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Madras High Court

Dr.L.Bhuvaneshwari vs The Secretary To The Government on 28 October, 2021

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                        W.P(MD)No.19380 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 28.10.2021

                                                     CORAM:

                     THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                           W.P(MD)No.19380 of 2021
                                                     and
                                          W.M.P.(MD).No.16097 of 2021

                     Dr.L.Bhuvaneshwari                                      ... Petitioner

                                                           Vs.

                     1.The Secretary to the Government,
                       Health and Family Welfare Department,
                       Fort St.George,
                       Chennai – 09.

                     2.The Director,
                       Directorate of Medical Education,
                       No.162, EVR Periyar Salai,
                       Kilpauk,
                       Chennai – 10.

                     3.The Secretary,
                       Selection Committee,
                       Directorate of Medical Education,
                       No.162, EVR Periyar Salai,
                       Kilpauk,
                       Chennai – 10.                                     ... Respondents




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https://www.mhc.tn.gov.in/judis/
                                                                            W.P(MD)No.19380 of 2021


                     PRAYER : Petition is filed under Article 226 of the Constitution of India
                     praying for issuance of a Writ of Mandamus, by directing the second and
                     third respondents to award incentive marks in the counseling conducted for
                     admission to PG degree course in Tamil Nadu Medical Colleges and
                     Government seats in self financing medical colleges for the academic year
                     2021-2022 in pursuance of NEET exam based on the petitioner's
                     representation dated 20.10.2021 submitted to the third respondent in the
                     light of the certificate issued by the HOD namely Dean Government
                     Medical College dated 18.10.2021 in so far as the length of service of the
                     petitioner is concerned within a time frame as fixed by this Court.


                                   For Petitioner    : Mr.B.Prahalad Ravi
                                   For Respondents   : Mr.K.S.Selva Ganesan
                                                       Counsel for State

                                                       ORDER

The petitioner seeks a direction for the consideration of her representation dated 20.10.2021 for awarding incentive marks in the counselling conducted for admission to the PG degree course in Tamil Nadu on the basis of G.O.(Ms.)No.86, Health and Family Welfare (MCA-1) Department [in short 'G.O.(Ms.)No.86'], dated 06.03.2019.

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https://www.mhc.tn.gov.in/judis/ W.P(MD)No.19380 of 2021

2. The petitioner states that she joined the Tamil Nadu Medical Service on 05.02.2009, and worked in various posts which are in difficult backward areas. Consequently, the petitioner states that she is entitled to incentive marks in accordance with G.O.(Ms.)No.86. After submitting a representation dated 20.10.2021, the present writ petition is filed.

3. Mr.K.S.Selva Ganesan, learned counsel for the State, accepts notice on behalf of all the respondents. He submits that the petitioner's representation may be directed to be considered and disposed of on merits and in accordance with law.

4. The petitioner has enclosed a copy of G.O.(Ms.)No.86. The said Government Order provides for the grant of incentive marks for three categories of posts which are classified as Category-(A), Category-(B) and Category-(C). The application of the petitioner for the PG degree course is also enclosed. In addition, the petitioner has enclosed a copy of the representation by which she has requested that her twelve year service between 20.08.2009 and 03.05.2017 in various posts in the Tamil Nadu 3/6 https://www.mhc.tn.gov.in/judis/ W.P(MD)No.19380 of 2021 Medical Service be considered for the award of incentive marks.

5. In the above facts and circumstances, without going into the merits of the matter, W.P(MD).No.19380 of 2021 is disposed of by directing the third respondent to consider the petitioner's representation dated 20.10.2021 seeking incentive marks. Such representation shall be considered and disposed of by a reasoned order after taking into account G.O.(Ms.)No.86 dated 06.03.2019 within a period of fifteen days from the date of receipt of a copy of this order. There will be no order as to costs.

Consequently, W.M.P(MD).No.16097 of 2021 is closed.



                                                                        28.10.2021

                     Index    : Yes / No
                     Internet : Yes / No
                     pkn

                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

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1.The Secretary to the Government, Health and Family Welfare Department, Fort St.George, Chennai – 09.

2.The Director, Directorate of Medical Education, No.162, EVR Periyar Salai, Kilpauk, Chennai – 10.

3.The Secretary, Selection Committee, Directorate of Medical Education, No.162, EVR Periyar Salai, Kilpauk, Chennai – 10.

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https://www.mhc.tn.gov.in/judis/ W.P(MD)No.19380 of 2021 SENTHILKUMAR RAMAMOORTHY,J.

pkn W.P(MD)No.19380 of 2021 28.10.2021 6/6 https://www.mhc.tn.gov.in/judis/