D SUMEETHRA @ PHOORNIMA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The instant Writ Petition has been filed for the issuance of a Writ of Mandamus, to direct the respondents to permit the petitioner to participate in the selection for admission to Post Graduate Medical Course based on the Prospectus for admission to Post Graduation Degree/Diploma courses for 2019-2020 session, by accepting the application submitted by the petitioner.

(2.) The petitioner is a Doctor, who has completed MBBS course in the year 2011 and subsequently, appointed to the post of Assistant Surgeon through Medical Services Recruitment Board (MRB) in ESI Dispensary on 18.09.2013. The petitioner participated in the selection for admission to Post Graduation Medical Degree Course in the academic year 2018-19 and the selection was made based on the marks secured in the NEET-PG Examination as per Regulation 9(iv) of the Post Graduate Medical Education Regulations, 2000. She was also allotted PG seat in M.D., (Pathology) during 2018-19 at Coimbatore Medical College as per the allotment order issued by the Selection Committee dated 21.05.2018. The petitioner had also reported to the College on 22.05.2018.

(3.) She further submits that, however, due to health reasons, the petitioner could not continue the Course and submitted a representation to the Dean of the Coimbatore Medical College on 31.05.2018 and surrendered the seat offered to her and the same was accepted on the same day. Now, the petitioner is seeking permission to participate in the selection for admission to Post Graduate Medical Course based on the prospectus for admission to Post Graduate Degree/Diploma courses for 2019-2020 session, by accepting the application submitted by her.