S.SHAYANTHINI Vs. PRINCIPAL SECRETARY TO GOVERNMENT OF TAMIL NADU HEALTH AND FAMILY WELFARE DEPARTMENT

JUDGEMENT

(1.) All petitioners were initially aspiring for seats for super speciality courses. Pending Writ Petitions, 6 out of 7 have been successful in securing admission. The petitioner in W.P.No.7588 of 2022 awaits selection and his case has thus been de-linked and listed for hearing on 19/4/2022.

(2.) Of the remaining, the case of the petitioners in W.P.Nos.7599 of 2022 and 7600 of 2022, Dr.R.Deepika and Dr.T.Raajaneesh are liable to be accepted in line with letter dtd. 10/2/2022 of the Principal Secretary to Government, Health and Family Welfare Department that relaxes the condition of bank guarantee in respect of doctors who have secured admission in a Government Medical College within the State of Tamil Nadu.

(3.) The case of the petitioners in W.P.No.7596 of 2022 -Dr.S.Shayanthini, W.P.No.7683 of 2022 - Dr.J.Sakthi venkatesh, W.P.No.7607 of 2022 - Dr.S.Mohamed Nidhal, W.P.No.7589 of 2022 -Dr.N.Khamini are distinguishable in that they have secured admission in Institutions in other States as well as private colleges.