MS. A. NISSHANTHI Vs. THE REGISTRAR

JUDGEMENT

(1.) The petitioner has come forward with the above Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for records relating to impugned Notice, vide No.DE-114-Mis.III/2017/14703, dated 22.11.2017 passed/issued by the fifth respondent and quash the same as highly illegal, unlawful, arbitrary, untenable, unreasonable and unconstitutional and consequentially direct the fifth respondent to grant permission to the petitioner for migration for the course of B.D.S-II Year from the third respondent College to the fourth respondent-College.

(2.) Learned counsel for the petitioner submitted that the impugned order passed by the fifth respondent states that as per the provision of BDS Course Regulations, 2007, migration is permitted from recognised Dental College to recognised Dental College only in the beginning of 2nd year BDS Course on compassionate ground criteria, i.e. (i) Death of supporting guardian and (ii) Disturbed conditions as declared by Government in the Dental College area as per DCI norms.

(3.) Learned counsel for the petitioner submitted that the petitioner's mother is unwell and hence, her request ought to have been considered and that apart, the petitioner stated that the fourth respondent-Sri Venkateshwaraa Dental College has agreed to admit the petitioner/student and that the third respondent-Mahe Institute of Dental Science and Hospital where the petitioner studied, has given its willingness for the petitioner to join the fourth respondent-College.