T RAJENDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ petition has been filed for the following relief: To issue a writ of certiorarified mandamus or any other appropriate writ or direction calling for the records in respect of the impugned order Ref. No. 73431/meii/l/93 dated 6. 9. 1993 issued by the 2nd respondent, quash the same and direct the 2nd respondent to admit the petitioner in D. M. (Nephrology) Course in the Madras Medical College in the service candidate seat for 1993-94.

(2.) UNDER the impugned proceedings dated 6. 9. 1993, dr. S. Ramakrishnan, formerly Assistant Surgeon, Government Hospital, Kumbakonam, undergoing D. M. (Neurology) Course in 1992-93 session at Madras Medical college, Madras-3, was permitted to join the D. M. Nephrology course in 1993-94 session immediately at the Madras Medical Col lege, Madras-3, as per his request. The said order is under challenge in this writ petition.

(3.) AMONG the candidates who applied for D. M. Nephrology course 1993-94 session, Dr. S. Ramakrishnan secured the highest marks and not selected. The details are given below: Subsequently, on the basis of the judgment of this Court, selection intimation was sent to him for D. M. Nephrology course. Thereafter, he discontinued D. M. Neurology course and joined D. M. Nephrology course.