P.PARTHIBAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This appeal is directed against the order dated 27.03.2019 passed in a batch of cases in W.P.Nos.8681 of 2019 and etc., batch. Though there were several cases which were disposed of in the batch, there is a only one appeal before us by the first writ petitioner in W.P.No.8705 of 2019.

(2.) The said writ petition was filed for issuance of a Writ of Certiorarified Mandamus to quash the Government Order in G.O.(Ms.) No.86, Health and Family Welfare (MCA-1) Department, dated 06.03.2019 and to classify the institution to which the writ petitioner belongs in the category of not eligible for incentive marks and consequently direct the respondents to award incentive marks to the writ petitioner.

(3.) In W.P.No.8705 of 2019, there were four writ petitioners who joined together and filed a single writ petition. However, there is only one who has filed this writ appeal, viz., the first writ petitioner, Dr.P.Parthiban. The appellant on completion of his M.B.B.S. Degree, attended the Medical Recruitment Board Examination and joined Government service. At present, he is working as a Senior Assistant Surgeon in Madurandhagam Government Hospital. The appellant appeared for the NEET examination for Post Graduate Degree/Diploma Courses for the year 2019-2020 and secured a score of 637.