P GOPALAKRISHNAN Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) This writ petition, at the instance of a student of Chennai Medical College and Research Centre, Trichy, challenges the notification issued by the Director of Medical Education proposing to conduct counselling for the students of DD Medical College of the year 2010-2011 for redeployment/ reallotment to the Government Medical Colleges in the State of Tamil Nadu.

(2.) The petitioner is the father of Ms.G.Akshaya, who is presently undergoing III year MBBS course at Chennai Medical College and Research Centre, Irungalur, Trichy. The daughter of the petitioner was originally given a seat in Shri Muthukumaran Medical College and Research Institution, Mangadu. She was subsequently reallotted to Chennai Medical College and Research Centre, Irungalur, Trichy.

(3.) It is the grievance of the petitioner that on account of his daughter's status as Forward Community candidate, she was denied admission in Government Medical College. According to the petitioner, the Government has taken a policy decision to accommodate the students of the year 2010-2011, who are now undergoing studies at DD Medical College in Government Medical Colleges. The State, without considering the cut off marks secured by the students of the year 2010-2011, took a decision to admit all the students of DD Medical College. The petitioner wanted the Government to consider the mark position for the year 2010-2011 and thereafter, to allot the students. In short, the petitioner wanted admission for his daughter in any of Government Colleges on the basis of her rank position for the year 2010-2011, instead of giving admission to other candidates of DD Medical College, who secured only lesser marks.