S DHEERAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The prayer in the writ petition is to issue a Writ of Mandamus directing the 1st respondent to undertake the necessary and proper counselling and mop-up procedure to fill up the 207 Management quota seats, that have become available owing to non-filling of NRI quota seats, as per merit and prescribed procedure in the admission for medical colleges in the State of Tamil Nadu for the year 2019-2020.

(2.) Heard the learned counsel appearing for the petitioner and learned standing counsel appearing for the first respondent. Affidavit and counter perused.

(3.) According to the petitioner, he has passed Higher Secondary course in the year 2017 under ISCE syllabus. In the NEET examination conducted for the year 2019-2020, he has scored 303 marks out of 720. He applied for MBBS admission conducted by the Selection Committee/first respondent under sports person quota as well as NRI quota. According to the petitioner, 260 seats are earmarked under NRI quota and counselling was conducted on 09.08.2019. Out of 260 seats, only 53 persons were selected for admission under NRI quota and 207 seats were declared as vacant. The respondents herein have reverted those unfilled NRI seats to the Management quota and those unfilled NRI seats are to be filled up on merit.