Madras High Court
Minor.K.Janes Christane vs The State Of Tamil Nadu on 22 November, 2022
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P(MD)No.10718 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.11.2022
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.10718 of 2015
and
M.P.(MD)Nos.1 & 2 of 2015
Minor.K.Janes Christane
represented by T.Kingslin Jose
Father ... Petitioner
Vs.
1.The State of Tamil Nadu,
represented by its Secretary,
Department of Government Examinations,
Fort St. George, Chennai-600 009.
2.The Director of Government Examinations,
College Road, Chennai-600 006.
3.The Joint Director (Re-Valuation),
Directorate of Government Examinations,
College Road, Chennai-600 006.
4.The Director of Medical Education,
Directorate of Medical Education,
Chennai-600 010.
5.The Selection Committee,
Directorate of Medical Education,
Chennai-600 010,
represented by its Secretary.
1/6
https://www.mhc.tn.gov.in/judis
W.P(MD)No.10718 of 2015
6.The Principal,
Christuraja Matriculation Hr. Sec. School,
Marthandam, Kanyakumari District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents 1 to 3 to award forthwith the three marks to the petitioner for
her answer to Question No.33 under part-B of the Chemistry examination
of the Higher Secondary Course-March 2015 and further direct the
respondents 4 and 5 to provide the petitioner with admission to the
MBBS Degree Course in the appropriate Government Medical college in
the State of Tamil Nadu for the academic year 2015-2016 according to
the marks/rank secured by the petitioner.
For Petitioner : Mr.Mohammed Asik Jaman
for Isaac Chambers
For R1 to R5 : Mr.J.John Radadurai
Government Advocate
For R6 : No appearance
ORDER
The present writ petition has been filed seeking a Writ of Mandamus, directing the respondents 1 to 3 to revaluate the answer script (Chemistry) of the writ petitioner, who had appeared for the Higher Secondary Chemistry examination in March 2015. 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10718 of 2015
2. According to the learned Counsel appearing for the writ petitioner, though the Question No.33 had been answered correctly by the writ petitioner, it has been struck out by the evaluator and if marks are allotted to the said answer, she would have got more marks and got admission in the Government Medical College.
3. The learned Government Advocate appearing for the official respondents pointed out that the writ petitioner had joined in private Medical College and she had completed her M.B.B.S. and now pursuing her PG Degree.
4. It is not known whether the writ petitioner had applied in time for revaluation of her answer script. It is also not on record whether the writ petitioner had paid the requisite fee for revaluation of her answer script. It is seen from the records that the writ petitioner had applied for the copy of the answer script and due to lack of time, she had not applied for revaluation. Without any proper application for revaluation of the answer script, the request of the writ petitioner cannot be entertained by this Court. The question of mandamus would arise only if the writ petitioner had applied for revaluation along with requisite fee. Hence, the 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10718 of 2015 writ petitioner has not made out any case. Hence, this Writ Petition stands closed. No costs. Consequently, connected Miscellaneous Petitions are closed.
22.11.2022
Index : Yes / No
Internet : Yes / No
csm
To
1.The Secretary,
State of Tamil Nadu,
Department of Government Examinations, Fort St. George, Chennai-600 009.
2.The Director of Government Examinations, College Road, Chennai-600 006.
3.The Joint Director (Re-Valuation), Directorate of Government Examinations, College Road, Chennai-600 006.
4.The Director of Medical Education, Directorate of Medical Education, Chennai-600 010.
5.The Secretary, Selection Committee, Directorate of Medical Education, Chennai-600 010.
4/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10718 of 2015 5/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.10718 of 2015 R.VIJAYAKUMAR ,J.
csm Order made in W.P(MD)No.10718 of 2015 and M.P.(MD)Nos.1 & 2 of 2015 Dated: 22.11.2022 6/6 https://www.mhc.tn.gov.in/judis