[Cites 1, Cited by 0]
Madras High Court
M.Pratheep Kumar vs The Registrar on 23 February, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD).No.4903 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.4903 of 2026
M.Pratheep Kumar ... Petitioner
Vs.
1.The Registrar,
Tamil Nadu Dr.M.G.R. Medical University,
No.69, Anna Salai,
Guindy,
Chennai.
2.The Principal,
Periyar College of Pharmaceutical Science,
Trichy. ... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus directing the 1st
respondent to process the transfer application submitted by the petitioner
seeking transfer of his daughter Ms.P.R.Renishma Marshil studying 2nd year
B.Pharm course in the 2nd respondent college owing to health condition to
the Bethlahem College of Pharmaceutical Science, Karungal, Kanyakumari
District on health grounds by considering the application of the petitioner
dated 29.11.2024 and the application submitted in-person on 27.01.2026
within a time frame that may be fixed by this Court.
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W.P.(MD).No.4903 of 2026
For Petitioner : Mr.S.C.Herold Singh
For R1 : Mr.A.S.Vigunth
Standing Counsel
ORDER
The present Writ Petition has been filed seeking issuance of a
Mandamus directing the first respondent to process the transfer application
submitted by the petitioner, wherein he seeks transfer of his daughter, who is
studying in the second year B.Pharm course in the second respondent
College, to Bethlahem College of Pharmaceutical Science, Karungal,
Kanyakumari District, on health grounds.
2. The petitioner's daughter, namely Ms.P.R.Renishma Marshil, is
currently pursuing the second year B.Pharm course in the second respondent
College. Due to her ill health, the petitioner seeks her transfer to Bethlahem
College of Pharmaceutical Science, Karungal, Kanyakumari District. An
application in this regard was submitted to the first respondent on 29.11.2024
and another application was submitted in person on 27.01.2026. Since no
action has been taken, the present Writ Petition has been filed.
3. The learned Standing Counsel appearing for the first respondent
submitted that unless a “No Objection Certificate” is obtained from the
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Pharmacy Council of India, no orders permitting transfer of the petitioner's
daughter from the second respondent College to Bethlahem College of
Pharmaceutical Science, Karungal, Kanyakumari District, can be passed by
the first respondent.
4. In view of the above, the petitioner is at liberty to approach the
Pharmacy Council of India seeking a “No Objection Certificate” for transfer
of his daughter from the second respondent College to the College situated in
Kanyakumari District. Upon such “No Objection Certificate” being granted,
the first respondent is directed to process the petitioner's application and pass
appropriate orders as expeditiously as possible, within a period of two (2)
weeks from the date of receipt of the said “No Objection Certificate”.
5. With the above said observations, this writ petition stands disposed
of. No costs.
23.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
pal
Note: Issue order copy on 24.02.2026.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 06:14:13 pm )
To
1.The Registrar,
Tamil Nadu Dr.M.G.R. Medical University,
No.69, Anna Salai,
Guindy,
Chennai.
2.The Principal,
Periyar College of Pharmaceutical Science,
Trichy.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 06:14:13 pm )
R.VIJAYAKUMAR,J.
pal
23.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 06:14:13 pm )
