DD MEDICAL COLLEGE Vs. BOARD OF GOVERNORS

JUDGEMENT

(1.) HEARD Mrs. Nalini Chidambaram, the learned Senior counsel appearing on behalf of the applicants.

(2.) SINCE common issues have arisen for the consideration of this court in the present Review Applications, a common order is being passed.

(3.) THE learned Senior counsel appearing on behalf of the applicants had stated that the learned single Judge, in his order, dated 20.1.2014, had granted the relief to the students belonging to academic years 2011 -2012 and 2012 -2013 of the DD Medical College, after calling for the relevant records and after perusing the voluminous records placed before the court. However, the order, dated 30.4.2014, had been passed by the Division Bench of this court without perusing the said records. From the records produced before the learned single Judge it had been found that there was an unholy nexus between The Tamil Nadu Dr. M.G.R. Medical University and the Government of Tamil Nadu, in helping the DD Medical College in cheating the poor students of the said college. In such circumstances, the Essentiality Certificate issued by the Government of Tamil Nadu would also cover the students of 2011 -2012 and 2012 -2013 batches. However, the Division Bench of this court had reversed the well considered decision rendered by the learned single Judge stating that no materials were available before the learned single Judge to persuade him to arrive at such a conclusion. The Division Bench of this court had also found that the observations made by the learned single Judge, casting certain aspersions against the Dr. M.G.R. Medical University and the State Government, cannot be sustained. The said findings rendered by the Division Bench are not based on the available facts on record and therefore, there has been an error apparent on the face of the record for this court to review its order dated 30.4.2014.