[Cites 1, Cited by 0]
Madras High Court
Dr.Ramya S vs The State Of Tamil Nadu on 24 February, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.7497 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.02.2026
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.7497 of 2026
And
W.M.P.No.8081 of 2026
Dr.Ramya S ... Petitioner
Vs.
1.The State of Tamil Nadu,
Represented by its Principal Secretary,
Health and Family Department,
Secretariat,
Chennai – 600 009.
2.Medical Services Recruitment Board (MRB)
7th Floor, DMS Buildings,
359, Anna Salai,
Teynampet,
Chennai – 600 006. ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the respondents to take into
account her Disability Certificate and consequently allow her to
participate in the Certificate Verification and Counselling under Persons
with Disability Category for the Selection process conducted under
Notification No.17/MRB/2025 dated 21.11.2025 and to allot a post
accordingly.
1/4
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W.P.No.7497 of 2026
For Petitioner : Mr.Harish Bindumadhavan
For Respondents : Mr.K.Tippusulthan for R1
Government Advocate
Mr.S.J.Mohamed Sathick for R2
ORDER
By consent, the writ petition is taken up for final disposal at
the admission stage itself.
2.The petitioner has filed this writ petition seeking issuance
of Writ of Mandamus directing the respondents to take into account
her Disability Certificate and consequently allow her to participate in
the Certificate Verification and Counselling under Persons with
Disability Category for the Selection process conducted under
Notification No.17/MRB/2025 dated 21.11.2025 and to allot a post
accordingly.
3.The learned counsel appearing for the petitioner submitted
that the petitioner is a qualified Doctor who have completed MBBS
(2015 – 2021) from the Tamil Nadu Dr.MGR Medical University and
thereafter pursued Post Graduate Degree in M.D. (Dermatology,
Venereology and Leprosy) from Chengalpattu Medical College,
Chengalpattu. The petitioner is a person with 40% Locomotor
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Disability due to Polio and she is entitled to the benefits of reservation
under the Persons with Disabilities category. The petitioner applied for
the post of Assistant Surgeon (General) pursuant to the Notification
No.17/MRB/2025 dated 21.11.2025 issued by the second respondent,
however, the petitioner inadvertently, while applying for the said post,
did not opt for the Persons with Disabilities category and hence the
category is reflected as BC in the application and the petitioner is not
able to participate in the Certificate Verification and Counselling under
Persons with Disability Category. Hence, this Court may without going
into the merits of the case, permit the petitioner to make
representation to the respondents in this regard and issue direction to
the respondents to consider the same and to pass appropriate orders
on the same day.
4.Considering the limited relief now sought for by the learned
counsel appearing for the petitioner, this Court, without expressing
any opinion on the merits of the case, permits the petitioner to make
representation to the respondents on or before 25.02.2025. On
receipt of the said representation, the respondents are directed to
consider the same, on merits and in accordance with law and to pass
appropriate orders, on 25.02.2025.
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M.DHANDAPANI,J.
pri
5.The writ petition is disposed of. No costs. Consequently,
the connected miscellaneous petition is closed.
24.02.2026
pri
Index: Yes/ No
Speaking Order: Yes/ No
NCC: Yes/ No
Note: Issue order copy on 24.02.2026.
To
1.The Principal Secretary,
Health and Family Department,
Secretariat,
Chennai – 600 009.
2.Medical Services Recruitment Board (MRB)
7th Floor, DMS Buildings,
359, Anna Salai,
Teynampet,
Chennai – 600 006.
And
24.02.2026
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