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Madras High Court

G.S.Rakeshrabinder vs Controller Of Examinations on 14 September, 2021

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                       1/6

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                               DATED : 14.09.2021
                                                     CORAM:
                            THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
                                    W.P. Nos.17573 to 17577 of 2017
                          W.M.P. Nos.31202, 31199, 31200, 31201, 19092, 19094,
                                     19096, 19098 and 31198 of 2017



                     1.G.S.RakeshRabinder            ...Petitioner in W.P. No.17573 of 2017

                      2.A.Anishkumar                 ...Petitioner in W.P. No.17574 of 2017

                     3.D.Pradossh
                     S/o. S.Deivasikamani            ...Petitioner in W.P. No.17575 of 2017

                     4.C.Jonathan Kevin Santhosh ...Petitioner in W.P. No.17576 of 2017

                     5.R.N.Aiswarya
                     D/o. Mr.P.Ravindran Nair        ...Petitioner in W.P. No.17577 of 2017


                                                       Vs.

                     1.Controller of Examinations,
                       The Pondicherry University,
                       Administrative Building,
                       R.V.Nagar, Kalapet,
                       Puducherry-605 014.

                     2.Sri Venkateswara Medical College &
                       Research Centre (SVMCH),
                       By its Chairman,
                       Ariyur, Puducherry.

                     3.Government of Puducherry,
                       Secretary(Health).
                       Health Secretariat, Pondicherry.


https://www.mhc.tn.gov.in/judis/
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                     4.Medical Council of India,
                       Rep. by its Secretary,
                       Pocket-14, Sector-8,
                       Dwarka Phase-1,
                       New Delhi-110 077.

                     5.The Puducherry Union Territory,
                       All Centac Students Parents Association,
                       Rep. by its President, No.10, 9th Cross,
                       Krishna Nagar, Lawspet,
                       Puducherry-605 008.                                    ...Respondents
                                                                                   in all W.Ps

                     (R5 is suo motu impleaded as per order dated 23.10.2017 by NKKJ
                     in W.P. Nos.25062,25066,17527,17556 & 17573 to 17577 of 2017)



                     COMMON PRAYER: Writ Petition filed under Article 226 of the

                     Constitution of India, praying to issue a Writ of Certiorarified

                     Mandamus, calling for the records on the files of the 1st respondent

                     in its proceedings No.PU/CE/E5/2017/273 dated 05.07.2017 and

                     quash         the   same   as   discriminatory   and   arbitrary   hence

                     unconstitutional in so far as it excludes and discriminates against

                     qualified students admitted in the 2nd respondent under the

                     management quota (NEET 2016) in conformity with relevant

                     Regulations formulated by the 4th respondent from appearing in 1st

                     year MBBS degree examination on the same schedule of dates

                     applicable for all the students admitted in the year 2016.




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                                   For Petitioner      : Mr.S.K.Raja
                                   in all W.Ps

                                   For Respondent 1     : Mrs.A.V.Bharathi
                                   in all W.Ps

                                   For Respondent 2     : Mr.T.V.Lakshmanan
                                   in all W.Ps

                                   For Respondent 3       : Mrs.V.Usha, AGP
                                   in all W.Ps

                                   For Respondent 4       : Ms.Subaranjani
                                   in all W.Ps

                                   For Respondent 5       : Mr.M.Ravi
                                   in all W.Ps


                                                      ORDER

This petition has been filed calling for the records on the files of the 1st respondent in its proceedings No.PU/CE/E5/2017/273 dated 05.07.2017 and quash the same as discriminatory and arbitrary hence unconstitutional in so far as it excludes and discriminates against qualified students admitted in the 2nd respondent under the management quota (NEET 2016) in conformity with relevant Regulations formulated by the 4th respondent from appearing in 1st year MBBS degree examination on the same schedule of dates applicable for all the students admitted in the year 2016.

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2.The relief sought for in this writ petition does not survive and accordingly this writ petition is closed as infructuous. No Costs.

Consequently, connected miscellaneous petitions are closed.

14.09.2021 Index: Yes / No Internet: Yes / No ssr To

1.Controller of Examinations, The Pondicherry University, Administrative Building, R.V.Nagar, Kalapet, Puducherry-605 014.

2.Sri Venkateswara Medical College & Research Centre(SVMCH), By its Chairman, Ariyur, Puducherry.

3.Government of Puducherry, Secretary(Health).

Health Secretariat, Pondicherry.

4.Medical Council of India, Rep. by its Secretary, Pocket-14, Sector-8, Dwarka Phase-1, New Delhi-110 077.

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5.The Puducherry Union Territory, All Centac Students Parents Association, Rep. by its President, No.10, 9th Cross, Krishna Nagar, Lawspet, Puducherry-605 008.

https://www.mhc.tn.gov.in/judis/ 6/6 N.ANAND VENKATESH, J., ssr W.P. Nos.17573 to 17577 of 2017 W.M.P. Nos.31202, 31199, 31200, 31201, 19092, 19094, 19096, 19098 and 31198 of 2017 14.09.2021 https://www.mhc.tn.gov.in/judis/