SELVI NIVETHA B. Vs. THE VICE CHANCELLOR

JUDGEMENT

(1.) THIS is a very unfortunate case of a girl student admitted to the first year of the MBBS course in the Government Tuticorin Medical College, by virtue of the orders of this Court, after five months of the commencement of the curriculum.

(2.) THE petitioner applied for admission to the MBBS course for the academic year 2013 -14. Since she did not come within the cut off mark, she was not selected. Claiming that she was entitled to be considered under the quota reserved for special category of persons such as sports persons, the petitioner came up with a writ petition in W.P. No. 16866 of 2013. The said writ petition was allowed by a learned Judge of this Court on 9.7.2013 directing the respondents to consider the claim of the petitioner under the quota reserved for eminent sports persons, on the basis of the certificate issued by the Throw Ball Federation of India in the year 2010.

(3.) CONSEQUENTLY , the respondents considered the case of the petitioner under the quota for sports persons and admitted her to the Tuticorin Medical College. The petitioner actually got admitted on 6.3.2014. By that time, a full period of about 5 months and more had expired from the date of commencement of the classes. Therefore, apprehending that she will not be allowed to take the examinations, the petitioner made a representation and thereafter came up with the above writ petition.