Madras High Court
Dr.S.S.Anjanaasri vs State Of Tamil Nadu on 2 February, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P.No.1952 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02-02-2026
CORAM
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No. 1952 of 2026
Dr.S.S.Anjanaasri
D/o.Mr.Senthilkumaran,
Plot No.19 D.No.301/3 Brindavan
Nagar Oldsuramangalam,
Salem Tamil Nadu 636005. … Petitioner
Vs.
1. State Of Tamil Nadu
Rep. by its Principal Secretary to
Government Health and Family Welfare
Department (MCA 1),
Fort St. George, Chennai 600009.
2.The Director
Directorate of Medical Education and
Research No.162, Periyar EVR High
Road Kilpauk, Chennai 600010.
3.The Selection Committee Members
Directorate of Medical Education
No.162, Periyar EVR High Road
Kilpauk, Chennai 600010. … Respondents
For Petitioner: Mr.R.S.Anandan
For Respondents: Mr.E.Sundaram
Govt.Advocate, for R1 & R2
M/s.M.Sneha, for R3
Page Nos.1/7
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W.P.No.1952 of 2026
ORDER
This Writ Petition is filed for a Mandamus directing the 3rd respondent to consider the representation dated 31.12.2025 and to include the name of the petitioner in 3rd round of counselling for the MD/MS programme under the Telugu Linguistic Minority Category of the PG medical (Management Quota) Course for the Session 2025 – 2026, as per fresh notification dated 14.01.2026.
2. The case of the petitioner is that she had already concluded a course (MD Physician) equivalent to the Indian M.B.B.S course from Ukraine. Thereafter, she had also undergone the Compulsory Rotating Residential Internship under the Government Medical College Hospital, Nilgiris and she has been registered as the medical practitioner. While so, she appeared for the N.E.E.T P.G examination and obtained 350 out of 500 marks and she is eligible for admission to Post Graduate Degree/Diploma Courses for the academic year 2025-2026. She belongs to the Telugu Linguistic Minority and eligible for admission under the said category. However, when the notification was issued on 09.09.2025 inviting applications, the last date for submission was on 16.09.2025 and it was further extended till 18.09.2025. When the petitioner submitted her online application on 15.09.2025, even though she had applied for the Linguistic Minority Certificate, the same was not issued by the authorities on account of the administrative delay. As the online portal did not accept the Page Nos.2/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/02/2026 01:22:16 pm ) W.P.No.1952 of 2026 category minority, unless the supporting evidence is uploaded, the petitioner had to click on the option “No”, with reference to whether she is claiming under any minority category. She was considered under the General Quota in the earlier rounds. However, her turn according to the merit did not come and she did not get any seat allotted.
3. At present, the third and final round is going to be conducted by the respondents. If the petitioner is treated as a Linguistic Minority candidate, the petitioner would very much be within the zone of consideration. The Linguistic Minority Certificate was issued to the petitioner only on 28.10.2025 and now the petitioner readily possesses the certificate. When the petitioner approached the authorities, they are not accepting. In the meanwhile, the notification as of the Government of India has also come that candidates having zero percentile can also participate in the proceedings. Therefore, now the petitioner’s chance in the General Quota will be affected, even though she is a meritorious candidate having scored 350 out of 800 marks. Under the circumstances, the petitioner is before this Court.
4. The writ petition is resisted by the respondents. The Learned Counsel for the respondents would point out to the application of the petitioner. The petitioner has categorically preferred her quota as ‘General’ and clicked “No” Page Nos.3/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/02/2026 01:22:16 pm ) W.P.No.1952 of 2026 when she asked whether she wants the seat under the minority quota. Therefore, it is the petitioner’s own making. The petitioner had not applied and got the certificate in time and cannot plead the administrative delay in this regard.
5. I considered the rival submissions made on either side and perused the material records of the case.
6. From the certificate that is issued, it can be seen that it is not as if the petitioner had applied for the certificate belatedly after the PG admission’s application. The fact remains that the application was made even before the last date of the originally announced as on 15.09.2025. Therefore, only because the petitioner did not have the certificate on hand, the petitioner had no other option than to prefer the General Quota and did not click the Minority Quota. However, when the certificate has been belatedly issued to her only on 28.10.2025, the same has to be considered by this Court. Secondly, now the petitioner wants participation in the minority quota only prospectively in the 3 rd and final rounds that is going to be conducted. It must be seen that circular has been issued even to consider students who have zero percentile marks. It is in this context, the petitioner who is a meritorious student, deserves a seat if she comes within the zone of consideration, the same is taken into consideration. Page Nos.4/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/02/2026 01:22:16 pm ) W.P.No.1952 of 2026
7. In view thereof, this writ petition is ordered on the following terms:
On 04.02.2026, the petitioner shall forthwith along with a web copy of the order, approach the office of the 3rd respondent and produce the original Minority Certificate issued to her. Upon the petitioner appearing before the 3 rd respondent with the web copy of this order and the original certificate, the 3 rd respondent shall accept the certificate as an extraordinary case and treat the petitioner as a candidate under the Telugu Linguistic Minority quota and permit her to participate under the said category in the 3 rd round of counselling or any such subsequent rounds of counselling, as the case may be. The petitioner will be allotted a seat as per her merit.
There shall be no order as to costs.
02-02-2026 Neutral Citation:No bsm Page Nos.5/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/02/2026 01:22:16 pm ) W.P.No.1952 of 2026 To,
1. The Principal Secretary to Government State Of Tamilnadu Health and Family Welfare Department (MCA 1) Fort St. George, Chennai 600009.
2.The Director Directorate of Medical Education and Research, No.162, Periyar EVR High Road Kilpauk, Chennai 600010.
3.The Selection Committee Members, Directorate of Medical Education No.162, Periyar EVR High Road Kilpauk, Chennai 600010.Page Nos.6/7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/02/2026 01:22:16 pm ) W.P.No.1952 of 2026 D.BHARATHA CHAKRAVARTHY, J.
bsm W.P.No.1952 of 2026 02-02-2026 Page Nos.7/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/02/2026 01:22:16 pm )