K.MANIKANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents.

(2.) Sri Muthukumaran Medical College and Hospital, Chennai - 600 069 an existing Medical College, lost its affiliation after the academic year 2014. Later, the Medical Council of India, revived the recognition for the academic year 2019-20 with intake of 150 students for the MBBS course. However, the University with held affiliation and consequentially the Selection committee constituted by the state Government could not include the College in the seat matrix since, the college was issued with demolition notice of its buildings for unauthorised constructions. In the said circumstances, the Institute filed W.P 23726 of 2019, seeking the following relief:-

(3.) On considering the facts and circumstances, this Court, on 19.08.2019 passed the following order:-