DIRECTOR OF MEDICAL EDUCATION Vs. M ILANGO

JUDGEMENT

(1.) WRIT Appeal No. 271 of 1996 is by the Director of Medical Education; Health Department, Government of Tamil Nadu; and the P. G. Selection Committee, Kilpauk Medical College Hospital; as against the order of a learned single Judge, dated 10. 01. 1996, made in WP No. 9106 of 1995, in and by which, the learned Judge, after finding that Perundurai Medical College (in short PMC) is one which is to be considered for the purpose of admission as a college coming under the control of the State Government, allowed the Writ Petition.

(2.) AGGRIEVED by the order of another learned single Judge, dated 05. 07. 2006, made in WP No. 20916 of 2006, R-5 therein, viz. , Prabakaran, has filed W. A. No. 924 of 2006. Health and Family Welfare Department, Government of Tamil Nadu; the Selection Committee for Higher Speciality Courses, Kilpauk, Chennai-10; and the Director of Medical Education, Chennai-10, have filed WA No. 1009 of 2006. The Dean, Perundurai Medical College, Erode, has filed W. A. No. 1026 of 2006.

(3.) THE Institute of Road Transport, Perundurai Medical College and Hospital Doctors and Teaching Staff Association, through its President, filed WP No. 4681 of 1997, seeking for the issuance of a writ of mandamus, directing the respondents to select and admit the members of the petitioner association treating them as service candidates for PG Degree/diploma/mds courses respectively from the academic year 1997-98 onwards provided they satisfy other requirements of selection.