M NIVETHA Vs. SECRETARY TO GOVERNMENT AND OTHERS

JUDGEMENT

(1.) As the issues involved in all the Writ Petitions are one and the same, they are being taken up and disposed of by a common order.

(2.) The petitioners joined the 6th respondent for the academic year 2009-10 and 2010-11, respectively, as the case may be. These petitioners form part of the Government Quota as well as the Management Quota. Admittedly, at the time of joining the course, the 6th respondent had the permission/recognition from the authorities including the 4th respondent. Thereafter, it appears that the name of the 6th respondent was not mentioned in the schedule, as certain deficiencies were found not complied with. Resultantly, the petitioners were not given temporary Registration Certificate. Thus, they are unable to continue and complete CRRI training followed by issuance of permanent Registration of MBBS course.

(3.) From the point of view of the students, this Court has held in W.P.No.16812 of 2015 (D.Deeyaneswar and others v. State of Tamil Nadu and others), by an order dated 11.09.2015, in the following manner.