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High CourtsSingle Bench(2019) 06 MAD CK 0057

M. Nivethitha vs State Of Tamil Nadu & Others

Madras High Court · Decided on 25 June 2019

HON’BLE JUDGES
Dr. G. Jayachandran, J
RESULT
Disposed Off
CASE NUMBER
Writ Petition No. 17537 Of 2019, Writ Miscellaneous Petition No. 17018, 17020 Of 2019

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Judgment

6 paragraphs · 321 words

Dr. G.Jayachandran, J

1.

Heard the Learned Counsel for the petitioner and the Learned Counsel for the respondents.

2.

The petitioner herein, aggrieved by Clause 4(a) of the MBBS/BDS prospectus issued by the Selection Committee, Directorate of Medical Education, has approached this Court stating that the candidates, who has passed 10 +2 from Open School cannot be declared as Non-Eligible Candidate to apply for MBBS/BDS degree courses, since the courses offered by Open School is recognized by the Ministry of Human Resource, Government of India. The issue regarding eligibility of students who has pursued the course in National Institute of Open Schools (NIOS), was subject matter of the Writ Petition filed in various High Courts and presently the matter has seized of by the Hon'ble Supreme Court in SLP.No.21720 of 2018. The Hon'ble Supreme Court has passed the interim order permitting the students of NIOS to participate in the counselling/admission process, subject to the result of the Special Leave Petition.

3.

It is stated by the learned counsel appearing for the respondents that the said Special Leave Petition is still pending and the Hon'ble Division Bench of this Court in W.P.No.16556 of 2019 vide its order dated 17.06.2019, taking note of the interim order passed by the Hon'ble Supreme Court, has directed, the Selection Committee, the Directorate of Medical Education, to allowed the candidates who have completed 10 +2 under Open School system.

4.

In the light of the above fact, the petitioner herein is permitted to participate in the selection process, if she is otherwise eligible, subject to the out come of result in Special Leave Petition No.21720 of 2018, which is pending before Hon'ble Supreme Court. This Court directed the 4th respondent/the Selection Committee, O/o. The Directorate of Medical Education, to accept the application made by the petitioner herein, if otherwise in order.

5.

Accordingly, the Writ Petition is disposed of. No costs. Consequently connected Miscellaneous Petitions are closed.