AISHWARYA LAKSHMI Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) HEARD , Mr. M. Venkatachalapathy, learned Senior counsel appearing for the petitioner and Mr. N. Sakthivel, learned Government Advocate appearing on behalf of respondents 1 and 2 and Mr. Anand David, learned counsel appearing for R3.

(2.) BY consent, the main writ petition itself is taken up for final disposal.

(3.) THE case of the petitioner is that, the petitioner was originally admitted in the fifth respondent college, viz., D.D. Medical College and Hospital, Tiruvallur Taluk. While so, the fourth respondent withdrew the Letter of Permission granted to the fifth respondent -college for admitting students in M.B.B.S. Course and this was given retrospective effect from the academic year 2010 -2011. Therefore, the third respondent permitted the Government of Tamil Nadu to redeploy all the students in the said college to different Government Medical Colleges. The fourth respondent was also permitted to create additional seats for accommodating the 150 students who were studying in the fifth respondent -college. Accordingly, a Notification was issued by the first respondent in their website on 05.11.2013 calling upon the 150 students of the fifth respondent college admitted in the academic year 2010 -11 for counselling on 07.11.2013 for their allotment in to the different Government Medical colleges in the State of Tamil Nadu. Out of the 150 students, 149 students were accommodated in different colleges and the petitioner alone was left out to be accommodated. Hence, the present writ petition.