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Madras High Court

Minor.Jithendhar Le.P vs The Chairman Of Centralised Admission ... on 3 December, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                       WP No. 46995 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 03-12-2025
                                                         CORAM
                 THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                              WP No. 46995 of 2025
                                           and WMP No. 52512 of 2025
                Minor.Jithendhar Le.P.
                S/o.Mr.A.Perumal,
                Represented by his Natural Guardian, Father,
                Mr.A.Perumal, S/o.Mr.Anjupuli,
                Residing at No.10, Vaikkal Street, Pangur,
                Thennal Post,
                Puducherry-605 102.
                                                                                                Petitioner
                                                    Vs
                1. The Chairman of Centralised Admission Committee (CENTAC),
                Government of Puducherry,
                Kamarajar Manimandapam,
                Near Sivaji Statue, Karuvadikuppam,
                Puducherry-605 008.
                2.The Co-ordinator of Centralised Admission Committee(CENTAC),
                Government of Puducherry,
                Kamarajar Manimandapam,
                Near Sivaji Statue,
                Karuvadikuppam,
                Puducherry-605 008.
                3.The Controller of Centralised Admission Committee (CENTAC),
                Government of Puducherry,
                Kamarajar Manimandapam, Near Sivaji Statue,
                Karuvadikuppam, Puducherry-605 008.
                4.The Director,
                Indira Gandhi Medical College and Research Institute (IGMCRI),
                Thilaspet, Kathirkamam, Puducherry-605 009.
                                                                                            Respondents

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https://www.mhc.tn.gov.in/judis              ( Uploaded on: 10/12/2025 05:49:18 pm )
                                                                                              WP No. 46995 of 2025




                                  For Petitioner:             Mr.S.Anburaja
                                  For Respondents:            Mr.J.Kumaran
                                                              Additional Government Pleader
                                                              (Pondicherry) for R1 to R4
                                                                ORDER

This writ petition is filed to direct respondents 1 to 3 to revisit and rectify the provisional allotment list for UG NEET Medical published on 04.11.2025, enabling the petitioner to secure admission in the I Year MBBS course at Indira Gandhi Medical College and Research Institute (IGMCRI), the 4th respondent, in accordance with his merit and eligibility.

2. Upon perusal of the affidavit and hearing the learned counsel for the petitioner, the grievance of the petitioner is twofold. Firstly, it is the grievance of the petitioner that a person with lesser merit has been given admission in the third round to Indira Gandhi Government Medical College, while the petitioner, who was allotted a private medical college in the first round, was not given an opportunity to upgrade to the Government Medical College in the third round. The second grievance is that the very process of making an application to CENTAC, uploading the application and choices, etc., is very cumbersome and exclusionary to candidates like the petitioner, who come from a socially underprivileged background.

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3. Per contra, the learned Additional Government Pleader appearing on behalf of the respondents would submit that an email has already been sent replying to the grievance raised by the petitioner. As far as the petitioner is concerned, as per his merit in the first round, he was allotted the private college, namely Pondicherry Institute of Medical Sciences and he has also joined there. As far as the third round is concerned, if he wished to participate again, his application should have been accompanied by the payment of Rs.25,000/- as the fee. His application was not accompanied by the said fee and therefore could not be considered. The contention that the process is cumbersome cannot be accepted, since there is a help desk in the centre itself and every day hundreds of students take assistance and submit valid applications. Even the petitioner submitted a valid application for the first round.

4. I have considered the rival submissions made on either side and perused the material records of the case.

5. Firstly, it can be seen that the provisional list was published on 04.11.2025 and the last date for completion of admission process the Union Territory of Puducherry expired on 20.11.2025. All the candidates who were 3 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/12/2025 05:49:18 pm ) WP No. 46995 of 2025 allotted seats have since joined and the courses have commenced. Belatedly this writ petition is filed. In matters relating to medical admission, such delay is taken seriously, as any interference with the select list will have a cascading effect. Secondly, the fact that the petitioner is already admitted into a medical college, namely Pondicherry Institute of Medical Sciences, is also taken into account and it is not as if the petitioner is left high and dry. Thirdly, the petitioner has not even named the less meritorious candidates who were selected in his place. In any event, it is the petitioner’s own making. When the petitioner applied for the third round of selection, it was stated that candidates belonging to the Scheduled Caste category should pay a sum of Rs.25,000/- as fee. When the petitioner did not pay the same, the application could not be considered. No exception can be taken to the action of the respondents.

6. Even for the plea that the petitioner belongs to a very backward section of society, the affidavit is bereft of particulars such as the avocation of his parents, their annual income, social standing, etc. When the petitioner was able to make a valid application in the first round, merely because he made a mistake in the third round, he cannot find fault with a very system. In any event, it is stated on behalf of the Additional Government Pleader that the helpdesk was functioning.

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7. In view of all the foregoing reasons, the prayer in the writ petition cannot be countenanced and finding no merits, the writ petition stands dismissed. Consequently, connected miscellaneous petition is closed. No costs.

03-12-2025 nsl Neutral Citation:Yes/No 5 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/12/2025 05:49:18 pm ) WP No. 46995 of 2025 To

1. The Chairman of Centralised Admission Committee (CENTAC), Government of Puducherry, Kamarajar Manimandapam, Near Sivaji Statue, Karuvadikuppam, Puducherry-605 008.

2.The Co-ordinator of Centralised Admission Committee(CENTAC), Government of Puducherry, Kamarajar Manimandapam, Near Sivaji Statue, Karuvadikuppam, Puducherry-605 008.

3.The Controller of Centralised Admission Committee (CENTAC), Government of Puducherry, Kamarajar Manimandapam, Near Sivaji Statue, Karuvadikuppam, Puducherry-605 008.

4.The Director, Indira Gandhi Medical College and Research Institute (IGMCRI), Thilaspet, Kathirkamam, Puducherry-605 009.

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nsl WP No. 46995 of 2025 and WMP.No.52512 of 2025 03-12-2025 7 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/12/2025 05:49:18 pm )