Madras High Court
P.Ramya vs The Secretary To Government on 12 February, 2025
W.P.No.4572 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.02.2025
CORAM:
THE HON'BLE MRS.JUSTICE.N.MALA
W.P.No.4572 of 2025
P.Ramya ... Petitioner
Vs.
1.The Secretary to Government,
Health and Family Welfare Department,
Fort St.George,
Chennai – 600 009.
2.The Director,
Directorate of medical Education,
No.162, Periyar EVR High Road,
Kilpauk,
Chennai – 600 010.
3.The Dean,
Coimbatore Medical College,
No.1, Civil Aerodrome Post,
Avinashi Road,
Coimbatore – 641 014. … Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, to direct the respondents to consider the
representation dated 03.10.2024 and consequently direct the 1st and 2nd
respondents to disburse the stipend for the period where the petitioner
worked as a Training Intern from 11.10.2019 to 10.10.2020 at Coimbatore
1/7
https://www.mhc.tn.gov.in/judis
W.P.No.4572 of 2025
Medical College.
For Petitioner : Mr.R.Shanmugasundaram,
Senior Counsel for
Mr.D.Senthur Kugan
For Respondents : Mr.E.Sundaram,
Government Advocate
*****
ORDER
This Writ Petition is filed to direct the respondents to consider the
representation dated 03.10.2024 and consequently direct the 1st and 2nd
respondents to disburse the stipend for the period where the petitioner
worked as a Training Intern from 11.10.2019 to 10.10.2020 at Coimbatore
Medical College.
2.The petitioner got admission for pursuing MBBS Course through
Government quota based on the petitioner's merit in Karpaga Vinayaga
Institute of Medical Science & Research Centre, GST Road,
Chinnakolambakkam, Palayanoor Po., Maduranthagam - 603 308 for the
academic year 2014-15. The petitioner already filed a Writ Petition in
W.P.NO.17612 of 2015, for transferring the petitioner from Karpaga
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Vinayaga Institute of Medical Science & Research Centre, GST Road,
Chinnakolambakkam, Palayanoor Po., Maduranthagam - 603 308. During
the pendency of the writ petition, the petitioner filed an application on
10.09.2015, seeking for migration. It was brought to the notice of the
petitioner that Clause 6(c) of the prospectus for the admission to MBBS/BDS
courses 2015-16 prohibited migration for the students who got admitted for
the previous year for being considered for the next year. Hence the petitioner
filed an application to amend the prayer and challenged the above said
clause. This Court vide order dated 18.092015, allowed the writ petition and
further directed the 1st respondent and the Selection Committee, Directorate
of Medical Education to accommodate the petitioner and other similarly
placed persons either at Stanley Medical College, Chennai or at Coimbatore
Medical College. Aggrieved by the order passed by this Court on
18.09.2015, the 1st respondent and the Selection Committee, Directorate of
Medical Education preferred a Writ Appeal in W.A.Nos.112 & 113 of 2016
and the same were dismissed by this Court vide Judgment dated 23.02.2016.
Thereafter the first respondent issued G.O.(D).No.651, Health and Family
Welfare (ME) Department, dated 17.05.2016, granting permission for transfer
of the petitioner from Karpaga Vinayaga Institute of Medical Science &
https://www.mhc.tn.gov.in/judis
Research Centre, GST Road, Chinnakolambakkam, Palayanoor Po.,
Maduranthagam - 603 308 to Coimbatore Medical College, Coimbatore. The
second respondent vide proceedings dated 19.05.2016 in Proc.No.369/SCS l
(2) /2016 transferred the petitioner to Coimbatore Medical College,
Coimbatore. Thereafter the petitioner joined Coimbatore Medical College,
Coimbatore - 14, by obtaining relieving order from Karpaga Vinayaga
Institute of Medical Science & Research Centre. While studying at
Coimbatore Medical College, the petitioner underwent Internship Training
for a period of one year from 11.10.2019 to 10.10.2020. The petitioner was
also issued intership completion certificate by the third respondent vide
Certificate of Compulsory Rotatory Resident Internship dated 11.11.2020.
Thereafter the third respondent vide letter dated 03.10.2022, directed the
second respondent to consider the claim of the petitioner for stipend for the
period of her intership. The petitioner sent a representation dated
03.10.2024 to the 1st and 2nd respondent for disbursement of the stipend
amount for the period she worked as a Training Intern at Coimbatore Medical
College and as the same was not considered the petitioner filed the above
writ petition for the aforesaid relief.
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3.Considering the limited scope of the prayer sought for in the writ
petition, a direction is issued to the third respondent to consider the
representation dated 03.10.2024, and pass orders on merits and in accordance
with law, within a period of four weeks from the date of receipt of a copy of
this order.
4.Accordingly, this Writ Petition stands disposed of. However, there
shall be no order as to costs.
12.02.2025
Index : Yes / No
Internet : Yes / No
Speaking order/Non-speaking order
ah
To
1.The Secretary to Government,
Health and Family Welfare Department,
Fort St.George,
Chennai – 600 009.
2.The Director,
Directorate of medical Education,
No.162, Periyar EVR High Road,
Kilpauk,
Chennai – 600 010.
3.The Dean,
Coimbatore Medical College,
No.1, Civil Aerodrome Post,
Avinashi Road,
https://www.mhc.tn.gov.in/judis
Coimbatore – 641 014.
N.MALA, J.
ah
https://www.mhc.tn.gov.in/judis
12.02.2025
https://www.mhc.tn.gov.in/judis
