PRINCIPAL, BEST DENTAL COLLEGE Vs. S SAMUTHABANU; DENTAL COUNCIL OF INDIA; SECRETARY, SELECTION COMMITTEE, DIRECTORATE OF MEDICAL EDUCATION; REGISTRAR, M G R MEDICAL UNIVERSITY

JUDGEMENT

(1.) Heard Mr.V.T.Gopalan, learned Senior Counsel for the appellant, Mr.M.Mahaboob Athiff, learned counsel for the first respondent, Mr.G.R.Swaminathan, learned Assistant Solicitor General of India for the second respondent, Mr.M.Alagadevan, learned Special Government Pleader for the third respondent and Mr.C.Karthick, learned Standing Counsel for the fourth respondent. By consent, the main Writ Appeal itself is taken up for final disposal.

(2.) Challenge in this Writ Appeal is to the interim order passed by the learned Single Judge, dated 08.10.2014, made in M.P.No.1 of 2014 in W.P.(MD).No.16539 of 2014.

(3.) The first respondent/Writ Petitioner, who secured 190.25 marks, applied for BDS Course, as per the prospectus issued by the Selection Committee, Directorate of Medical Education, Chennai, the third respondent herein, for the academic year 2014 - 2015. She was called for to participate in the Counselling. She took part in the Counselling held on 30.09.2014, in the office of the third respondent herein. The first respondent/Writ Petitioner came out successful and opted for joining the BDS Course in the appellant college. She was also issued with an allotment order by the third respondent herein at 03.30 PM, on 30.09.2014. As the first respondent/Writ Petitioner was not given admission in the appellant college, she approached this Court by filing a Writ Petition in W.P.[MD].No.16539 of 2014, seeking a Writ of Mandamus directing the fourth respondent college to admit the first respondent/Writ Petitioner in the first year BDS course in the fourth respondent college, as per the order of allotment issued by the second respondent therein.