MONICA RAJENDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Appellant, Monica Rajendran, has filed the present Appeal calling into question the Order of the learned Single Judge dated 21.01.2019 in W.P.No. 22112 of 2018 whereby the learned Single Judge dismissed the Writ Petition filed by the Appellant.

(2.) In the Writ Petition, the appellant had sought a Mandamus to direct the first and second respondents, namely, the State of Tamilnadu represented by the Secretary, Health and Family Welfare Department and the Secretary, Selection Committee, Directorate of Medical Education to cancel the MBBS (Management Quota) Seat allotments made to the third respondent College, namely, PSG Institute of Medical Sciences & Research, Coimbatore, during the second counselling held on 24.08.2018 and direct the first and second respondents to re-allot the same in accordance with the NEET Management-quota rank merit list by allotting one MBBS (Management Quota) Seat in the third respondent PSG College to the petitioner for the academic year 2018-2019.

(3.) The appellant had qualified in the NEET examination for admission to MBBS Seat for the academic year 2018-2019 by securing 386 marks. The results were published on 04.06.2018. The first counselling for Government Quota undertaken by the second respondent, namely, Selection Committee, Directorate of Medical Education Seats took place on 04.07.2018. The petitioner was allotted a Government Quota Seat in the sixth respondent, Velammal Medical College Hospital and Research Institute, Madurai. The appellant thereafter also participated in the first round of counselling on Management Quota Seats, held on 30.07.2018. She had shown as her college preference, the third respondent College, namely, PSG Institute of Medical Sciences & Research. The qualifying mark obtained by her was not sufficient for allotment in the said College. She did not thereafter seek re-allotment.