M RAJIV MINOR Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) THE petitioner filed the above writ petition praying to issue a writ of Mandamus to direct the first and second respondents to follow the Rule of Reservation as per Clause 8(e) of the Prospectus issued by the respondents for admission to MBBS for 2003-2004 in the Government and Self Financing Medical Colleges in the State of Tamil Nadu and allot a MBBS seat to the petitioner in any one of the Medical Colleges in the State of Tamil Nadu as per his eligibility.

(2.) IN the affidavit filed along with the writ petition, it is stated as follows:

(3.) FROM the perusal of annexure I to III, it is clear that no candidate scored lesser marks than the petitioner was given admission in Government Medical College or in IRT Medical College, PSG College of Medical Science under general category. All the BC candidates selected in Vinayaga Mission Medical College have been selected during the I Phase of counseling and they cannot be expelled as per the orders of this Court dated 4.8.2003. Further he had not chosen the seats which were available in MBBS course at Vinayaka Mission Medical College though seats were available at his turn, instead he had taken MBBS seat in Meenakshi Medical College. But he has not joined in the Meenakshi Medical Collage, even though he was given enough time for joining. The petitioner herein was considered for admission in accorded with his rank and he was allotted a seat in Meenakshi Medical College, again during the second phase of counseling he was offered MBBS seat in Meenakshi Medical college and he opted out. In view of the fact that the petitioner herein was given a seat in Meenakshi Medical College in accordance with his rank, the above mentioned writ petition has become infructuous.