CHAIRMAN, SREE MOOKAMBIKA INSTITUTE OF MEDICAL SCIENCES, Vs. STATE OF TAMIL NADU REP, BY ITS SECRETARY, DEPARTMENT OF HEALTH & FAMILY WELFARE

JUDGEMENT

(1.) The petitioner has come up with the present writ petition for issuance of a Writ of Certiorari, challenging the order of the 4th respondent in Lr. No.EX1(6)/47893/2017, dated 20.07.2017, in so far as the petitioner's college is concerned.

(2.) The brief facts of the case are that the petitioner is a Charitable and Educational Trust and it owns and administers three educational institutions in the district of Kanyakumari, namely (i) Sree Mookambika Institute of Medical Sciences (ii) Sree Mookambika Institute of Dental Sciences and (iii) Sree Mookambika College of Nursing. All the three institutions are affiliated to the Tamil Nadu Dr.M.G.R. Medical University and they do not receive any grant-in-aid or financial assistance from the State and they are all recognized minority educational institutions.

(3.) The petitioner would further state that as per Article 30(1) of the Constitution of India, the petitioner is entitled to fill up all 100 seats of its own, however, the college shared 50% of the seats with the Government by consensus. As per the agreement, the Government would forward the candidates through Single Window for the said 50% seats and the remaining 50% seats would be filled up by the college from the merit list approved by the Admission Monitoring Committee constituted by the State Government.