DR.G.SELVARAJAN Vs. DR.M.S.SANTHOSH

JUDGEMENT

(1.) The writ appeals have been filed to challenge the common order dtd. 25/2/2022 passed in W.P.No.11963, 13564 and 13466 of 2020, whereby the learned Single Judge issued the following directions:

(2.) Before adverting to the merits of the appeals, it would be appropriate to give a detailed narration of the facts of the case to throw light on the affairs of the Selection Committee so as the private medical colleges in giving admission to students in Post Graduate Medical courses sacrificing merit. It is in the case of admission in Post Graduate Medical course for the academic year 2020-2021.

(3.) The facts on record show that two-rounds of counselling for filling up the Post Graduate Medical Seats under government quota was conducted between 30/4/2020 and 30/7/2020 and thereupon four-rounds of mop-up counselling was conducted to fill the unfilled seats of government quota. The two-rounds of counselling for the Post Grade Medical Seats under management quota was also conducted between 6/5/2020 and 31/7/2020. The mop-up counselling for the management quota seats was not conducted. It was stated that a total of 103 management quota seats remained unfilled after two-rounds of counselling in the management quota. The allegation of the writ petitioners/non-appellants is that after holding two-rounds of counselling for government quota as well as management quota seats, mop-up counselling was conducted only to fill up unfilled seats of government quota, while the same was not applied to fill up unfilled seats in the management quota and private medical colleges were allowed to fill vacant seats on their own.