ABIRAMI ANBALAGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. On notice, the Learned Standing Counsel for the 2nd respondent is also present and made his submissions.

(2.) A peculiar difficulty has arose to the petitioner herein while seeking admission in the Medical College of Tamil Nadu, since she was born at United State (US) and by birth, she is an United State (US) citizen. Though, her parents are Indian citizens. They have come back to the India, after few years of stay in United State. Thereafter, the petitioner herein has perused her studies throughout in Tamil Nadu. On attaining majority on 30.06.2019 she has made application to the Government of India, for citizenship and the application is pending. Meanwhile, she has been allotted a Medical seat in ESIC Medical College, K.K. Nagar, Chennai. On condition that she has to produce the citizenship certificate by 08.08.2019. Though, the petitioner application has reached the Ministry of Home Affairs, Government of India, it may take sometime for getting the citizenship certificate and it is not possible for her to get citizenship certificate before 08.08.2019. Therefore, the present Writ Petition is filed directing the respondent to admit the petitioner to the M.B.B.S course in the 4th respondent college, in terms of her selection and allotment made by the 2nd respondent during the 2nd round counselling held on 31.07.2019 and to extend the time for production of citizenship certificate.

(3.) The Learned Standing counsel for the respondent would submit that if the petitioner fails to produce her citizenship document before 08.08.2019, the Medical seat can be allotted, during the 2nd round/mop-up counselling or else if in any case, the petitioner is unable to get the citizenship certificate, she has to be sent out from the College and her seat will stay vacant throughout and there will be financial loss to the Government.