V.K.SANTHOSH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed this Writ petition seeking direction to the respondents to permit the petitioner to modify his application for admission to PG Medical (Management Quota) Course Session under 2024-25 under NRI quota and to permit him to furnish/upload the documents required for admission under NRI quota and to include the petitioner's name in the list of eligible NRI candidates for admission to PG Medical(Management Quota) Course Session under 2024-25 and to grant him admission to the said course, if he is otherwise eligible and qualified.

(2.) The case of the petitioner is that, the petitioner completed his MBBS UG Course in Mahatma Gandhi Medical College and Research Institute under Sri Balaji Vidyapeeth University, Puducherrry and he underwent NEET PG 2024 and secured 73.07 marks. The petitioner is fully qualified and eligible for admission to PG Medical (Management Quota) course Session under 2024-25 and the petitioner's own sister namely Vinodhini, who is a permanent resident of Singapore and a NRI was very much prepared to sponsor the petitioner's candidature for admission to PG Medical seat under NRI Quota. Unfortunately, as the petitioner's sister who had come down to India was medically advised not to travel to Singapore, she was unable to obtain the sponsorship certificate. Thereby, the petitioner was unable to upload the relevant documents and he made his application only on the last extended day ie., on 16/9/2024 and while applying for the same, the petitioner inadvertently selected the option 'NO' under the caption 'Claim for NRI category' in Column 14 of the said application. In view of the same, though the last date for uploading documents was extended till 15/10/2024, the petitioner was unable to upload the relevant documents to claim for admission to PG Medical seat under NRI category. Hence, the petitioner has come up with this Writ petition.

(3.) Learned counsel for the petitioner submitted that, due to certain unavoidable situation, the petitioner's sister was unable to approach the Indian Embassy at Singapore for sponsorship certificate and the same is neither wilful nor wanton and even though the petitioner's sister is unable to sponsor the petitioner's candidature, there are other relatives who are ready to sponsor the petitioner's candidature under NRI Category and if the petitioner's application for admission to PG Medical (Management Quota) Course session 2024-25 is not considered under NRI quota, he will be put to irreparable loss. Accordingly, he prayed for appropriate orders.