K KURALARASAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) PETITION filed seeking for a Writ of Mandamus, directing the second respondent to select the petitioner for the 1st year M.B.B.S. course under physically handicapped quota in any one of the Government Medical Colleges. Heard the learned counsel appearing for the petitioner and the learned Government Advocate 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 petitioner had been directed to appear before the Selection Committee, on 6.7.2009. The Selection Committee, after scrutinising the documents submitted by the petitioner, had directed the petitioner to appear before the Medical Board constituted by the Selection Committee. After the Medical Board had examined the petitioner, the Selection Committee had informed him that he was not selected in the counselling for the medical admission. The petitioner had been informed that he had only 25% physical disability and therefore, he was not eligible for admission to the M.B.B.S course, under the physically handicapped candidates category. In such circumstances, the petitioner has preferred the present writ petition before this Court, under Article 226 of the Consitution of India.