RAMYA P Vs. DIRECTOR,DIRECTORATE OF MEDICAL EDUCATION

JUDGEMENT

(1.) Sympathy which was unduly shown to the Petitioner by this Court is taken advantage of, by the petitioner, who has approached this Court, without any justification, which needs to be deprecated and condemned. A medical seat is a precious seat and it is a life time ambition for many students. Having got the seat under Government quota in a private Medical College, the petitioner got migrated to the Coimbatore Medical College from Karpaga Vinayaka Institute of Medical Sciences and Research Centre, Kanchipuram, by virtue of orders passed by this Court, which is only based on sympathy, she has again approached this Court challenging the payment of Rs.3,00,000/- being the tuition fee for the academic year 2017-2018.

(2.) The petitioner had obtained 1176 marks out of 1200 in the +2 examination held in March 2014. The petitioner was allotted medical seat in Karpaga Vinayaka Institute of Medical Sciences and Research Centre, under Government quota. The petitioner joined and underwent the first year course and thereafter, filed a writ petition challenging clause 6(c) of the Prospectus for the admission to MBBS/BDS courses 2015-2016 session, which prohibits a student, who got admitted for the previous year for being considered for the next year. Subsequently, the said prayer was given up. The petitioner filed an amendment application seeking for migration. The learned Single Judge taking into consideration the availability of two seats in the Government College namely Coimbatore and Stanley Medical College, directed the authorities to pass an order of migration in favour of the petitioner from Private Medical College to Coimbatore Medical College. The said order was also confirmed by the Division Bench of this Court in W.A.No.112 and 113 of 2016 on 23.02016. Accordingly, the petitioner was accommodated in Coimbatore Medical College and has been pursuing medical course and she is in the third year. For the third year, by virtue of the impugned order, a sum of Rs.3,00,000/- has been demanded towards tuition fee for the academic year 2017-18. The said order is being challenged before this Court.

(3.) The learned counsel for the petitioner would submit that the petitioner already got migrated from Private Medical College to Government Medical College and fees applicable to the Government college student alone should be demanded and not Rs.3,00,000/-, which is payable by a student admitted in Government quota in a private college. Because of the inability of the petitioner only, she had got an order of migration from this Court earlier.