K. SRI HARI PRASHANTH Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The prayer sought for herein is for a writ of mandamus directing the respondents to allocate 50% Super Speciality seats in DM/M.Ch. Courses in Government Medical Colleges in favour of in-service Doctors of Tamil Nadu for the Academic Session 2022-2023 in pursuant to the orders passed in G.O.Ms.No.462 Health and Family Welfare Department (MCA.1) Department dtd. 7/11/2020.

(2.) It is the claim of the petitioners that the petitioners qualified with MBBS have been selected and appointed to the post of Assistant Surgeon in Tamil Nadu Medical Service in the year 2015 and 2017 respectively. They also got admission in P.G Medical Courses viz., M.S(General Surgery) and M.D.(General Medicine) as in-service candidates and they have completed the same in the year 2022. Subsequently, they have been posted as Senior Resident in Government Dindigul Medical College and Government Thiruvallur Medical College respectively.

(3.) They were aspiring for admission in Super Speciality Courses viz., DM/M.Ch., for the current academic year 2022-2023 as in-service candidates as per G.O.Ms.No.462, Health and Family Welfare (MCA.1) Department dtd. 7/11/2020 issued by the State of Tamil Nadu.