Madras High Court
S.Jeyanthi Priyadarshini vs / on 1 August, 2019
Author: G.Jayachandran
Bench: G. Jayachandran
W.P.No.12659 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 01.08.2019
Coram:
THE HONOURABLE DR. JUSTICE G. JAYACHANDRAN
Writ Petition No.12659 of 2019
S.Jeyanthi Priyadarshini .. Petitioner
/versus/
1.The Administrator,
Tamil Nadu Medical Council,
New No.914, Poonamallee High Road,
Arumbakkam, Chennai 600 106.
2.The Registrar,
Sri Balaji Vidyapeeth
(Declared as Deemed-to-be University
u/s 3 of the UGC Act 1956)
Makatma Gandhi Medical College Campus,
Pillaiyarkuppam,
Pondicherry 607 402.
3.The Controller of Examination,
Sri Balaji Vidyapeeth
(Declared as Deemed-to-be University
u/s 3 of the UGC Act 1956)
Makatma Gandhi Medical College Campus,
Pillaiyarkuppam,
Pondicherry 607 402.
4.The Dean,
Mahatma Gandhi Medical College and Research Institute,
Sri Balaji Vidyapeeth University,
Pillaiyarkuppam,
Puducherry 627 402. .. Respondents
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W.P.No.12659 of 2019
Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus directing the respondents
to correct my name in the 1st, 2nd and Final Year Part-I, Final Year
Part-II, M.B.B.S mark sheets, Certificate of Provisional Registration
and issue the Provisional, Convocation, Course completion, Transfer
Certificates and Certificate of Provisional Registration in the
petitioner corrected name i.e S.Jeyanthy Pryadarshni instead of
S.Jeyanthi Priyadashini based on considering her representation
dated 12.03.2019 and remainder letter dated 06.04.2019.
For Petitioner :Mr.V.Muthuvelan
For Respondents :No appearance
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ORDER
The prayer in the writ petition is to issue a Writ of Mandamus directing the respondents to correct her name in the 1 st, 2nd and Final Year Part-I, Final Year Part-II, M.B.B.S mark sheets, Certificate of Provisional Registration and issue the Provisional, Convocation, Course completion, Transfer Certificates and Certificate of Provisional Registration in the petitioner corrected name i.e S.Jeyanthy Pryadarshni instead of S.Jeyanthi Priyadashini on considering her representation dated 12.03.2019 and remainder letter dated 06.04.2019.
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2. The petitioner herein pursued her M.B.B.S course in the fourth respondent-college and completed the course. She has changed her name as S.Jeyanthy Pryadarshni and the same has been notified in the Tamil Nadu Government Gazette dated 13.02.2019. Thereafter, she has made a representation to respondents 2 to 4 to carry out corrections in her name as per Gazette Notification, which has not evoked any response, inspite of her representation dated 12.03.2019 and 06.04.2019. It is contended by the learned counsel appearing for the petitioner that required fee for name correction was also submitted to the fourth respondent college on 12.03.2019 along with the representation.
3. This Court ordered notice to the respondents and permitted the petitioner to take private notice also. The learned counsel has filed proof of service indicating respondents 2 to 4 have received the notice and enclosed postal acknowledgement along with the affidavit of service. However, there is no representation for the respondents.
4. The attitude of the fourth respondent-college, even after receiving the required fees for name change with application as 3/6 http://www.judis.nic.in W.P.No.12659 of 2019 early as 12.03.2019, had not issued the corrected mark sheets and other educational certificates, indicates lack of responsibility. This has caused grave injustice to the petitioner herein. Since without proper certificate, she is not able to renew her registration for the past three months. Even after receipt of the private notice intimating the pendency of the writ petition, the respondents have not shown any interest to inform the Court the reason for the delay in considering the representation.
5. In such circumstances, Mandamus is issued directing the fourth respondent-college to issue corrected mark sheets, transfer certificate, provisional certificate, convocation certificate and course completion certificate to the petitioner herein within a period of two weeks, from the date of receipt of a copy of this order.
6. Accordingly, this Writ Petition is allowed. No costs.
01.08.2019 Index:yes/no Speaking order/non speaking order ari 4/6 http://www.judis.nic.in W.P.No.12659 of 2019 To:
1.The Administrator, Tamil Nadu Medical Council, New No.914, Poonamallee High Road, Arumbakkam, Chennai 600 106.
2.The Registrar, Sri Balaji Vidyapeeth (Declared as Deemed-to-be University u/s 3 of the UGC Act 1956) Makatma Gandhi Medical College Campus, Pillaiyarkuppam, Pondicherry 607 402.
3.The controller of Examination, Sri Balaji Vidyapeeth (Declared as Deemed-to-be University u/s 3 of the UGC Act 1956) Makatma Gandhi Medical College Campus, Pillaiyarkuppam, Pondicherry 607 402.
4.The Dean, Mahatma Gandhi Medical College and Research Institute, Sri Balaji Vidyapeeth University, Pillaiyarkuppam, Puducherry 627 402.5/6
http://www.judis.nic.in W.P.No.12659 of 2019 Dr.G.JAYACHANDRAN,J.
ari W.P.No.12659 of 2019 01.08.2019 6/6 http://www.judis.nic.in