STATE OF TAMIL NADU Vs. SHILPA SURESH S.

JUDGEMENT

(1.) Present writ appeal is filed by State Government, aggrieved by the order of the learned Judge, whereby respondents were directed to permit the petitioners in the writ petition to join 2nd respondent college in terms of a allotment in Round 3 counselling of Tamil Nadu State MBBS NEET UG 2025 2026 by accepting specified fee of Rs.15.00 lakhs, after finding petitioner had not paid the fees by 12 noon 8/11/2025 i.e., time fixed in terms of communication dtd. 25/10/2025 to pay the fees for being allotted a seat to the medical course.

(2.) For ease of reference parties shall be referred to in terms of their ranks in the writ petition.

(3.) Brief facts: