DR. N. THIAGU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner has laid this writ petition, for a prayer of writ of certiorarified mandamus to call for the records and quash, clauses 10(b) and 10 (f) of the prospectus issued by the third respondent dated 27.3.2017 and consequently, to direct the respondents 1 to 3 to receive the petitioner's application for admission to the PG degree course for the academic year 2017-2018 and assign appropriate place in the State rank list, by considering his service, in the remote and difficult area (Hilly area) as defined in the prospectus annexure-VII.

(2.) The following short facts are required to be noticed for the disposal of this writ petition:

(3.) In support of the said contention made by the petitioner, Mr. G. Justin, the learned counsel appearing for the petitioner, has submitted that, in view of the MCI Regulations and in view of the law declared by the Honourable Apex Court in the State of Uttar Pradesh Vs. Dinesh Singh Chauhan reported in 2016 (9) SCC 749, the respondents should have issued the prospectus only in consonance with the said Regulations. The learned counsel would further submit that if at all is there any bar for in-service candidate to make application for PG medical admissions, it must be only in the form of Regulation 9(VII), which, for the sake of convenience is extracted hereunder: