JAWAHARLAL SHANMUGAM Vs. THE STATE OF TAMILNADU

JUDGEMENT

(1.) This writ petition by way of public interest has been filed seeking directions on respondents 1 and 2 to fix tuition fee structure for medical courses for Undergraduate, Post Graduate, Diploma and Super Speciality courses and Dental courses offered by the deemed universities in the State of Tamil Nadu.

(2.) The issues raised in this writ petition are similar to the issues raised in W.P.No.14232 of 2017. It is represented that Union of India, Ministry of Health and Family Welfare and the Director General of Health Services, Ministry of Health and Family Welfare, are necessary parties to this writ petition and hence, we suo motu implead the Union of India, through its Secretary, Ministry of Health and Family Welfare, New Delhi and the Director General of Health Services, Ministry of Health and Family Welfare, New Delhi, as respondent nos. 16 and 17 in this writ petition. Memo of parties be amended accordingly.

(3.) The aforesaid writ petition being W.P.No.14232 of 2017 pertained to admission of students to the Post Graduate courses in medical colleges at Puducherry, which are self-financed deemed universities.