K. ARUN Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) BY consent of counsel for both sides, the Writ Petition is taken up for final disposal at the time of admission itself.

(2.) HEARD Mr. V. Karnan, learned counsel for the petitioner and Mr. V. Sakthivel, learned Government Advocate, who has taken notice for respondents.

(3.) ACCORDING to the petitioner, he got selected and joined M.D. (General Medicine) course under All India Quota in the academic year 2011 -2012. His grievance is that after completing the said course, the respondents have not returned the original certificates, which was submitted by him at the time of getting admission. The petitioner, alleging that the retention of certificates by the respondents is arbitrary and against law, has come before this Court with this Writ Petition seeking the relief stated supra.