PARKAVIYAN R. Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge in these appeals is made to common judgment and order dtd. 19/1/2022 recorded on W.P.Nos. 22937 and 25749 of 2021. These appeals are by unsuccessful writ petitioners.

(2.) The dispute is with regard to admissions in Post Graduate Medical Courses in the State of Tamil Nadu under the State Quota seats, starting from the academic year 2021-2022. The contest is between Open Category Doctors vis-a-vis in-service Doctors who are competing with additional weightage of marks in their merit, on the basis of their place of work in remote / difficult / hilly / rural areas.

(3.) The appellants are Open Category candidates i.e. those doctors who are not in Government Service. Challenge is to the policy of the State regulating these admissions, as reflected in stipulation No.29(c) of the Admission Prospectus for the academic year 20212022. The impugned stipulation Rule 29 (c) reads as under:-