Madras High Court
Government Of Tamil Nadu Rep. By Its vs J.Varshini on 29 October, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam, Mohammed Shaffiq
W.A. No.1158 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.10.2025
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ
W.A. No.1158 of 2022
1.Government of Tamil Nadu rep. By its
Secretary to Government,
Department of Health and Family Welfare,
Namakkal Kavignar Maaligai,
Fort St. George, Chennai – 600 009.
2.Directorate of Medical Education,
No.162, Periyar E.V.R. High Road,
Kilpauk, Chennai – 600 010.
3.Selection Committee,
Directorate of Medical Education,
No.162, Periyar E.V.R. High Road,
Kilpauk, Chennai – 600 010. ... Appellants
Vs.
1.J.Varshini
2.The Tamil Nadu Dr.M.G.R. Medical University,
69, Anna Salai, Guindy,
Chennai, Tamil Nadu – 600 032.
3.Trichy SRM Medical College Hospital &
Research Center, SRM Nagar,
Trichy – Chennai Highway,
Irungalur Village, Tiruchirapalli – 621 105.
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W.A. No.1158 of 2022
4.The National Medical Commission,
Pocket – 14, Sector – 8,
Dwarka Phase – I,
New Delhi – 110 077. ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent against the order
dated 14.03.2022 made in W.P. No.4660 of 2022.
For Appellants : Ms.M.Sneha,
Special Counsel
For Respondents : Mr.Suhrith Parthasarathy
for Mr.Prasanth Nataraj for R1
Mr.G.Arumugam for R2
Ms.Shubharanjani Ananth for R4
No appearance for R3
JUDGMENT
(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)
State preferred the present appeal challenging writ order dated
14.03.2022 passed in W.P. No.4660 of 2022.
2. The first respondent instituted writ proceedings challenging the
Tentative Seat Matrix for M.B.B.S. Course in Self-Financing Medical
Colleges under Management Quota for 2021-2022 Session insofar as it
allots all seats in minority institutions for minority category candidates
and for a consequential direction to respondents 1 to 3 therein to adopt
the seat matrix for M.B.B.S. Courses in Self-Financing Medical Colleges
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under Management Quota for 2020-2021 Session for the academic year
2021-2022.
3. On account of efflux of time, the issues raised in the present writ
appeal lost their relevance since academic session is already over.
However, learned counsel for the first respondent would submit that the
first respondent may be granted liberty to pursue her remedy against the
private respondents to redress her existing grievance. If any such
grievance exists, it is open to the first respondent to pursue the remedy in
the manner known to law.
4. With the above observations, the writ appeal stands closed.
There shall be no order as to costs.
[S.M.S, J.] [M.S.Q, J.]
29.10.2025
Index:Yes/No
Neutral Citation:Yes/No
mmi
To
1.The Tamil Nadu Dr.M.G.R. Medical University,
69, Anna Salai, Guindy,
Chennai, Tamil Nadu – 600 032.
2.The National Medical Commission,
Pocket – 14, Sector – 8,
Dwarka Phase – I, New Delhi – 110 077.
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S.M.SUBRAMANIAM, J.
AND
MOHAMMED SHAFFIQ, J.
mmi
29.10.2025
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