A E DURGAA Vs. DIRECTORATE OF MEDICAL

JUDGEMENT

(1.) The petitioner applied for admission to M.B.B.S or B.D.S Course, for the Academic year 2014-15. The petitioner belongs to the Scheduled Caste. It appears that she received a text message on 28.09.2014, from the Selection Committee of the State Government, calling upon her to appear for counselling at 11.00 A.M. on 30.09.2014. Her turn came at 1.30 PM on 30.09.2014. As per the Cut-off Mark that she had secured, she was allotted to the Best Dental Science College, which is the fourth Respondent herein, for admission to the first year of the B.D.S. Course. Therefore, she was issued with a letter of allotment at 3.00 P.M. on 30.09.2014 asking her to go and join the fourth Respondent College at Madurai on the same day. Since it was impossible for anyone to reach Madurai within the short duration of time that was available, the petitioner appeared before the fourth Respondent College on 01.10.2014 with necessary fee. But the fourth Respondent College informed the petitioner that all seats had been filled up and that the admission was closed as per the directives of the Supreme Court on 30.09.2014. Therefore, the petitioner has come up with the above writ petition seeking the issue of a writ of mandamus to direct the Respondents, more particularly the fourth Respondent to admit her to the first year B.D.S. Course for the Academic year 2014-15.

(2.) Heard Mr.V.N.Venkatakrishnan, learned counsel for the petitioner, Mr.P.Sanjay Gandhi, learned Additional Government Pleader, appearing for the Respondents 1 and 2, Mr.V.P.Raman, learned counsel appearing for the third Respondent and Mr.V.T.Gopalan, learned counsel appearing for the Respondents 4 and 5.

(3.) The writ petition was filed on 07.10.2014 and it came up for orders as to admission before me on 08.10.2014. Upon finding that the Respondents were at fault, I passed an interim order directing the fourth Respondent to keep one seat vacant, even while ordering notices to the Respondents.