Madras High Court
J.M.Abishek vs The Chairman on 28 July, 2025
WP No. 27242 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28-07-2025
CORAM
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
WP No. 27242 of 2025
AND
WMP NO. 30618 OF 2025
1. J.M.Abishek
S/o.J.Murugan
Petitioner(s)
Vs
1. The Chairman
Selection Committee,
Directorate Of Medical Education And Research,
162, Periar E.V.R. High Road, Kilpauk,
Chennai-600 010.
2.The Chairman
National Testing Agency Department Of Higher
Education, Ministry Of Education, Government
Of India, First Floor, NSIC-MDBP Building,
Okhla Industrial Estate, New Delhi-110 020.
Respondent(s)
Prayer: Directing the 1st respondent to consider the petitioner for admission
into MBBS course for the year 2025-26 in accordance with the Clause 6.1.6
(a)(i) and (ii) and clause 6.4 of the Information Bulletin NEET-UG-2025 of the
nd st
2 respondent and clause 3(10) of the prospectus issued by the 1 respondent as
per G.O.(D) No.602 Health and Family Welfare (MCA-1) Department, dated
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/08/2025 04:06:43 pm )
WP No. 27242 of 2025
05.06.2025 in accordance with Rule of Reservation as per Tamil Nadu
Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of
seats in Education Institutions and of Appointments or Posts in the Services
under the State) Act, 1993.
For Petitioner(s): Mr. S.Gopinathan
For Respondent(s): Mr.M.Sneha,
Special Counsel For R1
Ms.Sunitha Kumari,
Standing Counsel For R2
ORDER
The instant writ petition has been filed directing the 1st respondent to consider the petitioner for admission into MBBS course for the year 2025-26 in accordance with the Clause 6.1.6 (a)(i) and (ii) and clause 6.4 of the Information Bulletin NEET-UG-2025 of the 2nd respondent and clause 3(10) of the prospectus issued by the 1st respondent as per G.O.(D) No.602 Health and Family Welfare (MCA-1) Department, dated 05.06.2025 in accordance with Rule of Reservation as per Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of seats in Education Institutions and of Appointments or Posts in the Services under the State) Act, 1993.
2. The learned counsel for the petitioner would submit that the petitioner belongs to OBC and comes within the creamy layer.
3. However, as per this State is concerned there is no distinction between https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/08/2025 04:06:43 pm ) WP No. 27242 of 2025 the creamy layer and non-creamy layer. It is the apprehension of the petitioner that since because he has not submitted the certificate indicating that he is belonging to the Non creamy layer, his chance for selection will be seriously affected.
4. At this juncture, the learned Special Counsel appearing on behalf of the 1st respondent would submit that the NEET result was published on 25.07.2025 and the petitioner's name was found under the category of BC. This factum was also admitted by the learned Counsel appearing for the petitioner.
5. Recording the said submission, the present writ petition stands closed.
No costs. Consequently, the connected miscellaneous petitions, if any, are closed.
28-07-2025 gd Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/08/2025 04:06:43 pm ) WP No. 27242 of 2025 To
1.The Chairman Selection Committee, Directorate Of Medical Education And Research, 162, Periar E.V.R. High Road, Kilpauk, Chennai-600 010.
2.The Chairman National Testign Agency Department Of Higher Education, Ministry Of Education, Government Of India, First Floor, Nsic-mdbp Building, Okhla Industrial Estate, New Delhi-110 020.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/08/2025 04:06:43 pm ) WP No. 27242 of 2025 C.KUMARAPPAN J.
gd WP No. 27242 of 2025 28-07-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/08/2025 04:06:43 pm )