K. VAITHI VISWANATH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has come up with the above writ petition seeking the issue of a writ of Mandamus to direct the respondents to admit him to the first year of the M.B.B.S. Course for the academic year 2014-15 in the 4th respondent university, before the cut off date for admission to medical/dental colleges as prescribed by the Supreme Court.

(2.) I have heard Mr.K.M.Vijayan, learned senior counsel for the petitioner, Mr.P.Sanjay Gandhi, learned Additional Government Pleader for the respondents 1 and 2, Mr.V.P.Raman, learned counsel for the third respondent and Mr.A.L.Somayaji, learned senior counsel for the fourth respondent.

(3.) The petitioner passed the Higher Secondary Course, in the Public Examination conducted by the Department of Government Examinations of the State of Tamil Nadu in March 2014. He secured 1154 marks out of a maximum of 1200 marks. In Physics he secured 196 out of 200, in Chemistry he secured 196 out of 200 and in Biology he secured 199 out of 200. In fine, he had secured 197.50 marks out of a total of 200 marks in the aggregate, of the relevant subjects to be considered for admission to the M.B.B.S Course. Therefore, he applied for admission to the first year of the M.B.B.S Course offered by a College known as Raja Muthiah Medical College which is a constituent College of the fourth Respondent University. His Rank was 287 in the order of merit. He belongs to the forward community.