S AKILA Vs. REGISTRAR ANNAMALAI UNIVERSITY

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The petitioner in this writ petition has prayed for the issue of a writ of Certiorarified mandamus calling for the records connected with the orders of the Registrar, The Tamil Nadu Dr. M.G.R.Medical University, Chennai in his Official Memorandum Rc.No.ACI(3)/16130/2003 dated 9.5.2003 and further direct the respondents to permit the petitioner to do her compulsory Rotatory Resident Internship (hereinafter referred to as CRRI) in Tirunelveli Medical College which is affiliated to Tamil Nadu Dr.MGR University, third respondent University.

(3.) The petitioner was a student of Annamalai University and she has completed her MBBS Course under the said University. At the stage of doing her CRRI, petitioner got married and since was in the family way, an application was filed seeking permission to undergo her CRRI under Tirunelveli Medical College, which is affiliated to third respondent University . Incidentally, it may be pointed out that the parents-in-law of the petitioner are from Tirunelveli area and since she was in the family way, it would have been convenient for her to stay at Tirunelveli to undergo her CRRI in Tirunelveli Medical College. The authorities of Annanmalai University did not have any objection. Similarly, the Dean of Tirunelveli Medical College also did not have any objection for doing her one year CRRI in Tirunelveli Medical College. But the objection came from the unexpected quarters viz. The Tamil Nadu Dr.M.G.R. Medical University,the third respondent herein.