S.B.Shiva Sankaran vs The Union Of India on 21 January, 2026

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Madras High Court

S.B.Shiva Sankaran vs The Union Of India on 21 January, 2026

Bench: R.Vijayakumar

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 21.01.2026

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                         W.P.(MD)No.25632 of 2022
                                                  and
                                        W.M.P(MD)No.19719 of 2022


                S.B.Shiva Sankaran                                           ...Petitioner

                                                           Vs

                1. The Union of India,
                Rep by its Secretary to Govt., Ministry of Education,
                New Delhi.

                2. The Secretary,
                National Testing Agency, (National Eligibility Cum Entrance Test (UG)),
                Department of Higher Education,
                MHRD, NSIC-MDPP Building Okla,
                Industrial Estate Phase III, New Delhi.
                3. The Member Secretary,
                The Medical Counselling Committee (MCC),
                Raj Path Area, Central Secretariat,
                New Delhi -110 001.
                4. The Dean,
                VMKV Medical College and Hospital,
                Sankari Main Road,
                NH-47, Seeragapadi, Salem District.                                  ...Respondents




                1/4


https://www.mhc.tn.gov.in/judis            ( Uploaded on: 29/01/2026 07:14:10 pm )
                PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
                to issue a Writ of Mandamus directing the 4th respondent to allow the petitioner
                to join in the 1st year of MBBS Course without insisting EWS Certificate within
                a period stipulated time by this Court.

                                      For Petitioner                   : M/s.M.Prabhu

                                      For Respondents                  : Mr.P.Karthick for R2
                                                                         M/s.P.T.Thiraviyam
                                                                         Government Advocate for R4
                                                                         Mr.V.Malaiyendran for R1 & R3

                                                       ORDER

The learned Counsel appearing for the writ petitioner submits that the writ petition has become infructuous.

2. Recording the same, this Writ Petition stands closed as infructuous. No costs. Consequently, connected miscellaneous petition is also closed.

21.01.2026 NCC : Yes/No Index : Yes/No Internet: Yes/No RJR 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 07:14:10 pm ) To The Dean, VMKV Medical College and Hospital, Sankari Main Road, NH-47, Seeragapadi, Salem District.

3/4

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 07:14:10 pm ) R.VIJAYAKUMAR, J.

RJR W.P.(MD)No.25632 of 2022 21.01.2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 07:14:10 pm )

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