Madras High Court
Mohammed Apsar.S vs The Selection Committee on 10 October, 2025
Author: R.Suresh Kumar
Bench: R. Suresh Kumar
WA No. 3065 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10-10-2025
CORAM
THE HON'BLE MR JUSTICE R. SURESH KUMAR
AND
THE HON'BLE MR.JUSTICE HEMANT CHANDANGOUDAR
W.A No. 3065 of 2025
Mohammed Apsar.S
19, VOC Street, K. Pudur, Madurai - 007.
..Appellant
Vs
1. The Selection Committee
Rep. by its Secretary, Additional Director of
Medical Education, Directorate of Medical
Education, No.162, EVR High Road, Kilpauk,
Chennai - 010.
2. National Medical Commission
Rep. by its Secretary, Pocket - 14, Sector 8,
Dwaraka Phase-I, New Delhi - 007.
..Respondent
Prayer : Writ Appeal under Clause XV of the Letters Patent to set aside the order
dated 19.09.2025 passed by this Honble Court made in WP No.36245 of 2025.
For Appellant : Ms.Vasudha Thiagarajan
For Respondents : Ms.M.Sneha
Special Counsel - for R1
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Judgment
(Judgment of the Court was delivered by R.Suresh Kumar J.)
This writ appeal has been directed against the order passed by the learned
Writ Court in W.P.No.36245 of 2025 dated 19.09.2025.
2. The appellant was the writ petitioner who appeared for the NEET UG
examinations and secured 119 marks. He had also submitted an application to
the respondent Selection Committee under the Tamil Nadu Management Quota.
However, after some time he realized that based on the said marks he may not get
any selection under the said quota and it seems that he wanted to get seat under
the NRI quota, for which he obtained a relationship certificate on 22.08.2025 and
thereafter submitted the same on 17.09.2025.
3. However, the fact remains that the last date for making the application
and uploading the documents including the relationship certificate for seeking
admission under the NRI Quota was fixed as 29.06.2025. After considering all
these factors, the plea raised by the appellant / writ petitioner was rejected by the
learned Writ Court.
4. Though an attempt has been made by the learned counsel for the
appellant to assail the order, which is impugned herein and seek for indulgence of
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this Court to give a direction to the respondents / admission authorities to select
the appellant / writ petitioner under NRI quota for admission into first year
MBBS for the academic year 2025-26, learned Special Counsel for the first
respondent / Selection Committee, on instructions would submit that, insofar as
the selection of NRI students are concerned, it is only upto second round of
counselling NRI admissions would be made, if NRI quota seats are not filled,
they are reverted back to the management seats quota and the last date even for
second round of counselling was over on 30.09.2025 and we are now on
10.10.2025.
5. Learned Special Counsel for the first respondent would also submit that,
insofar as the claim of the appellant for admission under NRI quota is concerned,
at the time of making the application for which the last date was 29.06.2025, the
application should have been made along with necessary certificates including the
relationship certificate, which admittedly was secured by the petitioner only on
22.08.2025 ie., after two months of the last date prescribed in this regard.
Therefore, there was every justification on the part of the learned Writ Court in
rejecting the plea raised by the writ petitioner and hence no interference is called
for in the impugned order, she contended.
6. We find force in the said submission of the learned Special Counsel for
the first respondent, the reason being that, within the last date ie., 29.06.2025
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admittedly no application had been made and no certificate seeking NRI
admission by the petitioner had been uploaded. The very relationship certificate
admittedly was secured on 22.08.2025 ie., well after the cut-off date ie., two
months after the cut-off date. That apart, the counselling for NRI quota seats
would be done only upto second round and even if there are unfilled seats, that
would be reverted back to the management quota and for that the last date was
fixed as 30.09.2025, which is also since over and we are on 10.10.2025, at this
juncture, no indulgence can be shown from any angle by this Court.
7. Resultantly, the impugned order does not warrant any interference by
this Court and the writ appeal deserves to be dismissed. It is accordingly
dismissed. No costs.
(R.S.K.,J.) (H.C.,J.)
10-10-2025
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
KST
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To
1. The Secretary, Selection Committed / Additional
Director of Medical Education, Directorate of
Medical Education, No.162, EVR High Road,
Kilpauk, Chennai - 010.
2. National Medical Commission
Rep. by its Secretary, Pocket - 14, Sector 8,
Dwaraka Phase-I, New Delhi - 007.
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R.SURESH KUMAR J.
AND
HEMANT CHANDANGOUDAR J.
KST
10-10-2025
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