E SHEELA Vs. SECRETARY SELECTION COMMITTEE COMMISSIONERATE OF INDIAN MEDICINE AND HOMEOPATHY ARIGNAR ANNA GOVT HOSPITAL OF INDIAN MEDICINE CAMPUS

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondent. By consent, the Writ Petition itself is taken up for final disposal.

(2.) THE petitioner and her cousin sister Thamilarasi have applied for B.S.M.S. (Bachelor of Siddha and Medical Science)and she belonged to Scheduled Caste Community and her aggregate mark is 126 marks having 474 as her rank. THE petitioner was sent a counselling letter for selection along with her sister, directing her to appear for counselling on 19.8.2008. Her sister was called for counselling on the previous day i.e on 18.8.2008. THE petitioner's sister attended the counselling and she was informed that she has to produce the original mark sheets. However, it is not in dispute that the petitioner's sister got selected under the Government quota and allotted a seat on the Government Siddha Medical College, Palayamkottai to be admitted on or before 29.8.2008 subject to verification and production of original mark sheets. It was on the belief that the petitioner also should produce original mark sheet, which she was not presently having, the petitioner was unable to attend the counselling on 19.8.2008. Under these circumstances, the petitioner has filed the present Writ Petition for a direction against the respondent to provide a seat for admission in the first year BSMS course in any of the Government Siddha Medical College for the academic year 2008-2009.

(3.) THE learned counsel for the respondent also produced the records to substantiate their contention that the last person, who was admitted in the Government Siddha Medical College on S.C.quota got 141 cut off mark and therefore there is no chance for the petitioner to be accommodated in the Government College.