P. SANTHI Vs. ADDITIONAL DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) Petitioner has filed the above Writ Petition seeking issuance of a Writ of Mandamus directing first respondent to grant provisional admission to petitioner's son viz., Pragadeeshwaran S (ARNO: 20484) to the First MBBS Course at SRM Medial College and Hospital and Research Centre, Trichy, subject to the orders, which may be passed by third respondent Committee, as directed by this Court vide order dated 23.07.2019 in W.P.No.20075 of 2019.

(2.) Heard learned counsel for petitioner and learned Special Government Pleader for respondent. Perused the materials on record.

(3.) Petitioner herein earlier filed W.P.No.20075 of 2019 seeking issuance of a Writ of Mandamus directing first respondent to permit the petitioner's son Pragadeeshwaran S (ARNO: 20484) to participate in the ensuing counselling session for admission to First MBBS course to be held by first respondent against the seats reserved for Scheduled Tribe Candidates without producing his Scheduled Tribe Community Certificate and allot a seat in any Medical College in Tamil Nadu as per his community rank.