GREESHMA GOPAL Vs. SELECTION COMMITTEE

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Certiorarified Mandamus, calling for the records of the respondent in 'Provisional eligible list of NRI candidates for self-financing medical colleges' dtd. 4/10/2022' and 'Provisional list of candidates allotted under NRI category on 6/10/2022' dtd. 6/10/2022, quash the same and consequently direct the respondent to include the petitioners in the Provisional eligible list of NRI candidates for self-financing colleges and accordingly include the petitioners in the counselling process for allotment of seats under NRI category.

(2.) These petitioners had applied for admission in PG Courses in Medicine under Non-Resident Indian quota (herein after referred to as "NRI quota") in the Self Financing Medical Colleges in the State of Tamil Nadu for the Academic Year 2022-2023.

(3.) In this regard, prospectus was issued by the first respondent in the following name, "Prospectus for Admission to Postgraduate Degree / Diploma Courses in Management Quota including NRI of Self Financing Medical Colleges in Tamil Nadu 2022-2023 Session". The said prospectus was issued as per G.O.(D).No.868, Health and Family Welfare (MCA-1) Department, dtd. 16/8/2022 and as amended from time to time.