MINOR DINESH BABU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) BY consent of the parties, the writ petition is taken up for final hearing and disposal.

(3.) IT has been further stated that the petitioners mother had approached the third respondent to obtain an application form, to apply for the M.B.B.S course, in Perunthurai Medical College, on 22.5.2009, in person and she had also made a request by Post stating that the petitioner, as the ward of R.P.Sivaselvan, was entitled to apply for admission in the M.B.B.S. course at Perunthurai Medical College, as he had secured the cut off marks of 193.25 out of 200 marks. Another request had been made by the mother of the petitioner, on 28.5.2009. However, the third respondent did not consider the request made on behalf of the petitioner.