[Cites 1, Cited by 0]
Madras High Court
G.Gengammal vs Government Of Tamil Nadu on 23 February, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
Rev.Aplw.No.47 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.02.2026
CORAM :
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
Review Application No.47 of 2026
and W.M.P.No.8121 of 2026
G.Gengammal .. Petitioner
Versus
1. Government of Tamil Nadu,
Represented by its Secretary,
Department of Health and Family Welfare,
Fort St. George, Chennai – 600 009.
2. The Director of Medical Education and Research,
156, Poonamallee High Road,
Chetpet, Chennai – 600 031.
3. The Secretary, Selection Committee,
Director of Medical Education and Research,
Chennai – 600 031.
4. The Medical Counselling Committee (MCC),
Directorate General of Health Services,
Ministry of Health and Family Welfare,
Government of India, New Delhi – 110 011.
5. The District Collector,
Virudhunagar District.
6. The Tahsildar,
Virudhunagar Taluk. .. Respondents
1/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 08:40:56 pm )
Rev.Aplw.No.47 of 2026
Prayer : Review Application filed under Order XLVII Rule 1 r/w Section
114 of the Code of Civil Procedure to review and modify the order, dated
20.02.2026 passed in W.P.No.7216 of 2026, insofar as directing that the
petitioner shall be placed at the bottom of the merit list while considering
her candidature under the Telugu Linguistic Minority category, and
consequently direct that the petitioner be considered in accordance with
her original merit position.
For Petitioner : Mr.S.Muthucharan,
for Mr.R.R.Mohanaraja
For Respondents : Mr.E.Sundaram,
Government Advocate, for RR-1 and 2
: Mrs.M.Sneha,
Standing Counsel for R3
: Mrs.V.Sudha,
Senior Central Government
Standing Counsel, for R4
: Mr.S.Senthil Murugan,
Special Government Pleader
for RR-5 and 6
ORDER
This Review Application is filed seeking to review the order, dated
20.02.2026 passed by this Court in W.P.No.7216 of 2016.
2. The Review Application is moved on two grounds. Firstly, this
Court had directed the authorities to consider the candidature of the
petitioner only upon production of the Linguistic Minority Certificate from
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the Tahsildar. The Tahsildar had issued the certificate only belatedly.
Therefore, the authorities should be directed to consider. Secondly, the
petitioner should be placed in the appropriate place in the merit for Telugu
Minority candidate and the direction should be given to consider.
3. Per contra, Mrs.M.Sneha, the learned Standing Counsel for the
third respondent would submit that it is true that the petitioner had
produced the Telugu Minority certificate only today i.e., on 23.02.2026 at
about 3.00 P.M. However, since the last date for choice locking in respect
of the stray round is over from 20.02.2026 to 22.02.2026. Unless this
Court specifically directs, the authorities will not be able to unlock the
portal and upload the details of the petitioner to be considered as a
Linguistic Minority candidate.
4. Since this Court passed an order with reference to the merit
position after considering the case of the parties, there is no question of
changing it in the Review Application. As far as the consideration of the
petitioner is concerned, the respondent authorities are directed to reopen
the portal and upload the details of the petitioner and consider the case of
the petitioner under the Telugu Linguistic Minority quota as the certificate
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is already produced.
5. With the above direction, this Revision Application is disposed of
accordingly. There shall be no order as to costs. Consequently, connected
miscellaneous petition is closed.
23.02.2026
Neutral Citation : no
grs
To
1. The Secretary,
Department of Health and Family Welfare,
Fort St. George, Chennai – 600 009.
2. The Director of Medical Education and Research,
156, Poonamallee High Road,
Chetpet, Chennai – 600 031.
3. The Secretary, Selection Committee,
Director of Medical Education and Research,
Chennai – 600 031.
4. The Medical Counselling Committee (MCC),
Directorate General of Health Services,
Ministry of Health and Family Welfare,
Government of India, New Delhi – 110 011.
5. The District Collector,
Virudhunagar District.
6. The Tahsildar,
Virudhunagar Taluk.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 08:40:56 pm )
D.BHARATHA CHAKRAVARTHY, J.,
grs
Review Application No.47 of 2026
23.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 08:40:56 pm )
