final disposal.

(2.) Heard the Counsel appearing for the parties. The petitioner in the present case, on the basis of a common Entrance Examination and the marks secured in her Plus 2 Examination, was called for counselling for the purpose of admission to M.B.B.S. Course for the academic year commencing from 2001-2002. Initially, she was offered a Government quota seat available in Vinayaka Mission Medical College at Salem. The petitioner, however, forgoing the aforesaid privilege, preferred to take admission in P.S.G. Medical College at Coimbatore under payment quota, obviously because she thought that the standard of the latter Medical College is better than the former Medical College. The grievance of the petitioner is that subsequently, three other candidates, who joined the very same P.S.G. Medical College, Coimbatore, on payment category, were accommodated in Government Colleges where they are not required to make payment of higher fees. The petitioner therefore prayed that she should also be accommodated in Government Medical College under free seat quota, as she had secured more marks than the said three candidates concerned.

(3.) A counter affidavit has been filed on behalf of the respondents, namely, the State Government and the Secretary of the Selection Committee, wherein, it is indicated that the other three candidates, even though had secured less marks than the petitioner, have been accommodated in the free seat quota in the Government Colleges as per the decision of the Full Bench reported in Minor S. Muthu Senthil v. State of Tamil Nadu, etc. & Others (2002 Writ L.R. 155).