V.C.PRAVEEN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents.

(2.) Sri Muthukumaran Medical College and Hospital, Chennai - 600 069 an existing medical college, lost its affiliation after the academic year 2014. Later, the Medical Council of India revived the recognition for the academic year 2019-20 with intake of 150 students for the MBBS course. However, since the college was issued with demolition notice of its buildings for unauthorised constructions, affiliation was with held by the University and as a consequence, the Selection committee constituted by the State Government could not include the college in the seat matrix. In the said circumstances, the Institute filed W.P 23726 of 2019 seeking the following relief:- "To issue Writ of Mandamus, directing the 1st respondent to perform his statutory duties within such time as Hon'ble High Court may prescribe and pass such further and other orders as this Hon'ble High Court deem fit and proper by including the Petitioner college in the seat matrix for the academic year 2019-2020 so as to enable admission of students before 31th August 2019."?

(3.) On considering the facts and circumstances, this Court, on 19.08.2019 passed the following order:- "In this case, the facts remains that the Institute was given affiliation till 2014 and due to other reasons, affiliation was not extended. For the current academic year, the affiliation was granted and the Medical Council of India has permitted the Institute to admit 150 students. It is the demolition notice issued by CMDA on 29.04.2019, which has intervene the process of admission. Presently, the request of the petitioner for regularisation of the building is pending before the CMDA. Anticipating a negative response from the CMDA, the University need not prevent the Institute admitting the students. Hence, the Writ Petition is disposed of with a direction of the 1st respondent to grant affiliation to the petitioner Institute after getting undertaking from them that within a period of three months from today, they will rectify the defects pointed out by the Inspection team."?