R. PARAMAGURU Vs. SECRETARY TO GOVERNMENT CHENNAI

JUDGEMENT

(1.) COMMON Order: 1. By consent of counsel for both sides, the writ petitions are taken up for final disposal at the stage of admission.

(2.) , The Petitioners in all these writ petitions seeks for issuance of a Mandamus to direct the respondents 4 and 5 to award additional/bonus marks to them for the services rendered by them in in the remote/difficult areas as contemplated under G.O. Ms. No.368, Health and Family Welfare (B2) Department dated 30.12.2010 read with clause 38 of the Prospectus for admission in to Post Graduate Degree/Diploma Courses 2014 -2015 and publish the rank list for the counseling for admission to Post Graduate Courses 2014 -2015.

(3.) WHILE the petitioners were working as such, the fifth respondent invited applications for admissions to Post Graduate Degree/Diploma Courses for which the petitioners have also applied. According to the petitioners, as they have completed three years of service as Assistant Surgeons in a remote/difficult area, for such service rendered by them, they are eligible to be categorised as 'service candidates' and consequently they have to be awarded additional/bonus marks so that their names will be listed in the top of the merit list for being admitted to the Post Graduate Degree/Diploma course by the respondents. However, in the merit list published by the fifth respondent, the marks secured by the petitioners in WP Nos. 6519 and 6520 alone were indicated under the heading 'service candidates' as 59.72 and 65.48 respectively and the marks obtained by Dr. Saravanan, petitioner in WP No. 6521 has not been mentioned.