R KAVIYA MANJARI REP BY FATHER AND NATURAL GUARDIAN Vs. DIRECTOR DIRECTORATE OF MEDICAL EDUCATION CHENNAI

JUDGEMENT

(1.) THE petitioner has invoked extra ordinary writ jurisdiction of this Court, with a prayer of issuance of a writ in the nature of certiorari, for quashing the Rule /condition ? iv, read with Annexure from prescribed format in 4-A and 4-B mentioned in Prospectus for M.B.B.S/B.D.S. Admission for the year 2011-2012, with consequential relief of writ in the nature of mandamus, to direct the respondents to include other forms of disability, entitling the petitioner to be eligible under Rule/condition (iv) of the Prospectus.

(2.) IT may be appropriate to record here that the relief of certiorari as claimed is not maintainable as prior to filing of the present writ petition, the petitioner had filed W.P.No. 12064 of 2011, where the cause of action to challenge the prospectus was available to the petitioner, but for the reasons best known, she has not at all challenge the prospectus. The relief in this writ therefore is hit by Order II Rule 2 of the Code of Civil Procedure.

(3.) THE prayer in this writ on the face of it is misconceived.