P. KARUPPASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer in the writ petition is for a writ of declaration to declare that placing of the name of petitioner in the list of candidates not eligible due to nativity and studied other state, as illegal and direct the respondents 2 to 4 reckon admission of the petitioner in the MBBS Course for the academic year 2019-20, based on the score card of the petitioner in NEET (UG) 2019 and the call letter for counselling dated 18.07.2019 together with all the documents submitted by the petitioner at the time of counselling, treating the petitioner, as one fulfilling all the eligible criteria for selection in the counselling for the MBBS course.

(2.) Heard the learned counsel for the petitioner, the learned Additional Advocate General for the respondents R1 and R5 and the learned standing counsel for the respondents R2 to R4.

(3.) The necessary facts, which are required to be noticed for the disposal of the writ petition, are as follows: