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    DR.M.P.KUMARAN M.S., MCh v. The Government of Tamil Nadu,

    W.P. No.5777 of 2026

    IN THE HIGH COURT OF JUDICATURE AT MADRAS

    DATED: 18.02.2026

    CORAM:

    THE HON'BLE MR. JUSTICE M. DHANDAPANI

    W.P. No.5777 of 2026 Dr.M.P.Kumaran … Petitioner Vs

    1.The Government of Tamil Nadu, Rep. by its Secretary to Government, Health and Family Welfare Department, Fort St.George, Chennai 600 009.

    2.The Director,

    The Directorate of Medical Education, Kilpauk, Chennai 600 010. 3.The Dean,

    Madras Medical College, Chennai 600 003. … Respondents

    Prayer : Writ Petition filed under Article 226 of the Constitution of India praying to issue Writ of Mandamus directing the Respondent Nos.1 to 3 to consider the petitioner teaching experience in the Department of Endocrine Surgery serving under Respondent No.3 as Assistant Professor from the year 2014 and to promote the petitioner to the post of Associate Professor in the existing vacancy in the Department of Endocrine Surgery in Respondent No.3 as per the Regulation No.13 and Table F of the Medical Institutions (Qualification of Faculty) Regulations, 2025 and Civil Medical List (CML), Seniority List by considering the petitioner's representation dated 05.01.2026. For petitioner : M/s.I.Abrar Mohammed Abdullah

    Page 1 of 4

    For Respondents : Mr.K.Tippu Sulthan, Government Advocate

    ORDER

    This Writ Petition has been filed praying for direction to the Respondent Nos.1 to 3 to consider the petitioner teaching experience in the Department of Endocrine Surgery serving under Respondent No.3 as Assistant Professor from the year 2014 and to promote the petitioner to the post of Associate Professor in the existing vacancy in the Department of Endocrine Surgery in Respondent No.3 as per the Regulation No.13 and Table F of the Medical Institutions (Qualification of Faculty) Regulations, 2025 and Civil Medical List (CML), Seniority List by considering the petitioner's representation dated 05.01.2026.

    2. The learned counsel appearing for the petitioner would submit that though very many grounds have been raised in this writ petition, it would suffice, if this Court issues a direction to the respondents to consider and dispose of the petitioner's representation dated 05.01.2026, on merits and in accordance with law, within a time frame that may be fixed by this Court.

    3. In view of the limited request sought for by the learned counsel appearing for the petitioner, this Court, without expressing any opinion on the

    Page 2 of 4

    merits of the case, directs the respondents to consider the petitioner's representation dated 05.01.2026, on merits and in accordance with law and pass appropriate orders, within a period of twelve (12) weeks from the date of receipt of a copy of this order, after affording an opportunity of personal hearing to the petitioner.

    4. With the above direction, this Writ Petition is disposed of. No costs.

    18.02.2026

    Index :Yes/No Speaking/Non-speaking order Neutral Citation : Yes/No lok

    Page 3 of 4

    M. DHANDAPANI, J.

    lok To

    1.The Government of Tamil Nadu, Rep. by its Secretary to Government, Health and Family Welfare Department, Fort St.George, Chennai 600 009.

    2.The Director,

    The Directorate of Medical Education, Kilpauk, Chennai 600 010. 3.The Dean,

    Madras Medical College, Chennai 600 003.

    W.P. No.5777 of 2026

    18.02.2026

    Page 4 of 4

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    DR.M.P.KUMARAN M.S., MCh v. The Government of Tamil Nadu,
    (Feb 18, 2026)