P. KAPIL NAGARAJ Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) THIS writ appeal is preferred against the order of the learned single Judge made in W.P.No.21157 of 2013 dated 25.9.2013, wherein the appellant had challenged the admission of respondents 3 and 4 in the Higher Speciality Course Surgical Gastroenterology (M.Ch.) for the year 2013 -2014 in Tamil Nadu Government Medical Colleges and for a direction to respondents 1 and 2 to admit the appellant in the said course under Open Category, who was placed in waiting list No.2.

(2.) THE learned Single Judge dismissed the writ petition taking note of the Prospectus issued for admission to Higher Speciality Courses for the year 2013 -2014, which was issued pursuant to G.O.(D)No.597 Health and Family Welfare Department dated 7.6.2013.

(3.) IT is the primary contention of the appellant that as per Clause 41 of the Prospectus, two merit lists viz., Open Merit List and Service Merit List should be published, whereas only one merit list was published containing both categories of candidates, and therefore Clause 41 of the Prospectus was not followed by the official respondents.